Sujata Patro vs State Of Jharkhand

Heard learned counsel for the appellant and learned counsel for the State on the interlocutory application filed by the appellant for granting bail during

the pendency of the appeal.

The appellant has been convicted and sentenced for the offences under Sections 302 and 201 of the Indian Penal Code.

Though there appears to be recovery of the dead body of the deceased on the basis of the confessional statement of the appellant, but the manner of

occurrence as stated in the confessional statement does not tally with the post mortem report. According to the confessional statement, the deceased

was killed by sharp cutting weapon, but no such injury was found on the dead body of the deceased and the death was found due to strangulation. The

appellant was on bail during trial.

In the facts and circumstances of the case and the appellant being a lady, we are inclined to release the appellant on bail. Accordingly, appellant

Sujata Patro 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, West Singhbhum, Chaibasa, in connection with S.T.

No.129 of 2014.

The aforesaid interlocutory application is accordingly, allowed.