Kunwar Gope @ Kuwar Gope & Anr vs The State Of Jharkhand
2025 Latest Caselaw 207 Jhar

Jharkhand High Court

Kunwar Gope @ Kuwar Gope & Anr vs The State Of Jharkhand on 6 May, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Appeal (S.J) No. 356 of 2025
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Kunwar Gope @ Kuwar Gope & Anr. ......Appellants Versus The State of Jharkhand .......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. K.S Nanda, Advocate For the State : Mr. Sanjay Kr. Srivastava, A.P.P

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Order No: 05/ Dated: 06.05.2025 This Criminal Appeal has been filed on behalf of the

appellants by challenging the judgment of conviction and sentence

dated 24.02.2025 passed in S.T Case No. 385 of 2016 (arising out

of Palkot P.S. Case No. 45 of 2016 by Sri Bhupesh Kumar,

learned Additional Sessions Judge-III, Gumla by which the

appellants have been convicted for the offences under Sections

25(1-B)a, Section 26(1) read with Section 35 of Arms Act and

Section 17 of C.L,A and sentenced to undergo R.I for three (03)

years and to pay the fine of Rs. 10,000/- each for the offence

under Section 25(1-B)a read with Section 35 of Arms Act and R.I

for three (03) year and to pay the fine of Rs. 10,000/- each for the

offence under Section 26(1) read with Section 35 of Arms Act and

further S.I for six (6) months for the offence under Section 17(1)

of C,L A Act and to pay the fine of Rs. 1,000/- respectively.

2. I.A (Cr.) No. 4181 of 2025 has been filed on behalf of the

appellants for confirmation of provisional bail granted to the

appellants vide order dated 24.02.2025.

3. Heard learned counsel for the appellant and learned

counsel for the State.

4. It reveals that earlier the appellants had been granted

provisional bail vide order dated 24.02.2025 till 27.03.2025 and

the appeal has been filed before this Court on 11.03.2025.

5. It appears from the supplementary affidavit dated

09.04.2025 that the provisional bail of the appellants was

extended vide order dated 27.03.2025 till 25.04.2025 by the

learned Court below.

6. Under the circumstances, the provisional bail of the

appellants is, hereby, confirmed.

7. I.A (Cr.) No. 4181 of 2025 and I.A No. 4064 of 2025

stand disposed of.

Cr. Appeal (S.J) No. 356 of 2025

8. Admit.

9. Call for the legible scanned copy of the Lower Court

Records.

(Sanjay Prasad, J.) Avinash/