Subal Verma @ Subal Mahto vs The State of Jharkhand

I.A No. 4396 of 2017 and I.A No. 5373 of 2017

Heard learned counsel for the appellants and the learned counsel for the State on the interlocutory applications filed by the appellants for granting bail during the pendency of these appeals.

The appellants have been convicted and sentenced for the offence under Sections 302 / 34 of the Indian Penal Code.

From the impugned Judgment it is apparent that there is no eyewitness to the occurrence. It is alleged that the murder was committed due to the illicit relationship between the accused persons but the fact remains that the dead body was found in the hospital and not in the house of the appellant Soni Devi @ Sony Devi. The evidence of the investigation officer shows that nothing incriminating was found at the alleged place of occurrence i.e. the house of the appellant Soni Devi @ Sony Devi, except that on her confessional statement there was recovery of plastic pipe from the bathroom, but on the said pipe also there was nothing suspicious.

In the facts of the case, we are inclined to enlarge the appellants, Soni Devi @ Sony Devi and Niranjan Kumar, on bail. Accordingly, the appellants named above, are directed to be released on bail, during the pendency of these appeals, on furnishing bail bonds of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each, to the satisfaction of learned 4th Additional Sessions Judge, Jamshedpur, in connection with Sessions Trial No.56 of 2015.

The aforesaid Interlocutory Applications stand allowed.