Hari Yadav And Ors vs State Of Jharkhand

Heard learned counsel for the appellants and the learned counsel for the State, as also learned counsel for the informant on the interlocutory application filed by the appellants for granting bail during the pendency of this appeal.

The appellants have been convicted and sentenced for the offences under Sections 302 / 201 / 34 of the Indian Penal Code.

The impugned Judgment shows that there is only last seen evidence against these appellants and there is no eyewitness to the occurrence of murder. The impugned Judgment also shows that the appellants were on bail during the trial.

In the facts of this case, we are inclined to release the appellants, Hari Yadav and Sukhdeo Yadav, on bail. Accordingly, the appellants, named above, are directed to be released on bail, during the pendency of this appeal, on furnishing bail bonds of Rs.10,000/- (ten thousand) each, with two sureties of the like amount each, to the satisfaction of learned Addl. Sessions Judge-II, Giridih, in connection with S.T. No. 216 of 2017.

The aforesaid interlocutory application is accordingly, allowed.