K. Shrinivas @ Vashu vs State Of Chhattisgarh
2022 Latest Caselaw 5771 Chatt

                   T OHIGH COURT OF CHHATTISGARH, BILASPUR
                                         Order Sheet
                                    CRA No. 765 of 2021
                    K. Shrinivas @ Vashu Versus State Of Chhattisgarh

DB
Hon'ble Shri Sanjay K. Agrawal and
Hon'ble Shri Sachin Singh Rajput JJ.



      14.09.2022          Mr. Ajay Mishra, Counsel for the appellant.

                          Mr. Arjit Tiwari, P. L. for the State/respondent.

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

and grant of bail.

By impugned judgment of conviction and order of sentence

dated 07.06.2021 passed by the learned Additional Sessions Judge,

Durg District- Durg, CG in ST No.137/2019, whereby the appellant has

been convicted for offence under Section 302 of IPC and sentenced to

undergo Life Imprisonment and fine of Rs.100/-, in default further RI for

10 days.

Learned counsel for the appellant submits that the appellant has

not committed any offence and has been falsely implicated in this case.

He further submits that the appellant is in jail since 13.06.2019 and the

appeal is likely to take some time for its final disposal, therefore, the

application for suspension of sentence and grant of bail may be

allowed.

Per-contra, learned State counsel opposed the application and

submits that considering the statements of K. Soma (PW-1) and K.

Ishika (PW-8). State counsel further submits that there is sufficient

material available on record to connect the appellant-accused person with the offence and the learned trial Court has rightly convicted the

appellant for the offence aforementioned and, therefore, the present

application deserves to be rejected.

After hearing the learned counsel for the parties and taking into

consideration the material available on record particularly the

statements of K. Soma (PW-1) and K. Ishika (PW-8), we do not see

any good reason to entertain this application for suspension of

sentence and grant of bail and the same deserves to be rejected.

Accordingly, I.A.No.01/2021, application for suspension of

sentence and grant of bail is rejected.

List this case for final hearing expeditiously.

                      Sd/-                                   Sd/-
              (Sanjay K. Agrawal)                   (Sachin Singh Rajput)
                     Judge                                  Judge
Parul