- (1.) I.A. NO.2060 of 2019 1. Dr.H.Waris, learned counsel has been assigned the case by the Jharkhand High Court Legal Services Committee, Nyaya Sadan, Doranda, Ranchi to appear on behalf of the appellant. Office shall mention the name of Dr.H.Waris as an Advocate appearing on behalf of the appellant, in the cause list.
(2.) This interlocutory application has been filed under Section 389(1) of the Code of Criminal Procedure, for suspension of the sentence and enlarging the appellant on bail, during the pendency of the present appeal.
(3.) Learned counsel for the appellant has submitted that though the Investigating Officer has stated that the alleged weapon (Khanti) has been recovered on the confessional statement of the appellant but the independent witnesses have not testified about recovery of the weapon on the basis of confessional statement of the appellant. It is argued that, in fact, there is no eye witness to the occurrence and all the witnesses are hearsay.;