Keshav Kumar Yadav vs State Of Chhattisgarh
2022 Latest Caselaw 7056 Chatt

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                HIGH COURT OF CHHATTISGARH, BILASPUR

                                    Order Sheet

                               CRA No. 1827 of 2022

 Keshav Kumar Yadav S/o Balram Yadav Aged About 35 Years R/o Village Kandra,
  Chowki Pantora, Police Station Baloda, District : Janjgir-Champa, Chhattisgarh
                                                                         ---- Appellant
                                      Versus
 State Of Chhattisgarh Through Station House Officer Police Station Baloda, District :
  Janjgir-Champa, Chhattisgarh
                                                                      ---Respondent

23.11.2022 Mr. Rakesh Kumar Manikpuri and Mr. Akash Agrawal, counsel for the appellant.

Mr. R.M. Solapurkar, Government Advocate for the State. Heard on admission.

Admit.

Also heard on application for suspension of sentence and grant of bail to the appellant.

By the impugned judgment dated 18.11.2022 passed by the learned Second Additional Sessions Judge, Janjgir, District- Jajgir- Champa (C.G.) in Sessions Case No. 31/2021, the appellant stands convicted, as under:-

                        Conviction                           Sentence
                 U/s 304A of IPC           : R.I. for 2 years and fine of Rs.5000/-, in
                                               default of payment of fine, 1 months
                                               R.I.

Considering the fact that the maximum jail sentence awarded to the appellant is RI for two years, the appellant was on bail during trial and did not misuse the liberty granted to him and even after conviction, during trial he has already remained in jail for 67 days, and further considering the fact that the appeal being of the year 2022, final hearing of the same will likely to take time, I am inclined suspend the sentence of appeal and release him on bail.

Accordingly, application for suspension of sentence and grant of bail is allowed and it is directed that execution of further substantive jail sentence of the appellant shall remain suspended and he shall be released on bail on his executing a personal bond in sum of Rs. 25,000/- with one surety in the like sum to the satisfaction of trial Court for his appearance before the Registry of this Court on 11 th January, 2023. He shall thereafter appear before the trial Court on a date to be given by the Registry of this Court and shall continue to appear there on all such subsequent dates as are given to him by the said court till the disposal of this appeal.

Call for the record of the court below.

List this appeal for final hearing.

Sd/-

(Narendra Kumar Vyas) Judge

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