Kailash Prasad Deo, J. - (1.) Heard learned counsel for the appellant and learned Additional Public Prosecutor, for the State.
(2.) The instant Criminal appeal has been preferred against the judgment of conviction and order of sentence, both dated 17.12.2003, passed in S.C. S.T. Case No.18 of 1999 by the learned 1st Addl. Sessions-Judge-cum Special Judge, for S.C. and S.T. Act Cases, Garhwa, whereby the sole appellant- Jasmuddin Ansari @ Jasim Mian has been convicted for offence punishable under Section 324 I.P.C. and released the appellant under Section 4(i) of the Probation of Offender's Act by directing the appellant to furnish a bond of Rs.2000/- with two sureties of the like amount each to maintain peace and be of good behaviour for the period of two years.
(3.) Mr. Surendra Prasad Sinha, learned counsel for the appellant has submitted, that the appellant has executed the bond, but preferred this Criminal Appeal against the impugned judgment on 09.01.2004 and vide order dated 20.02.2004, the order directing execution of bond has already been stayed and since then the matter is pending before this Hon'ble Court.;