Parmanand Singh And Ors. vs The State Of Bihar on 23 January, 2015

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Patna High Court - Orders

Parmanand Singh And Ors. vs The State Of Bihar on 23 January, 2015

Bench: Amaresh Kumar Lal

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                      Criminal Appeal (DB) No.527 of 2011
                                                           With
                                    Interlocutory Application No.2338 of 2014
                 ======================================================
                 1. Parmanand Singh S/O Late Maniram Singh R/O Vill. Malpur, P.S.
                 Pipria, Distt. Lakhisarai
                 2. Arun Singh S/O Late Maniram Singh R/O Vill. Malpur, P.S. Pipria, Distt.
                 Lakhisarai
                 3. Balram Singh S/O Rambahadur Singh R/O Vill. Malpur, P.S. Pipria,
                 Distt. Lakhisarai
                                                                              .... ....   Appellant/s
                                                           Versus
                 1. The State Of Bihar
                                                                               .... .... Respondent
                 ======================================================
                 Appearance :
                 For the Appellant/s             :    Mr. Parmanand Pd. Nr. Sahi
                 For the Respondent          :       Mr. A.K.Sinha(App)
                 ======================================================
                 CORAM: HONOURABLE SHRI JUSTICE DHARNIDHAR JHA
                              and
                              HONOURABLE SHRI JUSTICE AMARESH KUMAR LAL
                 ORAL ORDER
                 (Per: HONOURABLE SHRI JUSTICE DHARNIDHAR JHA)


7   23-01-2015

Re. I.A. No.2338 of 2014 Having considered the material facts of the case including the evidence of P.W.1 the Doctor, it could not be said that appellant No.1 Parmanand Singh could not have contributed to the death of the deceased, as not only the jugular vain but also the carotid artery and other structures of neck on its left side were severed by the blow given by this appellant.

2 Patna High Court CR. APP (DB) No.527 of 2011 (7) dt.23-01-2015 2/2

Prayer for bail is refused with a liberty to him to renew his prayer after six years six months of complete confinement.

Interlocutory Application Stands disposed of.

(Dharnidhar Jha, J) Kanth/-

                                             (Amaresh Kumar Lal, J)


    U     T

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Patna High Court - Orders