Gonda Hassa Purty vs The State Of Jharkhand
2023 Latest Caselaw 938 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (SJ) No. 898 of 2022
                        ------

Gonda Hassa Purty                            ...  ... Appellant
                        Versus
The State of Jharkhand                       ...    ... Respondent
                                    --------

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

--------

For the Appellant : Mr. Nilendu Kumar, Advocate For the State : Mr. Bishambhar Shastri, A.P.P.

--------

th Order No. 03: Dated: 27 February, 2023 Heard, learned counsel appearing on behalf of the appellant and learned Addl.P.P. appearing on behalf of the State.

This Criminal Appeal is directed against the judgment of conviction and order of sentence dated 03.12.2022 and 03.12.2022 respectively passed by learned Sessions Judge, Khunti arising out of Murhu P.S. Case No.122 of 2020, corresponding to POCSO Case No.03 of 2021 whereby and whereunder the appellant has been convicted for the offence punishable under Sections 323, 341, 504 & 506/34 of IPC and he was sentenced to undergo imprisonment for six months each for the offence punishable under Sections 323, 504 and 506 of IPC and the convict was further sentenced to undergo imprisonment for one month for the offence punishable under Section 341 of IPC and all the sentences were directed to run concurrently.

It has been pointed out that vide order dated 03.12.2022 the appellant was enlarged on provisional bail for a period of one month and this appeal has been filed within time i.e. 20.12.2022 and his provisional bail was valid till 03.01.2023, but due to some defects, this appeal could not be listed before the Hon'ble Bench and therefore, it is submitted that let the provisional bail granted to the appellant by the learned court below be confirmed.

Learned Addl.P.P. appearing on behalf of the State did not controvert the facts that this appeal has been filed within subsisting

period of provisional bail i.e. 20.12.2022.

Having taken into consideration the aforesaid submission, the provisional bail granted to the appellant is hereby confirmed.

Let the scanned copy of the entire LCR be received from the lower appellate court.

This Criminal Appeal is admitted for hearing. I.A. No.11966 of 2022 gets disposed of accordingly.

(Navneet Kumar, J.) R.S./-