LAWS(JHAR)-2024-12-31

PARIKSHIT MAHTO Vs. STATE OF JHARKHAND

Decided On December 09, 2024
Parikshit Mahto Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Admit.

(2.) Call for the Trial Court Records.

(3.) The I.A.(Cr.) No. 12729 of 2024 has been filed for grant of bail by suspending the sentence, during pendency of the instant appeal.