Sundra Kisan @ Ram Sundra Kisan vs The State Of Jharkhand
2024 Latest Caselaw 8698 Jhar

Jharkhand High Court

Sundra Kisan @ Ram Sundra Kisan vs The State Of Jharkhand on 2 September, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Criminal Appeal (D.B.) No.1344 of 2023
                               -------
       Sundra Kisan @ Ram Sundra Kisan.       ... ... Appellant.
                                  Versus
       The State of Jharkhand.              ... ... Respondent.
                                ------

           CORAM      : SRI ANANDA SEN, J.

: SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant : Mr. Kumar Harsh, Advocate. For the State : Ms. Amrita Kumari, A.P.P.

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06/ 02.09.2024

I.A. No.5711 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 Sessions Trial Case No.118 of 2021. He

has been convicted for the offence under Section 302 of the

IPC and sentenced to undergo rigorous imprisonment for life

with a fine of Rs.5,000/-.

3. Heard, 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. There is an allegation that this appellant has

committed murder of Dina Kisan.

6. P.W.-1 was present at the house. In para-3, 4 and

5, he states that this appellant came and assaulted the

deceased on his head. This appellant was in the next room

when hearing hue and cry, he immediately rushed to the

place of occurrence saw this appellant standing with the axe

and this appellant has accepted that he has committed the

murder.

7. Considering the aforesaid statement of P.W.-1, we

are not inclined to release this appellant on bail.

8. This interlocutory application is, accordingly,

dismissed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.)

Prashant/Cp-02.