Kamlesh Kumar Singh & Ors vs Union of India & Ors

The appellants have preferred this criminal appeal against the judgment

of conviction and order of sentence dated 05.06.2017 passed in S.T. Case No.

79 of 2006 by Sri Syed Saleem Fatmi, learned Additional Sessions Judge-XII,

Dhanbad whereby and whereunder the appellants have been convicted under

sections 147, 148, 323, 341, 324, 325, 149 of the Indian Penal Code and they

were sentenced to undergo R.I for one year under section 147, and 323 of the

Indian Penal Code and to undergo R.I for two years under section 148 and R.I

for one month under section 341 I.P.C, R.I for three years under section 324 I.P.C

and further undergo R.I for three years under section 325 I.P.C and a fine of Rs.

1,000/- each convict. The fine amount of total Rs. 8,000/- realized from all

convicts shall be payable to informant so as to make him good of expenses

incurred in their treatment and all the sentences were directed to run

concurrently.

From perusal report of stamp reporter, it appears that appeal has been

filed within time and it is in order.

Appeal will be heard.

Admit.

Call for L.C.R.

An I.A. No. 5016 of 2017 has been field for confirmation of bail granted

to the appellants by the court below.

Accordingly, provisional bail granted to the appellants by the trial court

vide order dated 05.06.2017 is hereby confirmed subject to the conditions that

the appellants will deposit Rs. 1,000/- each as fine amount before the trial court

latest by 04.07.2017. Thereafter, trial court will issue notice to the informant

and after appearance of the informant, the aforesaid amount will be released in

favour of informant.

I.A. No. I.A. No. 5016 of 2017 stands allowed and disposed of.

Let a copy of this order be communicated to the court concerned today at

once through FAX.