Daneshwar Sahu vs State Of Chhattisgarh
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Chattisgarh High Court

Daneshwar Sahu vs State Of Chhattisgarh on 25 June, 2025

                                                      1




                           HIGH COURT OF CHHATTISGARH AT BILASPUR
ROHIT                                     CRA No. 1953 of 2023
KUMAR
CHANDRA            1 - Devnarayan Sahu S/o Late Bishesar Sahu Aged About 50 Years
Digitally signed
by ROHIT
KUMAR
                   R/o Village- Sunderkera, Police Station- Gobra Nayapara, District-
CHANDRA
                   Raipur (Now District Gariyaband) C.G.
                   2 - Smt. Kanti Bai W/o Devnarayan Sahu Aged About 48 Years R/o
                   Village- Sunderkera, Police Station- Gobra Nayapara, District- Raipur
                   (Now District Gariyaband) C.G.
                                                                           --- Appellants
                                                  versus
                   State of Chhattisgarh, through the District Magistrate Police Station-
                   Gobra Nayapara, District- Gariyaband C.G.
                                                                         --- Respondent

Daneshwar Sahu S/o Shri Devnarayan Sahu Aged About 24 Years R/o Village Sundarkera, P.S. Gobra, Nayapara Raipur, District- Raipur ( C.G.).

---Appellant Versus State of Chhattisgarh Through- District- Magistrate ( Police Station Gobra Nayapara) District- Gariyaband ( C.G.).

--- Respondent Order Sheet

25/06/2025 Heard Mr. Krishna Kumar Dewangan, learned

counsel for the appellants in CRA No. 1953 of 2023

as well as Mr. Shashank Thakur, learned Deputy

Advocate General, appearing for the State.

Today the matters are listed for hearing on I.A.

No. 02 of 2024 filed in CRA No. 1102 of 2024, which

is an application for suspension of sentence and

grant of bail to the appellant - Daneshwar Sahu.

Mr. Rajesh Roshan Singh, learned counsel for

the appellant - Daneshwar Sahu is not present to

press I.A. No. 02 of 2024, which is an application for

suspension of sentence and grant of bail to the

appellant as well as the appeal.

By the impugned judgment of conviction and

order of sentence dated 16.08.2023, the learned

Special Judge (Atrocities) Raipur, Chhattisgarh in

Sessions Trial No. 14/2021 has convicted the

appellant - Daneshwar Sahu for the offence

punishable under Section 302, 201/34 of the Indian

Penal Code and sentenced him to undergo life

imprisonment and fine of Rs.1,000/- and RI for three

years and fine of Rs.500/-, in default of payment of

fine 03 months and 01 month additional RI,

respectively.

From perusal of the record it transpires that the

appellant happens to be the husband of the

deceased and he said to have caused injuries to the

deceased by hands and fists due to which she

succumbed to injuries and as per the postmortem

report, the cause of death of deceased was coma

due to head injury and further considering the fact

that the appellant is jail since 11.02.2020, we deem it

appropriate to reject the application for suspension of

sentence and grant of bail.

Accordingly, IA No. 2 of 2024 filed in CRA No.

1102 of 2024 stands rejected.

It transpires from the record that the matters are

ripe for final hearing.

Let these matters be listed for final hearing in

due course.

                   Sd/-                               Sd/-
          (Bibhu Datta Guru)                  (Ramesh Sinha)
                 Judge                          Chief Justice

Chandra