MANOJ KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This is an admitted Criminal Appeal (S.J.). The L.C.R has been received.

(2.) I.A. No.5588 of 2024 has been filed on behalf of the appellant no.1, namely, Manoj Kumar Singh, for grant of bail by suspending the sentence, during the pendency of this appeal, in connection with Sessions Trial No.36 of 2019, arising out of Bankmore (Bhuli) P.S. Case No.281 of 2017 (G.R. No.3976 of 2017) to the satisfaction of learned Additional Sessions Judge-IV, Dhanbad.

(3.) Mr. Mazumdar, the learned Senior counsel appearing on behalf of the appellants submits that the appellants have been convicted under Sec. 307/34 of the IPC and the appellant no.1, namely, Manoj Kumar Singh has also been convicted under Sec. 506/34 of the IPC and Sec. 27 of the Arms Act. He submits that the appellant no.1, Manoj Kumar Singh has remained in custody prior to trial from 1/2/2018 to 21/5/2018 i.e. for about 4 months 20 days and after his conviction he has been in custody since 28/3/2024.