Kanhaiya Lal Bareth vs State Of Chhattisgarh
2021 Latest Caselaw 3179 Chatt

                                                                                    NAFR

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                 CRA No. 270 of 2021

  Kanhaiya Lal Bareth, S/o Anuj Ram Bareth, aged about 45 Years, R/o Village
    Bardula, Police Station Kosir, District Raigarh, Chhattisgarh.

                                                                            ----Appellant

                                        Versus

  State of Chhattisgarh, Through Station House Officer, Police Station Bilha, District
    Bilaspur, Chhattisgarh.

                                                                         ---- Respondent

16/11/2021 Shri Rajeev Kumar Dubey, counsel for the appellant.

Shri Shakti Singh Chauhan, P.L. for the State.

Heard on I.A. No.01 of 2021, application for suspension of sentence and grant of bail to the appellant.

By the impugned judgment dated 23.02.2021 passed by the Additional Sessions Judge, Second Fast Track Special Court, Bilapsur, C.G., in Special Criminal Case (POCSO Act) No.21/2018, the appellant stands convicted and sentenced as under:

Conviction Sentence

Under Section 363 of IPC Rigorous Imprisonment for seven years and fine amount of Rs.2,000/-, in default of payment of fine amount to undergo further additional imprisonment for four months

Under Section 376/511 of IPC Rigorous Imprisonment for ten years and fine amount of Rs.20,000/-, in default of payment of fine amount to undergo further additional rigorous imprisonment for 6 months

(Both sentences were directed to run concurrently)

Looking to the deposition of PW-1 victim and the other material available on record, I am not inclined to release the appellant on bail.

Accordingly, I.A. No.01/2021, application for suspension of sentence and grant of bail to the appellant is dismissed.

List this case for final hearing in due course.

Sd/-

Gautam Chourdiya Judge

Akhilesh