Laxmi Ram vs The State Of Jharkhand
2024 Latest Caselaw 9173 Jhar

Jharkhand High Court

Laxmi Ram vs The State Of Jharkhand on 11 September, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (D.B.) No. 1004 of 2024
                                        ------
Laxmi Ram, S/o late Ganauri Ram, R/o village- Vindhyamganj, P.O + P.S.
Vindhyamganj, District- Sonbhadra (Uttar Pradesh)
                          ....     .... .... Appellant
                               Versus
The State of Jharkhand            ....  .... .... Respondent

CORAM:         SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

For the Appellant    : Mr. Abhay Kr. Chaturvedy, Advocate
For the State        : Mr. Pankaj Kumar, P.P.
                                  ------
05/ 11.09.2024
I.A. No. 7986 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 under Section 302 of IPC in connection with Sessions Trial No. 368/2013. He has been sentenced to undergo rigorous imprisonment for life and a fine of Rs. 20,000/- for the offence under Section 302 of 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. Learned counsel for the appellant submits that the only material against the appellant is that he had earlier threatened the deceased and there is no other material except the aforesaid.

It has further come in evidence that the deceased had made a call to the Station Master and the Station Master has stated that some unknown persons were quarrelling with him, but surprisingly he had not taken the name of this appellant.

5. Opportunity was given to the State to oppose the bail, which the State availed and opposed.

6. Considering the aforesaid facts, we are inclined to allow this interlocutory application. Accordingly, upon suspending the sentence, the appellant, namely, Laxmi Ram is directed to be released on bail during the pendency of this appeal, on furnishing bail bonds of Rs.10,000/- (Rs. Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-III, Garhwa, in connection with Sessions Trial No. 368/2013 with a condition that the appellant shall appear and mark his attendance before the Registrar, Civil Court, Garhwa, once in every four months till the disposal of this appeal.

7. I.A. No. 7986 of 2024 stands allowed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) Pawan/-