Birendra Kumar Yadav vs The State Of Jharkhand
2025 Latest Caselaw 7816 Jhar

Jharkhand High Court

Birendra Kumar Yadav vs The State Of Jharkhand on 16 December, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Appeal (S.J) No. 918 of 2025
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Birendra Kumar Yadav ......Appellant Versus The State of Jharkhand ......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Sahil, Advocate For the State : Mr. P.K. Chatterjee, Spl. PP ......

04/16.12.2025 I.A. No. 12991 of 2025 This Criminal Appeal has been filed on behalf of the appellant challenging the judgment of conviction and sentence dated 25.08.2025 passed in Sessions Trial No. 15 of 2024, arising out of Koderma P.S. Case No. 112 of 2023 (corresponding to G.R. Case No. 649 of 2023) by Sri Bal Krishan Tiwari, learned Sessions Judge, Koderma by which the Appellant- Birendra Kumar Yadav has been convicted for the offences under Sections 379, 414 of the I.P.C. and under Sections 26(1)(G), 41 and 42 of the Indian Forest Act and sentenced to undergo R.I. for three years for the offences punishable u/s 379 and 414 of IPC, R.I. for six months for the offence punishable u/s 26(1)(G) of the Indian Forest Act and also sentenced to undergo R.I. for two years for the offence punishable u/s 42 of the Indian Forest Act.

2. It transpires that the appellant was granted provisional bail vide order dated 29.10.2025 and thereafter it was extended vide order dated 25.11.2025 for a period of 30 days.

3. Under the circumstances, the provisional bail granted to the Appellant- Birendra Kumar Yadav by the learned Court below, is hereby confirmed.

4. Thus, I.A. No. 12991 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No. 918 of 2025

5. Admit.

6. Call for the scanned copy of the Lower Court Records.

(Sanjay Prasad, J.) Dated: 16.12.2025 RKM/