Ramdhan vs State Of Chhattisgarh
2021 Latest Caselaw 3166 Chatt

Citation : 2021 Latest Caselaw 3166 Chatt
Judgement Date : 16 November, 2021

Chattisgarh High Court

Ramdhan vs State Of Chhattisgarh on 16 November, 2021

                                                   1

                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet

                                  Criminal Appeal No. 676 of 2021
           Ramdhan son of Sahettar Kosle, aged about 27 years, resident of Village-Pendri,
            Police Station- Pamgarh, District Janjgir-Champa (C.G.)
                                                                                 ----- Appellant
                                                versus
           State of Chhattisgarh, through the Station House Officer, Police Station- Pamgarh,
            District- Janjgir-Champa (C.G.)
                                                                        ----- Respondent/State

16/11/2021 Shri Ajay Kumar Pandey, Advocate for the Appellant.

Shri Jitendra Shukla, Panel Lawyer for the State. Heard.

Admit.

Also heard on I.A. No. 1 of 2021:

This is a bail application under Section 389 of Cr.P.C. for suspension of sentence and grant of bail to the appellant.

The appellant has been convicted for the offence punishable under Section 450 of IPC and sentenced to undergo R.I. for 05 years & to pay fine of Rs.1,000/-, in default of payment of fine, R.I. for 3 months and under Section 376 of IPC and sentenced to undergo R.I. for 10 years & to pay fine of Rs.1,000/-, in default of payment of fine, R.I. for six months respectively vide judgment of conviction and order of sentence dated 19.02.2021 passed by the Additional Sessions Judge (FTC), Janjgir, District Janjgir-Champ (C.G.) in Sessions Trial No. 15/2019.

Considering the entire facts and circumstances of the case, particularly the statements of the prosecutrix, medical evidence and other material proved by prosecution in this case, I am not inclined to suspend the jail sentence and to release the appellant on bail.

Accordingly, I.A. No. 1 of 2021 is dismissed. List this appeal for final hearing in due course.

Sd/-

(Gautam Chourdiya) Judge

vatti