Besahu Bargah vs State Of Chhattisgarh
2022 Latest Caselaw 4054 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                                  CRA No. 1460 of 2021


    Besahu Bargah, S/o Late Dhanu Bargah, Aged About 55 Years, R/o Village
    Karouli (Semarpara), Police Station Dhourpur, District Surguja, Chhattisgarh.
                                                                       ---- Appellant
                                        Versus
    State of Chhattisgarh, Through- Station House Officer, Police Station Lundra,
    District- Surguja, Chhattisgarh.                             ---- Respondent

27/06/2022 Shri Nishi Kant Sinha, counsel for the appellant.

Shri Raghvendra Verma, G.A. for the State.

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

The appellant has been convicted and sentenced by the judgment of conviction and order of sentence dated 03.09.2021 passed in Sessions Case No. 22/2019 by the First Additional Sessions Judge, Ambikapur, District- Sarguja (C.G.) as under:-

                    Conviction                           Sentence
             U/s. 307 of IPC                       R.I. for 7 years & fine of Rs.
                                                   1,000/- and default in payment
                                                   of fine amount additional SI for
                                                   3 months.

Considering the facts & circumstances of the case, the 7 years sentence is awarded to the appellant & he has completed half of the sentence, he is aged about 60 years, the appellant has no criminal antecedents nor is there any previous conviction, final disposal of this appeal is likely to take some time, without commenting anything on merits of the case, the application ( I.A. No.1/2021) is allowed.

It is directed that the execution of substantive jail sentence imposed upon the appellant shall remain suspended during the pendency of this appeal and he shall be released on bail on his furnishing a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs. 50,000/- each to the satisfaction of the trial Court.

He shall appear before the Registry of this Court on 28.09.2022 and thereafter appear before the trial Court on a date to be given by the Registry and thereafter continue to appear before the trial Court on all such dates as are given to him by the said Court till disposal of this appeal.

List the case for final hearing in due course.

Sd/-

(Gautam Chourdiya) Judge

Nadim