Supreme Court - Daily Orders
Mithu Pasi vs The State Of Jharkhand on 2 September, 2016
Bench: Chief Justice, A.M. Khanwilkar
1
ITEM NO.4 COURT NO.1 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 5881/2016 in Criminal Appeal No(s).1099/2011
MITHU PASI & ANR. Appellant(s)
VERSUS
STATE OF JHARKHAND Respondent(s)
(for early hearing and office report)
Date : 02/09/2016 This application was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Appellant(s)
Mr. Syed Ali Ahmad, Adv.
Mr. Syed Tanweer Ahmad, Adv.
Mr. S.S. Bandyopadhyay, Adv.
Mr. Praveen Kumar, Adv.
Mr. Mohan Pandey, Adv.
For Respondent(s)
Mr. Krishnanand Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties at some length on the question of suspension of remainder of the sentence awarded to the appellants. It is common ground that the appellants were about 20 years of age on the date of the incident which occurred some 19 years ago. Appellant No.2-Bhithan Pasi is alleged to have inflicted Signature Not Verified a knife injury measuring 1.5” x 3.4” inches on the Digitally signed by victim. The appellants have already undergone nearly 6 years of ASHOK RAJ SINGH Date: 2016.09.05 17:40:01 IST Reason:
imprisonment without remission out of the 10 years awarded to them 2 by the trial court under Section 326 of the I.P.C. The hearing of the appeal is likely to take some time. In the circumstances we deem it just and proper to direct suspension of the remainder of the sentence awarded to the appellants. We accordingly direct that in case the appellants furnish bail bonds in a sum of Rs.20,000/- each with two sureties of the like amount to the satisfaction of the trial court, they shall be enlarged from custody pending the disposal of this case.
(Ashok Raj Singh) (Veena Khera)
Court Master Court Master