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Judgment
Both these appellants have renewed the prayer for bail through these Interlocutory Applications.
Heard learned counsel for the appellants and the learned counsel for the State.
Though the appellants have been convicted for the offence under Sections 302 / 34 of the Indian Penal Code, but from the impugned judgment it appears that though in the F.I.R., there is allegation only against these appellants, but during the evidence, witnesses have stated about the implication of the other accused persons also.
In the facts of this case, we are inclined to release the appellants on bail during the pendency of this appeal. Accordingly, the appellants, Thairo Mahto & Santosh Mahto, are directed to be released on bail, on furnishing bail bonds of Rs.10,000/-(Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-II, Jamshedpur, in connection with, S.T. No 10 of 2013.
Both the aforesaid Interlocutory Applications accordingly, are allowed.