RAJU KUMHAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) When the matter is called out, counsel for the appellant is absent. However, counsel for the State is present.

(2.) It appears that on the last two dates, no one appears on behalf of the appellant. Therefore, Mr. Rajesh Kr. Mahatha, who is on the panel of JHALSA, is being appointed as Amicus Curiae to assist the Court.

(3.) Heard Mr. Rajesh Kr. Mahatha, learned Amicus Curaie as well as Mr. Ravi Prakash, learned APP.