Mohammad Saddam vs State Of Chhattisgarh
2022 Latest Caselaw 7633 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR
                                          Order Sheet
                              Criminal Appeal No.1392 of 2019
                  Mohammad Saddam and ors. Versus State of Chhattisgarh



16/12/2022          Mr.Rishi Rahul Soni, Advocate for the Appellants.

                    Mr.H.S. Ahluwalia, Dy. A.G. for the State/Respondent.

Heard on IA No.6/2022 for suspension of sentence and grant of bail to the Appellants.

By the impugned judgment dated 03/09/2019, passed by the learned Sessions Judge, District Janjgir Champa (C.G.) in Session Trial No. 34/2018, the Appellants stand convicted under Section 395/34 read with Section 397 of the IPC and Section 323/34 of the IPC and sentenced to undergo RI for 7 years with fine of Rs. 5,000/- and RI for 1 year with fine of Rs. 1,000 respectively, with default stipulations.

According to the Counsel Appellant No.1 has already completed more than 5 ½ years and Appellant Nos.2 & 3 have already completed more than 4 ½ years of jail sentence imposed upon them by the Trial Court.

Looking to the above submission of learned Counsel for the Appellants, learned Counsel for the State/Respondent is directed to call for a report from the concerned jail regarding detention period of the Appellants.

List the matter on 06.01.2023.

Sd/-

(Arvind Singh Chandel) Judge Shubham