Sanjeet Singh @ Sanjeet Ku. Singh @ ... vs The State Of Jharkhand
2024 Latest Caselaw 9540 Jhar

Jharkhand High Court

Sanjeet Singh @ Sanjeet Ku. Singh @ ... vs The State Of Jharkhand on 23 September, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Criminal Appeal (D.B.) No.986 of 2018
                                     -----
           1.Sanjeet Singh @ Sanjeet Ku. Singh @ Sanjit Singh, S/o Sri Bacchu
           Singh, R/o Ward No.9, Village- Pipari Kalan, P.O. Pipari Kalan, P.S.-
           Nagaruntari, District- Garhwa, Jharkhand
           2.Jaswant Singh @ Yashwant Ku. Singh @ Yashwant Singh, S/o Sri
           Surendraa Singh, R/o Village & P.O.- Goradih, P.S. Mohamadganj,
           District- Palamu, Jharkhand                 ....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. Nagmani Tiwari, Advocate Mr. Amitesh Kumar Pandey, Advocate Mrs. Nazish Rahman, Advocate For the State : Mr. Abhay Kumar Tiwari, A.P.P. .........

11 /23.09.2024: I.A. No.10201 of 2024 This interlocutory application has been filed by the appellant No.- Sanjeet Singh @ Sanjeet Ku. Singh @ Sanjit Singh, 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.207 of 2017. He has been sentenced to undergo rigorous imprisonment for life with a fine of Rs.1,00,000/-, 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. The appellant No.1 renews his prayer for bail, whose prayer for bail was earlier rejected on 14.10.2020. The ground taken by the learned counsel for the appellant is that he is in custody since 7 ½ years.

6. It is not necessary to go through the entire evidence, suffice it would be to note that P.W.-1, who is an eye witness has stated that this appellant shoot dead the deceased- Niranjan Prasad Yadav.

7. Considering the direct nature of evidence, more so, when the sentence is for life, we are not inclined to release the appellant on bail.

8. Accordingly, I.A. No.10201 of 2024 stands dismissed.

9. It will be open for the appellant to prefer a petition for early hearing of the appeal.

(ANANDA SEN, J.)

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