Kewal Ram Sahu vs Shyamnarayan Sahu
2025 Latest Caselaw 1530 Chatt

Chattisgarh High Court

Kewal Ram Sahu vs Shyamnarayan Sahu on 29 January, 2025

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                                                                                            NAFR

                                      HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                         CRR No. 30 of 2025
                              1 - Kewal Ram Sahu S/o Hemlal Sahu Aged About 32 Years R/o Village
                              Pahanda, Post Borsi, P.S. And Tehsil Magarlod, District Dhamtari
                              Chhattisgarh
                                                                                            ... Applicant
                                                                  versus
                              1 - Shyamnarayan Sahu S/o Brijlal Sahu Aged About 52 Years R/o Village
                              Kalartarai, P.S. Arjuni, District Dhamtari Chhattisgarh
                                                                                      ... Respondent

Order Sheet

29/01/2025 Ms. Aditi Singhvi, Advocate for the Applicant.

Heard on I.A.No.2, application for suspension of

sentence.

The appellant stands convicted under Section 138 of

the Negotiable Instruments Act, 1881 and sentenced to

Imprisonment till rising of the Court and fine of

Rs.2,80,000/- and in default of payment of fine amount to

further undergo S.I. for 02 months vide judgment dated

10/12/2024 passed by the Additional Sessions Court, Link

ASHUTOSH MISHRA

Court Kurud, District Dhamtari, C.G. in Criminal Appeal

No.72/2024.

Learned counsel for the appellant would submit that

the applicant has already served the jail sentence of TRC and

has deposited 20% of the fine amount before the appellate

Court, therefore, the sentence imposed upon the appellant of

depositing fine amount may be suspended.

Considering the entire facts & circumstances of the

case, it is directed that the payment of fine amount shall

remain suspended on depositing 50% of the fine amount by

the applicant.

Accordingly, I.A.No.2, stands disposed of.

Execution of further sentence of depositing fine

amount of Rs.2,80,000/- imposed on the applicant shall

remain suspended on his executing a personal bond for a

sum Rs.10,000/- with one surety for the like sum to the

satisfaction of the concerned trial Court and on depositing

50% of the fine amount within a period of 30 days from the

date of receipt of copy of this order, failing which the

applicant shall undergo S.I. for 03 months.

SD/-

                                              (Arvind Kumar Verma)
AS H U                                                 Judge