Minibala Rajwar vs The State Of Jharkhand
2021 Latest Caselaw 1723 Jhar

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    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  I.A. No.4851 of 2020
                          In
            Cr. Appeal (S.J.) No.223 of 2020

    1.   Minibala Rajwar
         @ Mini Pado Rajwar
    2.   Manoj Rajwar                         ......     Appellants

                           Versus
    The State of Jharkhand                    .....    Respondent
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA

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For the Appellants : Mr. S. K. Verma, Advocate For the State : Mr. S. K. Dubey, A.P.P.

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05/Dated: 08th April, 2021

1. This interlocutory application has been filed under Section 389(1) of the Code of Criminal Procedure for suspension of the sentence and grant of ad-interim bail, to the petitioners/ appellants, during the pendency of the appeal.

2. The appeal is directed against the judgment dated 22.01.2020, passed by the court of learned Additional Sessions Judge - IV, Jamshedpur, in Sessions Trial No.60 of 2015, whereby the appellants were found guilty and convicted for the offence under Sections 307, 341 and 323 of the Indian Penal Code, and sentenced to undergo rigorous imprisonment of five years, one month and six months on each count respectively, and a fine of Rs.5,000/-, in default thereof, to suffer R.I of one year.

3. Heard learned counsel for the appellants and learned A.P.P. It appears that co-accused, Hare Krishna Rajwar @ Sadhu, against whom there is specific allegation of assaulting the injured with deadly weapon, has been granted bail in Cr. Appeal (D.B.) No.236 of 2020.

In the facts and circumstances of the case, the appellants are directed to be released on bail, during the pendency of the appeal, on their furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge - IV, Jamshedpur, in connection with S.T. No.60 of 2015.

4. The appellants shall remain present before the Court, when the appeal is taken up for hearing, failing which their bail shall be cancelled.

5. I.A. No.4851 of 2020 stands allowed.

(AMITAV K. GUPTA, J.) Chandan/-