Bharat Gour vs The State Of Jharkhand
2024 Latest Caselaw 4847 Jhar

Jharkhand High Court

Bharat Gour 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
                    Cr. Appeal (DB) No. 1331 of 2018
      Bharat Gour                                            ..... Appellant
                           Versus
      The State of Jharkhand                                 ...... Respondent
                                            ----
      CORAM:         SRI ANANDA SEN, J.

SRI SANJAY KUMAR DWIVEDI, J.

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For the Appellant(s) :- Mr. J.N. Upadhyay, Advocate For the State :- A.P.P. I.A. No. 6094 of 2023.

08/03.05.2024 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 Sessions Trial No. 434 of 2017, arising out of Jugsalai P.S. Case No. 76 of 2017 corresponding to G.R. Case No. 1986 of 2017, for the offence under Section(s) 302 of the Indian Penal Code. He has been sentenced to undergo rigorous imprisonment for life and fine of Rs. 20,000/- for the offence under Section 302 IPC.

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. After going through the record and considering that there is direct allegation against this appellant and witnesses have supported the prosecution case that this appellant has killed the deceased, 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) Satyarthi