Santosh Kumar vs State Of Chhattisgarh
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Chattisgarh High Court

Santosh Kumar vs State Of Chhattisgarh on 21 February, 2025

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         ASHISH
ASHISH   TIWARI
TIWARI   Date:
         2025.02.25
         17:15:45
         +0530




                                   HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                      Order Sheet


                                                  CRA No. 723 of 2004

                              SANTOSH KUMAR versus STATE OF CHHATTISGARH

                                                     CRA/969/2004



                      21/02/2025         Shri Anurag Khatri, Advocate for the appellant in Cr.A.

                                   No.723/2004.

                                         None appeared for the appellant in Cr.A. No. 969/2004.

                                         Ms. M. Asha, P.L. for the respondent/State.

Six accused persons were put to trial before the II

Additional District Judge (FTC), Mungeli, District - Bilaspur

(C.G.) for an offence punishable under sections 395, 395 r/w

397, 412 and 414 of the IPC, 1860.

By the impugned judgment dated 06/08/2004 passed in

Session Trial No.75/2004, the accused Riddhigiri, S/o.

Shankargiri Gowami was convicted for 10 years R.I. under

section 395 of the IPC who preferred an appeal against the

impugned judgment as Cr.A. 942/2024. As the accused -

Riddhigiri has passed away, his appeal stood abated. Accused -

Tukaram, S/o. Bhai Ram preferred an appeal against the

impugned judgment as Cr.A. No. 545/2007 which was dismissed

as having become infructuous vide order dated 20/08/2024

passed by this court. Accused - Chandra Kumar, S/o. Basant Lal

and Ganga Ram, S/o. Bhai Ram were acquitted by the learned

trial court.

Appellant - Santosh Kumar in Cr.A. No. 723/2004 was

convicted for 03 years R.I. for an offence punishable under

section 414 of the IPC and appellant - Bharat Yadao in Cr.A No.

969/2004 was convicted for 10 years R.I. under section 395 of

the IPC.

As per the report received from the O/o. Jail

Superintendent, Central Jail, Bilaspur, appellant - Bharat Yadao

remained in jail as under trial prisoner from 15/07/2003 to

05/08/2004 and after his conviction, he served his sentence from

06/08/2004 to 17/05/2006.

As no representation is made on behalf of Appellant -

Bharat Yadao, the Secretary, High Court Legal Aid Committee,

Bilaspur to appoint a legal aid counsel in Cr.A. No. 969/2004.

This court vide order dated 03/05/2006, suspended the

sentence and granted bail to the appellant - Bharat Yadao, S/o.

Dashrath Yadao in Cr.A. No.969/2004. He was directed to

appear before the Registry of this Court on 24/07/2006 and

thereafter, he was directed to appear before the learned trial

court.

List the case in week commencing 03rd March, 2025.

In the meanwhile, a report be called from the concerned

Trial Court as to whether the appellant - Bharat Yadao, S/o.

Dashrath Yadao is appearing before the trial court or not.

Sd/-

(Sachin Singh Rajput) Judge

Ashish