Allahabad High Court
Ranjeet Singh And Another vs State Of U.P. on 25 January, 2010
Author: Vinod Prasad
Bench: Vinod Prasad
Court No. - 43 Case :- CRIMINAL APPEAL No. - 87 of 2010 Petitioner :- Ranjeet Singh And Another Respondent :- State Of U.P. Petitioner Counsel :- Ashish Kumar Sinha Respondent Counsel :- Govt. Advocate Hon'ble Vinod Prasad,J.
Heard the learned counsel for the appellants and learned AGA. The appellants have been convicted in S.T. No. 520 of 2008 for the offences under sections 304/34 IPC and the maximum sentence awarded to him is 10 years R.I. The rest of the sentences are lesser sentences and all the sentences have been ordered to run concurrently.
On the bail prayer of the appellants and suspension of sentence under section 389 Cr.P.C. it is submitted by the counsel for the appellants that the appellants were on bail during the trial and they have not misused the liberty of bail. He further contended that the appeal is not likely to be heard in near future. He further contends that incident occurred all of sudden without any premeditation and only two injuries were found on the body of the deceased. It is further submitted that recorded conviction under section 304 is bad in law as accused had no intention to cause death or he had no knowledge for the same and the offence will not travel beyond the scope of section 304-A. Learned AGA endeavoured to support the conviction and also filed an objection.
Without expressing any opinion on the merit, let the appellants Ranji and Babu Singh @ Shiv Shanker Singh be released on bail on their furnishing a personal bond of Rs. 1 lac with two sureties each in the like amount to the satisfaction of trial judge concerned in the above Sessions Trial for above offence. As soon personal and surety bonds are furnished, photocopies of the same are directed to be transmitted to this court forthwith by trial judge concerned to be kept on the record of this appeal.
Appellants are allowed one month time to deposit half of the amount of fine awarded to him. Rest half of the amount of fine shall remain stayed during the pendent elite of this appeal in this court.
Order Date :- 25.1.2010 Gss