Bhima Kherwar vs The State Of Jharkhand
2024 Latest Caselaw 5535 Jhar

Jharkhand High Court

Bhima Kherwar vs The State Of Jharkhand on 10 June, 2024

Author: Subhash Chand

Bench: Ananda Sen, Subhash Chand

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Appeal (D.B.) No.91 of 2024
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            Bhima Kherwar                             ... Appellant(s).
                                    Versus
            The State of Jharkhand                    ... Respondent(s).

            CORAM        :     SRI ANANDA SEN, J.

SRI SUBHASH CHAND, J.

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For the Appellant(s) : Mr. Manoj Kr. No.2, Advocate For the State : Mrs. Shweta Singh, A.P.P. .........

04 /10.06.2024: I.A. No.1204 of 2024 This interlocutory application has been filed by the appellant, praying therein to suspend the sentence and release him on bail during pendency of this appeal.

2. The appellant has been convicted and sentenced in connection with in Sessions Trial No.125 of 2021, in connection with Town P.S. Case No.344 of 2013, corresponding to G.R. Case No.1461 of 2013, for the offence under Sections 448/34, 341/34, 342/34 and 302/34 of IPC. He has been sentenced to undergo rigorous imprisonment for life and fine a sum of Rs.20,000/- along with other sentences.

3. Heard, the learned counsel for the appellant and learned A.P.P. for the State 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. The fardbeyan has been taken as the dying declaration of the deceased, wherein there is a direct allegation against the appellant of stabbing the deceased. The deceased died due to the said injuries. This is the main allegation against the appellant.

6. We have gone through the fardbeyan, we are not inclined to release the appellant on bail.

7. Accordingly, I.A. No.1204 of 2024 stands dismissed.

                                                             (ANANDA SEN, J.)


R.S.                                                     (SUBHASH CHAND, J.)