Jay Kuwar Oraon @ Jay Kumar Oraon vs The State Of Jharkhand
2024 Latest Caselaw 9591 Jhar

Jharkhand High Court

Jay Kuwar Oraon @ Jay Kumar Oraon vs The State Of Jharkhand on 24 September, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Criminal Appeal (D.B.) No. 1015 of 2024
               Jay Kuwar Oraon @ Jay Kumar Oraon, son of Baiju Oraon, resident of
               village- Olmunda Baku Toli, P.O and P.S. Sisai, District- Gumla,
               Jharkhand.                                          ...... Appellant(s)
                                      Versus
               The State of Jharkhand                              ......Respondent(s)
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                      CORAM : SRI ANANDA SEN, J.

: SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant(s) : M/s Sunil Singh, Advocate. For the State : Mr. Subodh Kr. Dubey, A.P.P.

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I.A. No. 8238 of 2024

06/24.09.2024: 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 been convicted in connection with Sessions Trial No. 61/2019 for the offence under Section(s) 302 of the Indian Penal Code. He has been sentenced to undergo rigorous imprisonment for life and fine of Rs.50,000/-.

3. Heard the learned counsel for the appellant and learned A.P.P 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 (Mangri Devi), who is the informant and the mother of the deceased, in her deposition, stated that this appellant dragged the deceased (his wife) in a room and locked the room from inside and committed her murder.

6. Considering the deposition of P.W.1, we are not inclined to allow this interlocutory application. Accordingly, the prayer of the appellant, named above, to release him on bail, is rejected.

7. Accordingly, this interlocutory application is dismissed.

(ANANDA SEN, J.)

Anu/-Cp3. (GAUTAM KUMAR CHOUDHARY, J.)