PRADEEP RAMANI AND ORS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the State, on the interlocutory application filed by the appellants for granting bail, during the pendency of this appeal.

(2.) The appellants are husband and parents-in-law of the deceased and have been convicted and sentenced for the offence under sections 302/34 of the Indian Penal Code.

(3.) Learned counsel appearing for the appellants has submitted that there is no eye witness to the occurrence and has also submitted that appellant Nos. 2 and 3, Birju Ramani and Alawati Devi, who are parents-in-laws, are aged about 75 years and 61 years respectively. It is also pointed out that the husband, Pradeep Ramani is suffering from AIDS and medical documents were also brought on record before the Trial Court. The impugned Judgment shows that all the appellants were on bail during the trial.