MANMOHAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It appears that vide order dtd. 20/8/2025, the present Criminal Appeal stands abated, so far as the appellant no.1, namely, Bishnu Prasad is concerned.

(2.) Now the appeal survives only with respect to the appellant Nos.2 & 3 namely Manmohan Kumar and Saroj Yadav.

(3.) Heard Ms. Kumari Pragati Ram Narayan, learned Amicus Curiae appearing for the appellant and Mr. Jitendra Pandey, learned counsel appearing for the State.