Raj Kumar vs State Of Chhattisgarh
2025 Latest Caselaw 2418 Chatt

Chattisgarh High Court

Raj Kumar vs State Of Chhattisgarh on 11 March, 2025

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          HIGH COURT OF CHHATTISGARH AT BILASPUR

                                CRA No. 502 of 2025



1 - Raj Kumar S/o Kewala Prasad Aged About 29 Years R/o Village Khada, Police
Station Patna, District Koria Chhattisgarh
2 - Mahendra Yadav S/o Jitan Ram Yadav Aged About 22 Years R/o Village Khada,
Police Station Patna, District Koria Chhattisgarh
3 - Chandrika Yadav S/o Shivratan Yadav Aged About 21 Years R/o Village Khada,
Police Station Patna, District Koria Chhattisgarh
                                                              ... Appellant(s)
                                         versus
1 - State Of Chhattisgarh Through The Officer-In-Charge Patna, District Koria
Chhattisgarh
                                                                 ... Respondent(s)

Order Sheet

11/03/2025 Mr. Hemant Kumar Agrawal, Counsel for the

appellant.

Mrs. Sunita Sahu, Panel Lawyer for the State.

Heard on admission as well as I.A. No. 01/2025,

an application for suspension of sentence and grant of

bail.

By the impugned judgment and conviction dated

14.02.2025 passed by the Additional Sessions Judge,

Baikunthpur, District- Korea, C.G. in Sessions Trial No.

70/2022, the appellant stands convicted as under:

          Conviction                   Sentence
U/s 294 of IPC               RI for 3-3 months
U/s 506(II) of IPC           RI for 6-6 months
U/s 325 of IPC               RI for 1-1 year and fine of
                             Rs. 5000/- and Rs. 5000/-, in
                             default of fine, additional RI
                             for 1 month.

Learned Counsel for the Appellant contended that

the appellant has prima facie good case in his favor

and he is hopeful to succeed on it. The applicant is on

bail during trial. The disposal of this Criminal Appeal is

likely to take long time. The appellant is ready to abide

all the terms and conditions which may be imposed by

this Hon'ble Court while suspending the jail sentence of

the applicant.

Learned State Counsel objected the prayer

stating that in the judgment rendered by the Trial Court

all incriminating circumstances are against the

accused/applicant which connects him with the crime

and chain of circumstances are fully linked and

completed with each other.

I have heard learned Counsel for the parties and

perused the record with utmost circumspection.

Considering the totality of the facts, in particular

the short sentence awarded to the appellant, I am of

the opinion that present is a fit case to suspend the jail

sentence imposed upon the appellant.

Accordingly, the substantive jail sentence

imposed upon the Appellant by the learned Trial Court

is hereby suspended. The appellant shall be released

on bail on his executing a bail bond of Rs. 10,000/-

with one surety in the like amount to the satisfaction of

the concerned Trial Court for his appearance before the

Registry of this Court on 04.04.2025. Thereafter, she

shall appear before the concerned Trial Court on a date

to be given by the Registry of this Court and shall

continue to appear there on all such subsequent dates

as are given to him by the Trial Court, till final disposal

of this appeal.

Consequently, I.A. No. 01/2025 stands allowed.

Admit.

Call for the records from the concerned Trial

Court.

List this case for final hearing in due course.

Sd/-

(Arvind Kumar Verma) Judge

Madhurima