CHHOTELAL YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) Since the issues involved in all the three appeals are the same, those were taken up for hearing analogously and are disposed of by this common order.

(3.) These appeals filed by the de-facto complainant arise from the orders passed by the High Court of Jharkhand dtd. 7/5/2025 in (i) I.A. No.4953/2025 filed in Criminal Appeal No.195 of 2024, (ii) I.A. No.7257 of 2025 filed in Criminal Appeal No.191 of 2024 and (iii) I.A. No. 4952 of 2025 filed, in Criminal Appeal No.189 of 2024 respectively, by which the applications filed by the Respondents viz. Rajesh Rai, Vicky Rai and Sukhdeo Rai (convicts) respectively seeking suspension of the substance order of sentence of life imprisonment pending final disposal of their respective Criminal Appeals before the High Court of Jharkhand at Ranchi came to be allowed.