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Judgment
Heard learned counsel for the appellant and the learned counsel for the State on the Interlocutory Application filed by the appellant for granting bail during the pendency of this appeal.
The appellant has been convicted and sentenced for the offences under Sections 302 and 201 of the Indian Penal Code. The impugned Judgement shows that there is no eye witness to the occurrence of murder. There is only suspicion against the accused and the conviction is based on the basis of the information given to the I.O. by a spy, who has not been examined in the case.
In the facts and circumstances of this case, we are inclined to release the appellant, Mithu Thakur @ Mantu Thakur, on bail. Accordingly, the appellant named above, is directed to be released on bail during the pendency of this appeal, on furnishing bail bond of Rs.10,000/- (ten thousand), with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge-II, Latehar, in connection with S.T. No. 90 of 2016.
The aforesaid interlocutory application stands allowed.