Jharkhand High Court
Narayan Saw vs The State Of Jharkhand And Another on 13 February, 2025
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (SJ) No. 37 of 2025
1. Narayan Saw, age 49 years, S/o Late Doman Saw,
2. Rajesh Kumar, age 26 years, S/o Narayan Saw,
3. Babuni Saw, age 42 years, S/o Late Doman Saw,
All appellants are R/o Village Singhrawa, P.O. and P.S. Chauparan,
District Hazaribag, Jharkhand --- --- Appellants
Versus
The State of Jharkhand and Another --- --- Respondents
---
CORAM: Hon'ble Mr. Justice Ambuj Nath
---
For the Appellants: Mr. Rahul Pandey, Advocate
For the Resp.-State: Mr. Rajneesh Vardhan, A.P.P.
---
02 / 13.02.2025 Admit.
Call for the photocopy of the lower court records.
This interlocutory application has been filed for grant of bail
during the pendency of this appeal.
2. The appellants have faced trial in S.T. No. 309 of 2015 arising out
of Chauparan P.S. Case No. 24 of 2014 corresponding to G.R. No. 623
of 2014 in the court of Shri Braj Kishore Pandey-II, Additional Sessions
Judge-VII, Hazaribag, whereby and wherein, the learned Additional
Sessions Judge-VII, Hazaribag vide judgment of conviction and order of
sentence dated 13.12.2024 and 16.12.2024 respectively, held the
appellants guilty of the offences under sections 341, 323, 324 and 307/34
of the Indian Penal Code and sentenced them to undergo R.I for seven
years along with a fine of Rs. 10,000/- for the offences under section
307/34 of the Indian Penal Code. In default of payment of fine, they
were directed to undergo R.I for six months. They were further
sentenced to undergo R.I two years along with a fine of Rs. 5,000/- for
the offence under section 324/34 of the Indian Penal Code. In default of
payment of fine, they were further directed to undergo R.I for three
months. They were further sentenced to undergo R.I for one year along
with a fine of Rs. 1,000/ for the offence under section 323/34 of the
Indian Penal Code. In default of payment of fine, they were further
directed to undergo R.I for one month. They were further sentenced to
undergo S.I for one month along with a fine of Rs. 500/- for the offence
under sections 341/34 of the Indian Penal Code. In default of payment of
fine, they were further directed to undergo S.I for seven days. All the
sentences were ordered to run concurrently.
3. It was submitted that the present case is counter blast to the case
filed by the appellant parties against the Informant of this case under
section 302 of the Indian Penal Code. It was further submitted that
sessions trial of the case relating to murder of the father of the appellant
nos. 1 and 3 is still pending in the Sessions Court. It was further
submitted that the appellants are in custody for six months and there is
no likelihood of this criminal appeal to be taken up for hearing in the
near future.
4. In view of the aforesaid facts, during the pendency of this appeal,
appellants, above named, are directed to be released on bail on
furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) each,
with two sureties of the like amount each, to the satisfaction of learned
Additional Sessions Judge-VII, Hazaribag in connection with S.T. No.
309 of 2015 arising out of Chauparan P.S. Case No. 24 of 2014
corresponding to G.R. No. 623 of 2014.
5. The aforesaid I.A. stands disposed of accordingly.
(Ambuj Nath, J)
Ranjeet/
Uploaded
