Gurucharan Sinku vs The State Of Jharkhand
2022 Latest Caselaw 1286 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 1018 of 2016

      1. Gurucharan Sinku
      2. Biren Sinku
      3. Badal Sinku                                       ..... Appellants
                                      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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THROUGH : VIDEO CONFERENCING

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For the Appellant(s) :- Mr. D.K. Chakraverty, Advocate For the State :- Mr. Ravi Prakash, Spl.P.P.

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I.A. No. 6065 of 2021.

06/30.03.2022 Heard the learned counsel for the appellant Nos. 2 and 3 and learned counsel for the State.

By way of filing the interlocutory application, the appellant Nos. 2 and 3 have renewed their prayer to suspend the sentence and release them on bail, during the pendency of this appeal.

Only ground has been taken that the appellant Nos. 2 and 3 are in custody since 13.06.2011.

We have gone through the judgment. After going through the judgment, specially the deposition of P.W.-6, we find that she has in detail stated the manner of occurrence, how these two appellants have committed the murder of her father and mother and she happens to be the eyewitness to the occurrence.

Considering the nature of evidence, which is against the appellants, we are not inclined to enlarge the appellant Nos. 2 and 3 on bail after suspending the sentence. Accordingly, their prayer for bail is rejected.

The aforesaid interlocutory application stands dismissed. Liberty is reserved to the appellants to pray for early hearing of the appeal.

Office is directed to prepare the paper book.

(Ananda Sen, J.)

( Sanjay Kumar Dwivedi, J) Satyarthi/Amitesh