Jashoda [email protected] Yashoda vs State Of Chhattisgarh
2021 Latest Caselaw 3307 Chatt

                                                                                    NAFR

                  HIGH COURT OF CHHATTISGARH, BILASPUR

                                     CRA No. 430 of 2021

   Jashoda [email protected] Yashoda, W/o Krishna Yadav (Poda), aged about 29 Years, R/o
    Duajhar, P.S.- Rajkhariyar, District- Nuyapara(Orissa), Present Address-Manish
    Sindhi, Shree Nagar, Gudhiyari, Near Shiv Mandir, Raipur, Chhattisgarh.

                                                                              ---- Appellant

                                           Versus

   State of Chhattisgarh, Through- P.S.- Dongargaon, District- Rajnandgaon,
    Chhattisgarh.

                                                                        ---- Respondent

24/11/2021 Shri Barun Kumar Chakrabarty, counsel for the appellant.

Shri Anand Verma, Deputy G.A. 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 22.02.2021 passed by the 1st Additional Sessions Judge, Rajnandgaon, C.G., in Sessions Trial No.30/2020, the appellant stands convicted and sentenced as under:

Conviction Sentence

Under Section 363 of Indian Rigorous Imprisonment for seven Penal Code years and fine amount of Rs.500/-, in default of payment of fine amount to undergo further additional rigorous imprisonment for three months

Under Section 365 of Indian Rigorous Imprisonment for seven Penal Code years and fine amount of Rs.500/-, in default of payment of fine amount to undergo further additional rigorous imprisonment for three months (Both sentences were directed to run concurrently)

Looking to the depositions of PW-4 Neelkanth, PW-5

Duleshwari, PW-7 Dhaniram 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