Chhagan Lal Sahu vs State Of Chhattisgarh
2021 Latest Caselaw 2273 Chatt

                                                                                   NAFR

                  HIGH COURT OF CHHATTISGARH, BILASPUR

                                  CRA No. 1041 of 2019

   Chhagan Lal Sahu, S/o Shri Firanta Sahu, aged about 47 Years, R/o Lodhipara,
    Mohan Nagar, District Durg, Chhattisgarh.

                                                                             ----Appellant

                                         Versus

   State of Chhattisgarh, Through Station House Officer, Police Station Mohan
    Nagar, District Durg, Chhattisgarh.

                                                                          ---- Respondent

10/09/2021 Mr. C.R. Sahu, counsel for the appellant.

Mr. Anand Verma, Deputy G.A. for the State.

Heard on I.A. No.01 of 2020, a repeat application for suspension of sentence and grant of bail to the appellant.

By the impugned judgment dated 14.05.2019 passed by the Additional Sessions Judge, F.T.C. Durg, C.G., in Sessions Trial No.119/2018, the appellant stands convicted and sentenced as under:

                       Conviction                         Sentence

             Under Section 366 of IPC         Rigorous Imprisonment for five
                                              years and fine amount of

Rs.500/-, in default of payment of fine amount to undergo further additional rigorous imprisonment for 2 months

Under Section 376(?k) of IPC Rigorous Imprisonment for ten years and fine amount of Rs.500/-, in default of payment of fine amount to undergo further additional rigorous imprisonment for 2 months

The first application for suspension of sentence was dismissed on merits vide order dated 21.08.2019.

The appellant has committed rape with the prosecutrix, a deaf and dumb woman.

There being no change in the circumstances, we are not inclined to entertain repeat application for suspension of sentence and grant of bail.

Accordingly, I.A. No.01/2020, a repeat application for suspension of sentence and grant of bail to the appellant is dismissed.

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




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