Binod Das vs State Of Jharkhand
2025 Latest Caselaw 3760 Jhar

Jharkhand High Court

Binod Das vs State Of Jharkhand on 22 May, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
        Cr. Appeal (S.J) (Filing) No. 11365 of 2025
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 Binod Das                                   ......Appellant
                      Versus
State of Jharkhand                                .......Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Randhir Kumar, Advocate For the State : Mr. Vishwanath Roy, A.P.P

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Order No: 02/ Dated: 22.05.2025 Defects as pointed out by the office stands ignored for the

present.

2. This Criminal Appeal has been filed on behalf of the

appellant by challenging the judgment of conviction and sentence

dated 23.04.2025 passed by Sri Bal Krishan Tiwari, learned

Sessions Judge, Koderma, in S.T Case No. 31 of 2023 by which

the appellant has been convicted for the offences under Sections

341, 323, 325, 504 and 506 of I.P.C and sentenced to undergo R.I

for one (01) year, R.I for one (01) year, R.I for three (03) years,

R.I for one (01) year and R.I for one (01) year respectively and to

pay the fine of Rs. 500/-, Rs, 500/-, Rs. 5,000/-, Rs. 500/- and

Rs. 500/- respectively.

3. I.A No. 6680 of 2025 has been filed on behalf of the

appellant for confirmation of provisional bail granted to the

appellant vide order dated 23.04.2025.

4. It appears that the learned Court below had granted

provisional bail to the appellant for a period of thirty (30) days

vide order dated 23.04.2025.

5. Accordingly, the provisional bail of the appellant vide

order dated 23.04.2025 is, hereby, confirmed.

6. Thus, I.A No. 6680 of 2025 is allowed and stands

disposed of.

Cr. Appeal (S.J) (Filing) No. 11365 of 2025

7. Office is directed to place this case after Stamp

Reporting.

8. Admit.

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

Records.

10. Issue notice to the informant.

(Sanjay Prasad, J.) Avinash/