Ravikumar Vishwakarma vs State Of Chhattisgarh
2021 Latest Caselaw 3331 Chatt

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                 HIGH COURT OF CHHATTISGARH, BILASPUR
                              Order Sheet

                                 CRA No. 1483 of 2021

      Ravikumar Vishwakarma, S/o Ramkumar Vishwakarma, Aged About 30 Years,
       R/o Village Thelki, Chowki - Lawan, Police Station - Kasdol, District-
       Balodabazar - Bhatapara, Chhattisgarh.                ---- Appellant

                                           Versus

      State of Chhattisgarh, Through - Station House Officer, Police Station - Kasdol,
       District : Balodabazar-Bhathapara, Chhattisgarh.                  ---- Respondent

26.11.2021 Mr. Akhtar Hussain, counsel for the appellant.

Dr (Ms.) Veena Nair, Dy. A.G. for the State. Heard on admission.

This appeal is admitted for hearing.

Call for record of the Court below.

Also heard on I.A. No.01/2021, application for suspension of sentence and grant of bail.

The appellant has been convicted and sentenced by the judgment of conviction and order of sentence dated 11.11.2021 passed in Special Session Case No. 07/2019 by the Special Judge (Atrocities), Balodabazar, District- Balodabazar (C.G.) as under:-

                            Conviction                            Sentences
                  Under Section 454 of IPC               R.I. for 1 year with fine of Rs.
                                                         3000/- in default of payment
                                                         of fine amount additional R.I.
                                                         for 3 months.





             Under Section 354-A of IPC            R.I. for 1 year with fine of Rs.
                                                   5,000/- and in default of
                                                   payment        of   fine   amount
                                                   additional R.I. for 6 months.

Considering the facts & circumstances of the case, the short sentence has been imposed upon the appellant, he was on bail during trial and did not misuse the liberty granted to him, final disposal of this appeal is likely to take some time, without commenting anything on merits of the case, the application is allowed.

It is directed that the execution of substantive jail sentence imposed upon the appellant shall remain suspended during the pendency of this appeal and he shall be released on bail on his furnishing a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs. 50,000/- each to the satisfaction of the trial Court. He shall appear before the Registry of this Court on 07.03.2022 and thereafter appear before the trial Court on a date to be given by the Registry and thereafter continue to appear before the trial Court on all such dates as are given to him by the said Court till disposal of this appeal.

List the case for final hearing in due course. Certified copy as per rules. ist Sd/-

(Gautam Chourdiya) Judge

Nadim