Jharkhand High Court
Sanjay Behera @ Pandadu Behra vs The State Of Jharkhand on 15 October, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (S.J) No. 540 of 2025
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Sanjay Behera @ Pandadu Behra ......Appellant
Versus
1. The State of Jharkhand
2. Komo Manjhi ......Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Appellant : Mr. Anjani Kumar, Advocate
For the State : Mr. Sudhir Kumar Mahto, A.P.P.
For the Informant : Mr. Pradeep Kumar, Advocate
......
Order No: 04/Dated: 15.10.2025
This Criminal Appeal has been filed on behalf of the
appellant by challenging the judgment of conviction dated
10.03.2025 and sentence dated 17.03.2025 passed by Sri
Mohammad Shakir, learned Sessions Judge, West Singhbhum at
Chaibasa in connection with S.T Case No. 528 of 2023 (arising out
of Jagnnathpur P.S Case No. 67 of 2023) by which the appellant
has been convicted for the offence under Section 307 of I.P.C and
sentenced to undergo R.I for seven (07) years and to pay the fine
of Rs. 10,000/- (Rs. Ten Thousand).
2. I.A No. 8339 of 2025 has been filed on behalf of the
appellant for suspension of sentence and for grant of bail during
pendency of this Criminal Appeal.
3. Learned counsel for the appellant has submitted that the
impugned judgment of conviction and sentence passed by the
learned Court below is illegal, arbitrary and not sustainable in the
eye of law. It is submitted that the appellant is innocent and has
committed no offence. It is submitted that there was love affairs
between the appellant and the victim girl. It is submitted that the
injury found on the victim girl is simple in nature. It submitted that
mother of the victim girl and village Munda have not been
examined by the prosecution. It is submitted that the appellant has
remained in custody for the period 05.10.2023 to 06.03.2024
during the trial and is in custody since 10.03.2025 and hence, the
appellant may be enlarged on bail.
4. On the other hand, learned counsel for the State has
opposed the prayer.
5. Learned counsel for the informant has also opposed the
prayer and submitted that apart from the victim girl examined as
P.W-1, P.W-3 and P.W-7 are also the eye witnesses and they had
seen the victim girl in injured condition and being assaulted by the
appellant and hence, the prayer for bail of the appellant may be
rejected.
6. Perused the L.C.R. and considered the submission of both
the sides.
7. It appears that though there is direct allegation against the
appellant for assaulting the injured victim girl, however, it appears
that the injury sustained by the victim girl is simple in nature.
8. It appears that the mother of the victim girl and one
village Munda has not been examined by the prosecution.
9. Considering the custody of the appellant and also
considering the facts and circumstances of this case, the appellant
namely Sanjay Behera @ Pandadu Behra is directed to be released
on bail on furnishing bail bonds of Rs. 15,000/- with two surities
of the like amount each to the satisfaction of Sri Mohammad
Shakir, learned Sessions Judge, West Singhbhum at Chaibasa/or
his successor Court in connection with S.T Case No. 528 of 2023
(arising out of Jagnnathpur P.S Case No. 67 of 2023) subject to the
condition that one of the bailors must be the own relative of the
appellant and also subject to the condition that the appellant shall
deposit Rs. 75,000/- before the learned Court below at the time of
furnishing of his bail bonds and which may be handed over to the
victim girl on proper identification towards Compensation for the
present separately.
10. Learned Secretary, DLSA, Chaibasa and learned Sessions
Judge, Chaibasa are directed to inform as to whether the victim
girl has been provided any compensation under the provision of
Victim Compensation Scheme till date or not?
11. Thus, I.A No. 8339 of 2025 is allowed and stands
disposed of.
12. Let a copy of this order be sent to the learned Member
Secretary, JHALSA, learned Sessions Judge, Chaibasa, learned
Secretary, DLSA, Chaibasa and be also sent to the learned Court
below for the needful.
13. Put up this case on 20th November 2025 awaiting report
from learned Member Secretary, JHALSA and learned Sessions
Judge, Chaibasa.
(Sanjay Prasad, J.)
Dated: 15.10.2025
Avinash/
