Rajesh vs State Of Chhattisgarh
2025 Latest Caselaw 1422 Chatt

Chattisgarh High Court

Rajesh vs State Of Chhattisgarh on 24 January, 2025

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                              HIGH COURT OF CHHATTISGARH AT BILASPUR
                                              CRA No. 2139 of 2023
                      Rajesh S/o. Sonsai, Aged About 30 Years R/o. Village - Dandakrava
                      Chowki - RevtJi P.S. - Chandaura District - Surajpur, Chhattisgarh.
                                                                                  ... Appellant
                                                     versus
                      State of Chhattisgarh, Through Station House Officer Chowki, Revti
                      P.S. - Chandaura District - Surajpur, Chhattisgarh.
                                                                          ... Respondent(s)

Order Sheet

ROHIT KUMAR CHANDRA

24/01/2025 Heard Mr. Varun Sharma, learned counsel for

the appellant as well as Mr. Swajeet Uboweja,

learned Panel Lawyer appearing for the

State/respondent on I.A. No. 01 of 2023, which is an

application for suspension of sentence and grant of

bail to the appellant.

By the impugned judgment of conviction and

order of sentence dated 14.09.2023, the Additional

Sessions Judge, Pratappur, District - Surajpur (C.G.)

in Sessions Case No. 11/2022 has convicted the

appellant for the offence punishable under Section

302 of the Indian Penal Code and sentenced to

undergo life imprisonment and fine of Rs.1,00/- in

default of payment of fine, 3 years additional rigorous

imprisonment.

It has been argued by learned counsel for the

appellant that deceased was wife of the appellant

and it has been alleged that the appellant has

committed murder of his wife, but the fact is that he

has only slapped her on account of doubting that she

has consumed liquor due to which she fell down and

sustained injuries over her head and face and she

succumbed. He further submits that the appellant is

in jail since 23.02.2022 and the appeal is likely to

take some time for its conclusion, hence the

appellant has filed the instant application for

suspension of sentence and grant of bail.

On the other hand, learned State Counsel

opposed the prayer for grant of bail and submitted

that as per the query report (Ex.P-21A) given by

Dr.A.K. Vishwakarma (PW-11), regarding the injuries

on body of the deceased, he has stated that being

under the influence of alcohol, beaten in the face and

by hitting her head on the wall, such injuries have

been sustained.

We have heard learned counsel for the parties

and perused the records of the Court below.

Considering the material available on record

and particularly considering the medical report and

the nature of injuries sustained by the deceased, we

do not find any good ground for allowing application

for suspension of sentence and grant of bail.

Accordingly, I.A. No. 01 of 2023 is rejected.

Let the matter be listed for final hearing in due

course.

                    Sd/-                            Sd/-
          (Ravindra Kumar Agrawal)            (Ramesh Sinha)
                  Judge                         Chief Justice


Chandra