DAYMANTI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 4274 of 2016 and I.A. No.7245 of 2016 The instant I.A. Nos. 4274 of 2016 & 7245 of 2016 have been filed praying therein to release the appellants on bail during the pendency of the appeal after suspending the sentence.

(2.) Heard Mr. S.K. Murtty, learned counsel for the appellants and Mr. Pankaj Kumar, learned Addl. P.P. for the State.

(3.) Learned counsel for the appellants submits that they are in custody for more than five years and there is no direct material against the appellants, therefore they may be released on bail.