Irshad Khan @ Sonu Khan vs The State Of Jharkhand
2024 Latest Caselaw 8990 Jhar

Jharkhand High Court

Irshad Khan @ Sonu Khan vs The State Of Jharkhand on 5 September, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Criminal Appeal (D.B.) No.1949 of 2023
                                    -----
            Irshad Khan @ Sonu Khan ......          ... Appellant(s).
                                    Versus
            The State of Jharkhand              ... Respondent(s).
                                    ........
            CORAM        :     SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant(s) : Mr. Ashok Kumar, Advocate For the State : Mrs. Shweta Singh, A.P.P. For the Informant : Mr. Syed Tafazzul Sajid, Advocate .........

06 /05.09.2024: I.A. No.6578 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 304B/34 of IPC, in connection with Sessions Trial No.91 of 2021. He has been sentenced to undergo rigorous imprisonment for ten years, for the offence under Section 304B/34 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. The appellant has been convicted for offence under Section 304B/34 of IPC. The appellant is the husband. From the evidence, we find that death is due to strangulation, which is apparent from the medical evidence. Thus, we are not inclined to release the appellant on bail.

6. Accordingly, I.A. No.6578 of 2024 stands dismissed.

                                                   (ANANDA SEN, J.)


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