Santu Ram Jurri vs State Of Chhattisgarh
2021 Latest Caselaw 401 Chatt

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                                                                                  NAFR

                HIGH COURT OF CHHATTISGARH, BILASPUR

                             CRA No. 1574 of 2019

1. Santu Ram Jurri S/o Dashru Ram Aged About 38 Years R/o Jiwlapadar, Police Station
   Kurushnar, District Narayanpur, Chhattisgarh, District : Narayanpur, Chhattisgarh

2. Chamaru Ram Badde S/o Sanadu Ram Aged About 28 Years R/o Jiwlapadar, Police
   Station Kurushnar, District Narayanpur, Chhattisgarh, District : Narayanpur,
   Chhattisgarh

3. Mangatu Ram Wadde S/o Lachchhan Ram Wadde Aged About 28 Years R/o
   Jiwlapadar, Police Station Kurushnar, District Narayanpur, Chhattisgarh, District :
   Narayanpur, Chhattisgarh

4. Lachhan Ram Wadde S/o Dasharu Aged About 60 Years R/o Jiwlapadar, Police
   Station Kurushnar, District Narayanpur, Chhattisgarh, District : Narayanpur,
   Chhattisgarh

                                                                         ---- Appellants

                                      Versus

   State Of Chhattisgarh Through - Station House Officer, Police Station Kurushnar,
   District Narayanpur, Chhattisgarh, District : Narayanpur, Chhattisgarh

                                                                       ---- Respondent

18/06/2021 Shri Sanjeev Pandey, counsel for the appellants.

Shri Lalit Jangde, Dy. Govt. Advocate for the State. Heard on IA No.1/21, application for suspension of fine amount imposed upon the appellants vide judgment of conviction and order of sentence dated 13.8.2019 passed in S.T. No.108 of 2015 by learned Sessions Judge, Kondagaon, District- Kondagaon (CG).

Learned counsel for appellants would submit that the

appellants are poor villagers and they find it extremely difficult to arrange huge sum of money by way of fine.

On the other hand, learned counsel for the State submits that as per the judgment of learned trial Court, a part of the fine amount is required to be paid to the legal representatives of the deceased.

Taking into consideration the submissions made by learned counsel for the respective parties, we are inclined to allow the application.

The application is accordingly allowed and it is directed that on each of the appellant depositing Rs.10,000/- before the trial Court within 45 days, there shall be suspension of the judgment to the extent of deposition of fine amount also.

The amount so deposited by the appellants may be disbursed to the legal representatives of the deceased.

                    Sd/-                                         Sd/-
          (Manindra Mohan Shrivastava)                    (Vimla Singh Kapoor)
                   Judge                                        Judge




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