Triveni Kumar Barnwal @ Ravi vs The State Of Jharkhand
2024 Latest Caselaw 4837 Jhar

Jharkhand High Court

Triveni Kumar Barnwal @ Ravi vs The State Of Jharkhand on 3 May, 2024

Author: Sanjay Kumar Dwivedi

Bench: Ananda Sen, Sanjay Kumar Dwivedi

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Criminal Appeal (D.B.) No. 1382 of 2016
                                               ------
               Triveni Kumar Barnwal @ Ravi                            ....... Appellant(s)
                                        Versus
               The State of Jharkhand                                  ........ Respondent
                                                ------
                     CORAM        : SRI ANANDA SEN, J.

: SRI SANJAY KUMAR DWIVEDI, J.

------

For the Appellant(s) : Mr. A.K. Kashyap, Sr. Advocate M/s Ashok Kr. Sinha & Mr. Arya Kumar, Advocate.

               For the State            : Mr. Sanjay Kumar, A.P.P.
                                               ------

10/03.05.2024:             I.A. No.4632 of 2023

By way of filing this interlocutory application, the appellant has renewed his prayer 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 S.T. Case No. 585 of 2014, arising out of Kotwali (P) P.S. Case No. 599 of 2014, for the offence under Section(s) 302, 307, 324, 326 of the Indian Penal Code. He has been sentenced to undergo imprisonment for life and fine of Rs.10,000/- for the offence under Section 302 IPC and other sentences for the other offences.

3. Heard the learned senior 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. After going through the record and considering the facts of this case, we find that there is direct evidence of assault upon the deceased by this appellant by knife, we are not inclined to release the appellant, named above, on bail. Accordingly, his prayer for bail is rejected.

6. However, the appellant is at liberty to file an application praying therein for early hearing of this case.

(ANANDA SEN, J.)

(SANJAY KUMAR DWIVEDI, J.) Anu/-Cp-3