HEERA BAURI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the appellant, the learned counsel for the State and the learned counsel appearing on behalf of the victim.

(2.) By way of filing this interlocutory application the appellant has renewed his prayer to release the appellant on bail after suspending the sentence as he has been sentenced for the offence under sec. 376 of the Indian Penal Code.

(3.) The learned counsel for the appellant submits that the appellant was on bail during trial. He submits that now he is in custody from 5/9/2018 i.e. the date of the judgment. He further submits that the appellant was in custody for four months during the trial.