Ramanand Singh vs The State Of Jharkhand
2023 Latest Caselaw 2310 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. Appeal (SJ) No. 449 of 2023
     Ramanand Singh                                 --- --- Appellant

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

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR For the Appellant : Mr. Mel Prakash Tirkey, Advocate For the State : Mr. Sanath Kr. Jha, A.P.P.

02/14.07.2023 Heard learned counsel for the appellant and the learned A.P.P. on behalf of the State on the prayer for confirmation of provisional bail granted by the court below.

2. This appeal is directed against the judgment of conviction and order of sentence dated 15.06.2023 passed in Sessions Trial Case No. 30 of 2017 arising out of Rania P.S. Case No. 31 of 2016 corresponding to G.R. Case No. 399 of 2016 by the court of learned District & Additional Sessions Judge-II, Khunti whereby the appellant has been convicted for the offence punishable under Section 341 and 324 of the IPC and has been sentenced to undergo S.I. for 1 month u/s 341 IPC and R.I for 2 years u/s 324 IPC.

3. It has been pointed out on behalf of the appellant that appellant was granted provisional bail vide order dated 15.06.2023 for a period of one month. It has been pointed out on behalf of the appellant that the maximum sentence awarded to the appellant is 2 years for the offence punishable under Section 341/324 of the IPC and therefore it is urged on behalf of the appellant that let the provisional bail granted to him be confirmed.

4. Learned A.P.P on behalf of the State is present.

5. In view of the aforesaid submissions made on behalf of the appellant, the provisional bail granted to the appellant vide order dated 15.06.2023 by the court of learned District & Additional Sessions Judge-II, Khunti in connection with Sessions Trial Case No. 30 of 2017 arising out of Rania P.S. Case No. 31 of 2016 corresponding to G.R. Case No. 399 of 2016 is hereby confirmed.

6. This appeal is admitted for hearing.

Issue notice.

Call for the scanned copy of the lower court record in connection with Sessions Trial Case No. 30 of 2017 arising out of Rania P.S. Case No. 31 of 2016 corresponding to G.R. Case No. 399 of 2016 from the court of learned District & Additional Sessions Judge-II, Khunti.

           A.Mohanty                                             (Navneet Kumar, J.)