Dolati Devi vs The State Of Jharkhand
2021 Latest Caselaw 3146 Jhar

                          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      I.A. No. 1026 of 2020
                                            In
                                 Criminal Appeal (D.B.) No.1220 of 2016
                                                  ........

1. Dolati Devi

2. Puran Paswan ...... Appellant.

Versus The State of Jharkhand. ....... Respondent.

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Appellant : Mr. Lakhan Chandra Roy, Advocate For the State : A.P.P.

I.A. No. 1026 of 2020

06/26.08.2021 Heard learned counsel for the appellants and learned counsel for the State.

By way of filing this interlocutory application, appellants have renewed their prayer to suspend the sentence and release them on bail, during pendency of this appeal.

The appellants have been convicted and sentenced by the Additional Sessions Judge IV, Deoghar in Sessions Case No. 220 of 2015 for the offences under Sections 304B/34 of the Indian Penal Code.

We have gone through the Judgment and heard the submission made on behalf of the appellants. The victim lady was tortured by the in laws, mercilessly and her body was burnt. Appellants are the father-in-law and mother-in-law of the deceased. There is direct allegation upon them and the sentence is of life imprisonment.

Considering the aforesaid fact, we are not inclined to reconsider the case of the appellant for releasing them on bail. Accordingly, their prayer for suspension of sentence, is hereby, rejected.

The aforesaid interlocutory application stands dismissed.

(ANANDA SEN, J.)

(SANJAY KUMAR DWIVEDI, J.) Rajnish/c.p. 3