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Bishu Ganjhu vs The State Of Jharkhand
2021 Latest Caselaw 3471 Jhar

Citation : 2021 Latest Caselaw 3471 Jhar
Judgement Date : 16 September, 2021

Jharkhand High Court
Bishu Ganjhu vs The State Of Jharkhand on 16 September, 2021
  IN    THE HIGH COURT               OF      JHARKHAND AT RANCHI
                   Criminal Appeal (D.B.) No. 1279 of 2016

  1. Bishu Ganjhu
  2. Santosh Ganjhu @ Sukra Ganjhu                    ......    Appellants
                         Versus
  The State of Jharkhand                              ......    Respondent

                               ---------

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

---------

Through: Video Conferencing

For the Appellants : Mr. Madan Prasad, Advocate For the Respondent-State : Mr. Shekhar Sinha, Spl.P.P.

---------

I.A. No. 2681/2021.

11/16.09.2021 Learned counsel for the appellants seeks permission to

withdraw this interlocutory application.

Prayer is allowed.

This interlocutory application, is accordingly, dismissed as

withdrawn.

I.A. Nos. 2224/2021 & 397/2020.

Heard learned counsel for the appellants and learned A.P.P.

for the State.

By way of filing these interlocutory applications, the

appellants have renewed their prayer to suspend their sentence and release

them on bail during the pendency of appeal.

The prayer for bail of the appellants was earlier rejected.

Counsel for the appellants submits that there is no

eyewitness to the occurrence and the allegation are general and omnibus in

nature.

After hearing the parties we find that the appellants have

been convicted for life for the offence, punishable under Sections 302 / 34 and

449/34 of the Indian Penal Code and Sections 3 and 4 of the Prevention of

Witch (Daain) Practices Act, 1999.

We have gone through the judgment, specially para-10 of

the judgment, wherein the statement of P.W.-2 has been recorded. She has

given the clear picture how the offence has taken place. She has taken the

names of these appellants.

Considering the nature of allegation, we are not inclined to

reconsider the prayer for bail of the appellants.

Both these interlocutory applications stand dismissed.

Liberty is given to the appellants to mention this appeal for

early hearing.

(Ananda Sen, J.)

(Sanjay Kumar Dwivedi, J.) Satyarthi/Amitesh

 
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