James Dahanga vs The State Of Jharkhand
2024 Latest Caselaw 8804 Jhar

Jharkhand High Court

James Dahanga vs The State Of Jharkhand on 4 September, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Criminal Appeal (D.B.) No.286 of 2024
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            James Dahanga, S/o Late Suleman Dahanga           ... Appellant(s).
                                    Versus
            1.The State of Jharkhand
            2.Sameer Guria, S/o Harshal Guria                 ... Respondent(s).
                                    ........
            CORAM        :     SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant(s) : Mr. Tarun Kr. Mahato, Advocate For the State : Mr. Abhay Kr. Tiwari, A.P.P. .........

06 /04.09.2024: I.A. No.9366 of 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 convicted for the offence under Section 302 of IPC, in connection with Sessions Trial No.144 of 2021. He has been sentenced to undergo rigorous imprisonment for life with a fine of Rs.5,000/- for the offence under Section 302 of IPC.

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. P.W.-1 and P.W-2 are the eye witness to the occurrence, who saw this appellant giving knife blow upon the deceased. Postmortem report also supports the ocular evidence.

6. Considering the aforesaid fact, we are not inclined to release the appellant on bail.

7. Accordingly, I.A. No.9366 of 2024 stands dismissed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) R.S.