Somlal Murmu vs The State Of Jharkhand
2025 Latest Caselaw 4695 Jhar

Jharkhand High Court

Somlal Murmu vs The State Of Jharkhand on 9 April, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (SJ) No.260 of 2025
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1. Somlal Murmu

2. Suresh Murmu

3. Utpal Murmu

4. Bahamuni Hansda

5. Sunita Tudu ......Appellants Versus

1. The State of Jharkhand

2. Hiralal Tudu ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Abhishek Singh, Advocate For the State : Mr. Sharda Kumari, APP ......

Order No.02/09.04.2025 I.A. No.3364 of 2025 This Criminal Appeal has been filed on behalf of the appellants by challenging the judgment of conviction and sentence dated 18.02.2025 passed in Session Trial Case No.34 of 2023 arising out of Fatepur P.S. Case No.32 of 2022 (G.R. Case No.378 of 2022) by Sri Radha Krishan, learned Principal Session Judge, Jamtara, by which the appellant has been convicted 323 and 325 of IPC and sentenced to undergo R.I. for three years and pay fine of Rs.2000/- each for the offence under Section 325 of IPC and sentenced to undergo RI for one year and pay fine of Rs.1000 each for the offence under Section 325 of IPC and sentenced to undergo RI for six months and pay fine of Rs.5,000/- each for the offence under Section 323.

All the sentences will run concurrently.

2. I.A. No.3364 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail granted to the appellants vide order dated 18.02.2025 and the same was allowed vide order dated 18.03.2025 and extension of further one month till 18.04.2025

3. Heard learned counsel for the appellant and learned APP for the State.

4. Learned counsel for the appellant has submitted that he has submitted the supplementary Affidavit today i.e. 09.04.2025 by which the Provisional Bail has been extended vide order dated 18.03.2025 for the period of further one month by learned Principal Session Judge, which has been enclosed as Annexure-1 in the Supplementary Affidavit.

5. Learned APP raised no objection.

6. Having heard learned counsel for both the sides and considering the facts of this case, the provisional bail granted to the appellants namely Somlal Murmu, Suresh Murmu, Utpal Murmu, Bahamuni Hansda and Sunita Tudu by the learned Court below is hereby confirmed.

7. Thus I.A. No.3364 of 2025 is allowed and stands disposed of.

8. Admit.

9. Learned counsel for the appellants is directed to implead the informant as Respondent No.2 in this case in course of the day.

10. Issue notice to the newly added Respondent No.2 under registered cover with A/D as well as ordinary process and for which, requisites etc. must be filed within two weeks from today.

11. Call for the legible scanned copy of Lower Court Records.

12. Put up on16th June 2025.

(Sanjay Prasad, J.) Nishant/-