Deepak Kumar Sahu vs The State Of Jharkhand & Ors
2023 Latest Caselaw 1275 Jhar

IN THE       HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Revision No. 982 of 2006
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Deepak Kumar Sahu @ Deepak Kumar ...... .... Petitioner Versus The State of Jharkhand & Ors. ..... .... Opp. Parties

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CORAM :          HON'BLE MR. JUSTICE AMBUJ NATH
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For the Petitioner        : Ms. Khusboo Kumari, Advocate
For the State             : Mr. A. K. Dey, A.P.P
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11/ Dated 22.03.2023

       Heard the parties.

The petitioner has preferred this revision application against the judgment passed by the learned Additional Judicial Commissioner-XVII, Ranchi in Session Trial No. 335 of 1996, arising out of Silli P.S. Case No.1 of 1995, holding the private opposite parties guilty of offences under Sections 147, 341 and 323 of the Indian Penal Code and thereby, directing them to furnish probation bonds of Rs.2,000/- each with one security of the like amount for maintaining peace and good behavior for the period of one year and in case of committing any breach to the conditions of bond, they were directed to appear before the Court when called for to receive substantial sentence.

In view of the provisions of the proviso of Section 372 Cr.P.C, in the present case, appeal will lie against the impugned judgment before this Court. The accused persons were charged under Section 307 of the Indian Penal Code. The maximum sentence prescribed under Section 307 of the Indian Penal Code is imprisonment for life. Appeal, by victim/informant in such case will lie before the Division Bench of the High Court.

Accordingly, the petitioner is directed to make necessary amendment in this application by converting the present Criminal Revision into Criminal Appeal.

Let this case be listed before an appropriate Bench after necessary amendment is made.

BS/                                                      (Ambuj Nath, J.)