JOHN HEMBROM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant interlocutory application has been filed on behalf of the appellant for suspension of sentence and grant of ad interim bail, during pendency of the instant appeal.

(2.) This criminal appeal has been filed against the judgment of conviction and order of sentence dtd. 9/3/2021 passed by learned Addl. Sessions Judge-II, Dumka in S.T. No.164 of 2016 arising out of Ramgarh P.S. Case No.18 of 2016, corresponding to G.R. Case No.141 of 2016, whereby the appellant has been convicted and sentenced to undergo R.I. for seven years with a fine of Rs.10,000.00 for the offence under Sec. 395 of IPC and in default of payment of fine, further sentenced to undergo R.I. for three months.

(3.) Learned counsel for the appellant has submitted that the appellant has remained in custody for six years and three months out of the maximum sentence of seven years. On above fact, prayer for suspension of sentence has been made.