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Judgment
8 paragraphs · 258 wordsI.A. No.2293 of 2023
This matter is taken up through hybrid arrangement(Virtual/physical) mode.
This is an application under Section 389 Cr.P.C. for suspension of execution of sentence imposed upon the Appellants by the Trial Court while convicting them for the offence under Sections 302/34 of the Indian Penal Code by the learned Sessions Judge, Sundargarh in S.T.No. 143 of 2014, pending disposal of this Appeal and for their release on bail.
Heard learned Counsel for the Appellants and learned Additional Standing Counsel for the Respondent.
Taking into account the submissions made and on going through the judgment passed by the Trial Court; further keeping in view the period of detention of the Appellants in custody for more than eight years, when the Appeal is not likely to be heard and disposed of early; we are inclined to direct suspension of further execution of sentence imposed upon appellant. Accordingly, we direct that the appellants be released on bail in Sessions Trial No.143 of 2014 by the learned Sessions Judge, Sundargarh pending disposal of this Appeal on such terms and conditions as deemed just and proper by the Trial Court with further conditions that they shall not indulge themselves in any criminal activity; shall appear Inspector In-charge Rajgangpur P.S. on the last Monday of every month in between 10.00 a.m. to 2.00 p.m.; and shall positively surrender before the Trial Court as and when so required.
The I.A. is accordingly disposed of.
Urgent certified copy of this order be granted on proper application.
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