Jagat Ram Dugga @ Dela vs State Of Chhattisgarh
2022 Latest Caselaw 733 Chatt

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                                                                              NAFR
                 HIGH COURT OF CHHATTISGARH, BILASPUR

                      Proceeding Through Video Conferencing

                                  CRA No. 435 of 2021

 1.

Jagat Ram Dugga @ Dela S/o Late Sunher Dugga, Aged About 27 Years, R/o Chhotebodli, Thana Siksod, District Uttar Bastar Kanker (Chhattisgarh).

---- Appellant (In Jail) Versus

2. State Of Chhattisgarh, Through Police Station Siksod, District Uttar Bastar Kanker (Chhattisgarh).

---- Non-Appellant

11/02/2022 Mr. Vikas Pandey, Counsel for the appellant.

Mr. Shrestha Gupta, P.L. for the State/Non-Appellant.

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

By the impugned judgment dated 16/02/2021 passed by Additional Sessions Judge Bhanupratappur, District Uttar Batar Kanker (CG.) in Session Trial No. 14/2019, the appellant stands convicted and sentenced as under:

Conviction Sentence Under Section 304 Part II of R.I. for 7 years and fine of Rs. 5,000/-, in Indian Penal Code. default of payment of fine additional R.I.

for 1 year.

Considering the facts and circumstances of the case, in particular the

statements of eye witnesses PW-04 Sukdai Bai and PW-06 Manjo Bai, the medical evidence and the other material available on record, without commenting anything on merits of the case, I am not inclined to suspend the jail sentence imposed upon the appellant and to release him on bail. Accordingly, the application (I.A. No. 01/2021) is rejected.

List this case for final hearing in its due course.

-Sd/-

(Gautam Chourdiya) Judge

Chandrakant