Sanjeet Rawani Vs State Of Jharkhand
.... 8. The Trial Court thereafter considering the evidences had convicted the appellant for committing the offence as aforesaid. 9. In this case, we find that the main witnesses are the victim and the doctor. The victim is P.W. 4, who stated that her mother had gone out and she wa ...
Jharkhand High Court
Girivardhari Dubey Vs State Of Jharkhand
.... prosecution evidence, the following circumstances emerge: - I. There was marital discord and the deceased used to be assaulted by the appellant. P.W. 3 and P.W. 4, who happen to be mother and brother of the deceased have consistently deposed about this. II. On 27.12.2006, in the mornin ...
Jharkhand High Court
Masih Hembram Vs State Of Jharkhand
.... ning her clothes had tried to do an immoral act with her. In cross-examination, he had deposed that when he had come to the place of occurrence the crowd which had gathered were assaulting Masih Hembram. The Police had not taken his statement. The accused did not suffer any injury even afte ...
Jharkhand High Court
Hemlal Soren Vs State Of Bihar (now Jharkhand)
.... are concerned, they have not supported the case of the prosecution and were declared hostile by the prosecution. 6. As regards, the evidence of P.W.1, P.W.2, P.W.3 and P.W.4 are concerned, they claimed themselves to be present in the field when the incident had taken place. They have consi ...
Jharkhand High Court
Satish Kumar Sahu Vs State Of Jharkhand
.... ature and also of Satish Kumar Sahu marked Exhibit-2. The another receipt is 24.11.2005 of Rs.5,000/- it also bears signature of him and Satish Kumar Sahu which is already exhibited. On 15.10.2004 Rs.7,000/- was given which also bear signature of him and Satish Kumar Sahu marked Exhibit-2/2. On t ...
Jharkhand High Court
Pawan Singh @ Pawan Kumar Singh Vs State Of Jharkhand
.... of rupees one lac. He submits that PW-6 is sister in law of the deceased who has stated that after 4-5 years of marriage the deceased was blessed with two children and PW6 is the informant and she has stated in paragraph no.12 that Pawan Singh is a well behaved person who is the appellant and u ...
Jharkhand High Court
Jamaluddin Ansari @ Jamal Ansari Vs State Of Jharkhand
.... r family members started searching her. During the search they came to know that appellant who was living beside their house was also missing. Thereafter they went to the house of maternal uncle (Mama) of the appellant at village Madamu which is situated within Malda Police station at West Benga ...
Jharkhand High Court
Arun Kumar Paswan Vs Union Of India
.... ter on the representation of the petitioner, an Expert Committee was constituted to examine the degree of the petitioner regarding equivalence. On the recommendation of the Expert Committee, it was decided in the minutes of 12th Meeting of the Board of Governors of the respondent-IIT(ISM) held o ...
Jharkhand High Court
Jagdish Paswan Vs State Of Jharkhand
.... ng investigation by the investigating officer against all the accused by itself could not be treated to be evidence in the disciplinary proceeding. No witness was examined to prove the said documents. The management witnesses merely tendered the documents and did not prove the contents thereof. R ...
Jharkhand High Court
Shailendra Yadav Vs State Of Jharkhand
.... s arrest, to appear before the court. 6. Now, coming to the facts of the case, as the learned Special Judge-cum-Additional Sessions Judge-I, Palamau without recording any satisfaction that the petitioner is evading his arrest; has still ordered for issuance of non-bailable warrant of arres ...
Jharkhand High Court
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