Jageshwar Manikpuri @ Jagesh vs State Of Chhattisgarh
2022 Latest Caselaw 7382 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                               CRA No. 1680 of 2019

             Jageshwar Manikpuri @ Jagesh -Versus- State Of Chhattisgarh




07.12.2022

Mrs. Savita Tiwari, Advocate for the Appellant.

Mr. Arjit Tiwari, Panel Lawyer for the State.

Heard on I.A.No.1, application for suspension of sentence and grant of bail.

The appellant stands convicted by the judgment dated 08.11.2019 passed by the learned Court below in S.T. No.89/2017 for the offence under Section 302 of I.P.C. and sentenced to Life Imprisonment and fine of Rs.25,000/- with usual default stipulation.

Learned counsel for the appellant submits that appellant has been falsely implicated as he has not committed any offence. She further submits that the trial Court by recording perverse finding has convicted the appellant and the appeal will take some time for hearing; therefore, he may be released on bail.

Per contra, learned State counsel opposes the prayer for suspension of sentence and grant of bail. He submits that appellant has rightly been convicted by the trial Court for the aforesaid offence by considering the admissible evidence available on record.

Taking into consideration the oral and circumstantial evidence available on record, we do not find that it is a fit case to suspend the sentence and grant bail to the appellant. Accordingly, I.A.No.1 is rejected.

                          Sd/-                                      Sd/-
                    (Sanjay K. Agrawal)                     (Rakesh Mohan Pandey)
                         Judge                                     Judge
   Ashok