Dobro Lohar @ Dobro Loharo S/O Dunu Lohar vs The State Of Jharkhand
2024 Latest Caselaw 7586 Jhar

Jharkhand High Court

Dobro Lohar @ Dobro Loharo S/O Dunu Lohar vs The State Of Jharkhand on 1 August, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Criminal Appeal (D.B.) No. 1596 of 2023
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              Dobro Lohar @ Dobro Loharo s/o Dunu Lohar              .... Appellant(s)
                                      Versus
              The State of Jharkhand                                ....Respondent(s)
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                    CORAM : SRI ANANDA SEN, J.

: SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant(s) : Mr. Awanish Shankar, Advocate. For the State : Mr. Satish Prasad, A.P.P.

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I.A. No. 11681 of 2023

07/01.08.2024: This interlocutory application has been filed by the appellant, praying therein to suspend the sentence and release him on bail during the pendency of this appeal.

2. The appellant has been been convicted in connection with Sessions Trial No. 152 of 2019 for the offence under Section(s) 302/34 of the Indian Penal Code. He has been sentenced to undergo rigorous imprisonment for life and fine of Rs.5,000/-.

3. Heard the learned counsel for the appellant and learned A.P.P and have gone through the impugned judgment, the evidence and the Trial Court Records.

4. Opportunity was given to the State to oppose the bail, which the State availed and opposed.

5. From the statement of P.W.1 and P.W.4, who are the eye witnesses of the occurrence, it is clear that this appellant and Dirja Lohar caught hold the deceased when the other crushed his head with stone .

6. Considering the direct allegation against this appellant, we are not inclined to allow this interlocutory application. Accordingly, the prayer for bail of the appellant, named above, is rejected.

7. Accordingly, this interlocutory application is dismissed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) Anu/-Cp3