Lelu Sharma vs State of Jharkhand

Heard learned counsel for the appellant and the learned counsel for the State on the Interlocutory Application filed by the appellant for granting bail during the pendency of this appeal.

The appellant along with other co-accused persons has been convicted and sentenced for the offences under Sections 302/34 of the Indian Penal Code and Sections 27 of the Arms Act.

The impugned Judgment shows that there is direct and specific allegation against the other co-accused to have assaulted the deceased by firearm, which proved fatal. The appellant was on bail during trial.

In the facts of this case, we are inclined to release the appellant Lelu Sharma @ Rahul Sharma, on bail. Accordingly, the appellant, named above, is directed to be released on bail, during the pendency of this appeal, on furnishing bail bond of Rs.10,000/- (ten thousand), with two sureties of the like amount each, to the satisfaction of learned Sessions Judge, Bokaro, in connection with Session Trial No.161 of 2017.

The aforesaid interlocutory application stands allowed.