Ghughul @ Isha Khalifa Vs State Of Jharkhand
.... ause of dispute between these appellants and the informant had taken place sometime 15-16 years ago. It is true that these witnesses did not raise any alarm when he had seen the accused strangulating the deceased, but this cannot be a ground to disbelieve the entire testimony of this witness. ...
Jharkhand High Court
Amrit Lakra Vs State Of Jharkhand
.... ere last seen with the company of the deceased. 8. Another important witness on this aspect is PW 5 who is a lady and sold local alcohol in Tangartoli. She stated that these boys came to her house on Sunday at the time of sunset. She had taken the name of Bimal, Thelber, Amrit, Anup and Na ...
Jharkhand High Court
Prakash Kisku Vs State Of Jharkhand
.... ment of conviction and sentence. 6. Heard learned counsel for both the sides and perused the entire materials on record. We find that the prosecution has examined altogether six witnesses. P.W.1 (John Murmu) is the informant of the case who is not an eye witness to the occurrence and deriv ...
Jharkhand High Court
Devendra Nath Choubey Vs State Of Jharkhand
.... d as orderly in the office of the informant as well as in the office of SDO Chas. These witnesses have fully corroborated the fact that a uproar had taken place in the chamber of the informant and PW1 has clearly stated that he saw the accused persons quarrelling with the officers who were using ...
Jharkhand High Court
Abdul Hanan @ Md. Abdul Hanan Vs State Of Jharkhand
.... that the accused cannot be tried, convicted or acquitted more than once for the same offence. The learned trial court held that from perusal of Exhibit-C, it transpired that the accused persons were acquitted in the criminal case under Section 498A, 354 of IPC on the basis of compromise. The tr ...
Jharkhand High Court
M/s. Damodar Ropeways and Infra Limited Vs State Of Jharkhand through the Secretary
.... into serious injuries and death of innocent people. Learned counsel submits that there is no illegalities or any infirmities and as such the writ petition is fit to be dismissed. DISCUSSION AND CONCLUSION 29. Heard rival submission of the parties across the bar. Before delving deep int ...
Jharkhand High Court
M/s. Bharat Coking Coal Limited Vs State Of Jharkhand, through the Secretary
.... claiming them satisfies the Forest Settlement Officer that he had sufficient cause for not preferring such claim within the period fixed under Section 16” 49. It needs to refer herein that The Forest Act, 1927 is a pre-constitutional legislation enacted by the Indian Legislatur ...
Jharkhand High Court
Budhinath Murmu Vs State Of Jharkhand
.... to examine the Investigating Officer. 6. P.W.-3 namely Budhinath Maraiya, had stated that this appellant has confessed his guilt before the other villagers. P.W.-4 namely Madan Marandi also stated in the similar line and stated that this appellant was apprehended by the villagers and w ...
Jharkhand High Court
Kartik Patro @ Kartik Patar Vs State Of Jharkhand
.... As per her opinion, all the injuries were ante mortem in nature and the cause of death was haemorrhage and head injury. The post-mortem report was marked as Ext.3. In cross-examination, she categorically stated that these types of injuries may not be caused due to fall. 7. F ...
Jharkhand High Court
Br. Baliram Beldar Vs The Project Officer, Block-II O.C.P. Mines, Under Block II Area of M/s B.C.C.L. P.O Nadkhurkee, P.S Baghmara, Distt Dhanbad
.... e falls short. 9.1.2. For purpose of length of service, the period up to the end of the last day of the month in which the employee retires will be taken into consideration." 16. Clause 9.1.4 of the implementation instruction no. 14 dated 14.02.1984 is quoted as under: ...
Jharkhand High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
