NATWA HANSDAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) We are deciding both these appeals by this common judgment as the judgment under challenge is also the common and the facts are the same.

(3.) There is chequered history of the case which has been taken note of by the learned Single Judge in the impugned judgment dated 12.09.2012.