RANJIT GHIMIREY Vs. STATE OF SIKKIM

JUDGEMENT

(1.) I.A. No.03 of 2024 is an application filed by the Appellant seeking to place additional documents on records. This application was filed on 9/5/2024. The additional documents sought to be filed therein was the order dtd. 21/2/2024, of the Court of the Learned Special Judge (PC Act, 1988), East Sikkim, at Gangtok, passed in S.T. (VIG) Case No.02 of 2019 (State of Sikkim vs. Ranjit Ghimirey and Others) granting bail under Sec. 389 of the Code of Criminal Procedure, 1973. Not opposed. The Application is allowed and disposed of accordingly. I.A. No.04 of 2024 is another application seeking to place additional documents on record, which are medical documents pertaining to the Appellant/Convict indicating that he is a patient of hypertension and is on medication. Not opposed.

(2.) The Application is allowed and disposed of accordingly. I.A. No.02 of 2024 is an application under Sec. 389 read with Sec. 482 of the Code of Criminal Procedure, 1973, filed by the Appellant/Convict seeking suspension of sentence passed by the Court of the Learned Special Judge (PC Act, 1988), East Sikkim, at Gangtok, in S.T. (VIG) Case No.02 of 2019 (State of Sikkim vs. Ranjit Ghimirey and Others) dtd. 21/2/2024, and release on bail till the final disposal of the Appeal.

(3.) Heard Learned Counsel for the parties. Order pronounced orally in open Court. Detailed Order vide separate sheets of paper. I.A. No.02 of 2024 stands disposed of. List the Criminal Appeal on 12/6/2024 as already fixed.