Pusami Ganga vs State Of Chhattisgarh
2021 Latest Caselaw 721 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                  CRA No. 307 of 2020

  • Pusami Ganga S/o Pusami Singa Aged About 40 Years R/o Pusamipara, Sukma,
    Police Station Sukma, District Sukma, Chhattisgarh.       ---- Appellant
                                      Versus
  • State Of Chhattisgarh Through- Police Station Sukma, District Sukma,
    Chhattisgarh.                                       ---- Respondent

29-06-2021 Mr. Praveen Dhurandhar, counsel for the appellant/s.

Mr. Ravish Verma, GA for the State/respondent.

Heard on I.A. No. 01/2020 application for suspension of sentence

and grant of bail.

The appellant has been convicted under the impugned judgment

of conviction and order of sentence dated 05.02.2020 passed by

Additional Sessions Judge, Special Court (Naxal), Dantewada, District

South Bastar Dantewada, CG in S.T. No. 315/2017.

Learned counsel for the appellant confines submission only on

the basis that the appellant is in jail undergoing sentence since 2017

and it is almost four years by now. He would argue that the appeal is not

likely to be heard early, the appellant may be released on bail.

On the other hand learned State counsel would submit that the

case of the prosecution stands on eye witness account of many injured

witnesses who are the eye witnesses of the incident and its a case of

double murder and number of persons injured.

Considering the submission of learned counsel for the parties and the evidence of eye witnesses, we are not inclined to suspend the jail

sentence. Therefore, the application is rejected.

List this appeal for final hearing.

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




Pawan Prajapati