PANCHU PAHAN @ PACHU PAHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this Interlocutory Application, the appellant no.1 namely Panchu Pahan @ Pachu Pahan has prayed for his release on bail, during the pendency of the appeal.

(2.) Learned counsel for the appellant submitted that though the appellant's same prayer was earlier rejected, he has remained in custody for more than ten years. The prosecution case was that the deceased was killed by some unknown persons.

(3.) The informant is the Chaukidar (P.W.-3), according to him the deceased was killed by some unknown person and the dead body was concealed; this appellant and co-convicts- appellant Nos.2 and 3 were apprehended and tried for the charges under Section 302 /34 and Section 201 of the I.P.C. The conviction was based on the same set of facts and evidences on record. Co-convictsappellant No.2 namely Mulla Pahan and appellant no.3 namely Tipara Pahan @ Mahabir Pahan have been granted bail by this Court vide order no.5 dated 14.9.2012 and order no.6 dated 27.4.2010, respectively.