Jaspal Singh @ Jashna Singh vs State Of Chhattisgarh
2021 Latest Caselaw 2272 Chatt

                                                                                      NAFR

                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                       CRA No. 1135 of 2019

  1. Jaspal Singh @ Jashna Singh, S/o Raswal Singh Permanent, R/o Village
     Boodchand PS Vhicky Bhind, District Taran Taaran (Punjab), Presently R/o Vir
     Savarkar Nagar, House No. CH 194 PS- Kabir Nagar, District- Raipur,
     Chhattisgarh.

  2. Pavan Singh @ Pamma Singh, S/o Mukhtiar Singh, R/o Village Gugobuha, PS
     Chubahal District Taran Taaran (Punjab) Currently Residing At Vir Savarkar Nagar,
     House No. LIG 213 PS- Kabir Nagar, District- Raipur, Chhattisgarh.

                                                                                ----Appellants

                                             Versus

    State of Chhattisgarh, Through Police Station Kabir Nagar, District- Raipur,
     Chhattisgarh.

                                                                             ---- Respondent

10/09/2021 Shri Priyank Rathi, counsel for the appellants.

Shri Anand Verma, Deputy Government Advocate for the State.

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

By the impugned judgment dated 11.07.2019 passed by the 7th Additional Sessions Judge, District Raipur, C.G., in Special Criminal Case No.247/2016, the appellants stand convicted and sentenced as under:

                          Conviction                          Sentence

             Under Section 342 of IPC             Rigorous Imprisonment for two
                                                  months and fine amount of

Rs.100/-, in default of payment of fine amount to undergo further additional rigorous imprisonment for 15 days Under Section 376(D) of IPC Rigorous Imprisonment for twenty years and fine amount of Rs.25,000/-, in default of payment of fine amount to undergo further additional rigorous imprisonment for 6 months

The earlier application for suspension of sentence was dismissed on merits on 16.09.2019.

Since both the appellants had committed rape with the prosecutrix in a closed house and the prosecutrix has fully supported the prosecution, we are not inclined to take any different view of the matter.

Accordingly, I.A. No.01/2021, a repeat prayer for suspension of sentence and grant of bail to the appellants is dismissed.

                       Sd/-                                Sd/-
                 Prashant Kumar Mishra                 Gautam Chourdiya
                 Acting Chief Justice                      Judge




Akhilesh