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Judgment
10 paragraphs · 211 wordsThe matters were taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good.
Cr. Appeal (DB) No. 44 of 2020.
05/ 13.05.2020 This appeal will be heard along with Cr. Appeal (DB) No. 40 of 2020. Admit.
Issue Notice.
I.A. Nos. 481 & 456 of 2020.
Heard learned counsel for the appellants and learned counsels for the State, on the interlocutory applications, filed on behalf of the appellants, for granting bail, during the pendency of this appeal.
The appellants have been convicted and sentenced for the offence under Section 307 of the Indian Penal Code and also for the lesser offences.
The impugned Judgment shows that all the appellants were on bail, during the pendency of the trial.
In the facts of the case, we are inclined to release the appellants, named above, on bail. Accordingly, the appellants, named above, are directed to be released on bail, during the pendency of this appeal, on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge-IV, East Singhbhum Jamshedpur, in connection with S.T. No. 376 of 2014.
Both the interlocutory applications stand allowed.