Chattisgarh High Court
Karan Yadav vs State Of Chhattisgarh on 8 August, 2025
1/4
Digitally signed
by BHOLA NATH
KHATAI
Date: 2025.08.11
10:52:18 +0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRA No. 1380 of 2025
Karan Yadav S/o Pitambar Yadav, Aged About 19 Years R/o Village
Mudapara Narayanpur, P.S. Lailunga, District Raigarh (Chhattisgarh)
... Appellant
versus
State Of Chhattisgarh Through P.S. Lailunga, District Raigarh
(Chhattisgarh)
... Respondent
Order Sheet
08/08/2025 Mr. Sanjay Agrawal, counsel for appellant.
Mr. Karan Kumar Baharani, P.L. for State.
Heard on I.A. No.01/2025, application under Section
430 of BNSS for suspension of sentence.
By the impugned judgment dated 09.07.2025 passed
by learned Special Judge [SC & ST (PA), Act] Raigarh,
District Raipur (CG) in Special Criminal Case under the
Atrocities Act No.22/2024, the appellant has been convicted
and sentenced as under:-
Conviction Sentence
U/s 354 (A)(i)(ii) of R.I. for 3 years and fine of Rs.
1,000/-, in default of payment of
IPC
fine, additional R.I. for 3
months.
U/s 354 (C) of IPC R.I. for 3 years and fine of Rs.
1,000/-, in default of payment of
fine, additional R.I. for 3
months.
U/s 354(D)(1) of IPC R.I. for 3 years and fine of Rs.
1,000/-, in default of payment of
fine, additional R.I. for 3
months.
U/s 506 - II of IPC R.I. for 3 years and fine of Rs.
(two times) 1,000/-, in default of payment of
fine, additional R.I. for 3
months. (two times)
U/s 509 of IPC S.I. for 3 years and fine of Rs.
1,000/-, in default of payment of
fine, additional S.I. for 3
months.
U/s 3(1)(w)(i) of SC/ST R.I. for 3 years and fine of Rs.
(PA) Act 1,000/-, in default of payment of
fine, additional R.I. for 3
months.
U/s 3(1)(w)(ii) of R.I. for 3 years and fine of Rs.
SC/ST (PA) Act 1,000/-, in default of payment of
fine, additional R.I. for 3
months.
U/s 3(2)(va) of SC/ST R.I. for 3 years and fine of Rs.
(PA) Act 1,000/-, in default of payment of
fine, additional R.I. for 3
months.
(All the sentences were directed to run concurrently.)
Learned counsel for appellant submits that the
appellant is innocent and he has been falsely implicated in
this case. He submits that during trial the appellant was in
custody for about 5 days and after passing of the impugned
judgment, he is on bail. He submits that the maximum
sentence imposed upon the appellant is 3 years, out of
which he has already remained in custody for 5 days, fine
has already been deposited and the appeal being of the
year 2025, there is no likelihood of its early final disposal,
therefore, considering all these facts the jail sentence of the
appellant may be suspended till the final disposal of the
appeal.
On the other hand, learned State counsel opposes
the bail application.
The victim/complainant appeared before this Court
today through virtual mode from concerned DLSA and
expressed his no-objection in suspension of sentence.
Considering the entire facts and circumstances of the
case, particularly the facts that the appellant is on bail, the
maximum sentence imposed upon the appellant is 3 years,
out of which he has remained in custody for 5 days, fine has
been deposited and the final disposal of this appeal is likely
to take considerable time, the application (I.A. No.01) is
allowed.
It is directed that the substantive jail sentence
imposed upon the appellant shall remain suspended till final
disposal of this appeal on his executing a personal bond for
a sum of Rs. 25,000/- with one surety for the like sum to the
satisfaction of the trial Court for his appearance before the
Registry of this Court on 24th September, 2025. He shall
thereafter appear before the concerned trial Court on a date
to be given by the Registry of this Court and thereafter,
continue to appear before the trial Court on all such
subsequent dates as are given to him by the said Court till
disposal of this appeal.
Record of the Trial Court has already been received.
List the case for final hearing in due course.
Sd/-
(Sanjay Kumar Jaiswal)
Judge
Khatai
