STATE OF BIHAR NOW JHARKHAND Vs. NILU GANJHU

JUDGEMENT

(1.) Leave granted.

(2.) In both these appeals the appellant challenges the order dtd. 24/1/2023 passed by the High Court of Jharkhand at Ranchi in Cr. Appeal DB No. 30/1994 allowing the appeals and quashing the judgement of the conviction dtd. 9/2/1994 and order of sentence dtd. 11/2/1994 passed by the Additional Judicial Commissioner, Khunti in S.T No. 627/1992 registered under Sec. 302, 307 and 436 of Indian Penal Code, 1860 (Hereinafter, 'IPC').

(3.) Since both these appeals arise out of the same impugned judgment they have been heard together and are being disposed of by way of this common judgment. In both these appeals, the appellant challenging the order impugned is the State of Jharkhand while the respondents are the accused persons.