KUNDAN KUMAR RAY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Defect No. 9 (ii) as pointed out by the office in Cr. Revision No. 1413 of 2017 is ignored.

(2.) Heard Mr. Arvind Kumar Choudhary, learned counsel for the petitioners and Mr. Rakesh Kumar, learned A.P.P. for the State.

(3.) Since common judgment dated 07.09.2017 has been challenged by all the three petitioners of these cases, these cases are being disposed of by this common order.