Pappu Kumar Thakur @ Pappu Thakur vs The State Of Jharkhand
2026 Latest Caselaw 324 Jhar

Jharkhand High Court

Pappu Kumar Thakur @ Pappu Thakur vs The State Of Jharkhand on 20 January, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
          Criminal Appeal (S.J.) No. 56 of 2026
                             With
                     I.A. No. 834 of 2026
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1.Pappu Kumar Thakur @ Pappu Thakur

2.Chandi Thakur ..... Appellants Versus

1.The State of Jharkhand

2.Dhuran Thakur ..... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Rahul Dev, Advocate For the State : Mr. S.K. Srivastava, A.P.P.

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02/20.01.2026 The instant Criminal Appeal has been filed on behalf of the appellants challenging the judgment of conviction and sentence dated 06.12.2025, passed in Sessions Trial No. 215 of 2019, by the learned Sessions Judge, Deoghar by which the appellants have been convicted under Section 341/34, 325/34, 324/34, 504/34 of I.P.C. and Appellant No.1, namely Pappu Kumar Thakur @ Pappu Thakur, has been sentenced to undergo S.I. for One (01) year and S.I. for One (01) month under Section 504/34 and Section 341/34 I.P.C. respectively, whereas Appellant No.2, namely Chandi Thakur has been sentenced to undergo R.I. For Two (02) years under Section 324/34 I.P.C. and R.I. for Three (03) years under Section 325/34 I.P.C. and to pay the fine of Rs.1,000/- under each of the two Sections respectively.

2. The instant interlocutory application has been filed for confirmation of provisional bail

granted to the appellants by the learned Trial Court vide order dated 06.12.2025.

3. It appears that the appellants were granted provisional bail by the learned Court below vide order dated 06.12.2025 for a period of 45 days.

4. Under the circumstances, provisional bail granted to the appellants on 06.12.2025 by the learned Sessions Judge, Deoghar, in connection with Sessions Trial No. 215 of 2019, is confirmed.

5. I.A. No. 834 of 2026 is allowed and stands disposed of.

Criminal Appeal (S.J.) No. 56 of 2026

6. Admit.

7. Call for the scanned copy of the Lower Court Record from the concerned Court.

8. Learned counsel for the appellants is directed to implead the Informant as Respondent No.2 in this case during course of the day in red ink.

9. Issue Notice upon newly added Respondent No. 2 by Speed Post with A/D, for which requisites etc. must be filed within Two weeks, failing which this criminal appeal shall stand dismissed without further reference to the Bench.

(Sanjay Prasad, J.) s.m.

Dated 20.01.2026