Sangram Kerai vs The State Of Jharkhand
2021 Latest Caselaw 67 Jhar

         IN THE      HIGH COURT OF JHARKHAND AT                               RANCHI
                       Criminal Appeal (DB) No. 226 of 2018

         1. Sangram Kerai
         2. Gerse @ Gerso Kerai                              .....   ...    Appellants
                                         Versus
         The State of Jharkhand.                          .....        ...    Respondent
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA HON'BLE MR. JUSTICE RAJESH KUMAR

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         For the Appellants      :    Mr. Jitendra Tripathi, Advocate
         For the State           :    Ms. Vipul Divya, A.P.P.
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The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good.

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I.A. No. 639 of 2020

6/ 06.01.2021 Heard learned counsel for the appellants and learned counsel for the State on the interlocutory application filed by the appellants for granting bail during the pendency of this appeal.

The appellants have been convicted and sentenced for the offences under Sections 448, 302, 201 / 34 of the Indian Penal Code.

The impugned Judgment shows that in the evidence of eyewitness to the occurrence, there is only omnibus allegation of assaulting the deceased against three accused persons. There is no specific allegation of assault against the appellants.

In the facts of this case, we are inclined to release the appellants, Sangram Kerai and Gerse @ Gerso Kerai, on bail. Accordingly, the appellants, named above, are directed to be released on bail, during the pendency of the appeal, on furnishing bail bonds of Rs. 10,000/- (ten thousand) each, with two sureties of the like amount each, to the satisfaction of learned Addl. Sessions Judge-III, West Singhbhum at Chaibasa, in connection with S.T. No. 58 of 2016.

The aforesaid interlocutory application is accordingly, allowed.

(H. C. Mishra, J.)

(Rajesh Kumar, J.) R.Kr.