Imanuwel Benjamin @ Mani @ Emmanual ... vs The State Of Jharkhand
2025 Latest Caselaw 1952 Jhar

Jharkhand High Court

Imanuwel Benjamin @ Mani @ Emmanual ... vs The State Of Jharkhand on 23 January, 2025

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Appeal (D.B.) No.928 of 2023
                                   -----
           Imanuwel Benjamin @ Mani @ Emmanual Benjamin
                                                        ... Appellant(s).
                                   Versus
           The State of Jharkhand                       ... Respondent(s).
                                   With

                       Cr. Appeal (D.B.) No.1003 of 2023
                                         -----
           Ritik Goyal @ Rithik Goyal                    ... 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. S. K. Vishwakarma, Advocate For the State : Mr. Naveen Kumar Ganjhu, APP .........

05 /23.01.2025: I.A. No. 13688 of 2024 in Cr.A.(DB) No. 928 of 2023 This interlocutory application has been filed by the appellant praying therein to suspend the sentence and release him on bail during pendency of this appeal.

2. The appellant has been convicted and sentenced in connection with Sessions Trial No. 564 of 2022. He has been convicted for the offences under sections 324/34, 326/34, 307/34 of the Indian Penal Code and section 27(1) of the Arms Act and sentenced to imprisonment for life and fine of Rs. 10,000/- under section 307 of the Indian Penal Code and other sentences for other offences.

3. Heard, learned counsel for the appellant and learned counsel 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. Earlier prayer for bail of the appellant was withdrawn on the request of the learned counsel for the appellant. Now the

prayer has been made to release him on bail after suspending his sentence.

6. We have perused the impugned judgment and the depositions. It is clear that on the instructions of one Ritik Goyal, this appellant has shot at the victim. The victim also supports the aforesaid fact.

7. Thus, we are not inclined to release this appellant on bail.

8. I.A. No. 13688 of 2024 is dismissed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) Tanuj/-