Gopal Jaiswal vs State Of Chhattisgarh
2025 Latest Caselaw 2930 Chatt

Chattisgarh High Court

Gopal Jaiswal vs State Of Chhattisgarh on 29 May, 2025

                                                              1




                               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                   CRA No. 1124 of 2024
                      1 - Gopal Jaiswal S/o Late Ramniwas Jaiswal Aged About 42 Years R/o
                      Purgaon, P.S. Bilaigarh, District- Balodabazar, Chhattisgarh


                      2 - Budhram Banjare S/o Tijauram Banjare Aged About 50 Years R/o Dumohani,
                      P.S. Bilaigarh, District- Balodabazar, Chhattisgarh
                                                                                    ---

appellants

versus

1 - State Of Chhattisgarh Through The District Magistrate, District Raipur, Chhattisgarh

--- Respondent

CRA No. 1338 of 2024

1 - Nanka Kurrey S/o Shri Ganne Kurrey Aged About 33 Years R/o Village Bhothidih, P.S. Bilaigarh, District Baldoabazar-Bhatapara (C.G.)

---Appellant

Versus

1 - State Of Chhattisgarh Through - S.H.O., Police Station - Urla, District Raipur (C.G.)

--- Respondent

(cause title taken from Case Information System)

VEDPRAKAS H DEWANGAN

Order Sheet

29/05/2025 CRA No. 1338 of 2024

Ms. Meena Shastri, learned counsel appearing for the appellants.

Mr. R. S. Marhas, learned Addl. Advocate General for the State.

Heard on the application for urgent hearing during summer vacation.

By the impugned judgment of conviction and sentence dated 27.04.2024, passed by learned 9 th Additional Sessions Judge, Raipur (C.G.) in Sessions Trial No. 82/2022, the appellants have been convicted and sentenced as under:-

                  Conviction                    Sentence

             U/s. 120 B of IPC     R.I. for life imprisonment and fine of

Rs. 2000/-, in default of payment of fine further R.I. for one year.

U/s. 302/34 of IPC R.I. for life imprisonment and fine of Rs. 2000/-, in default of payment of fine further R.I. for one year.

U/s. 201 of IPC R.I. for 5 years and fine of Rs.

2000/-, in default of payment of fine further R.I. for one year.

(All sentences are directed to run concurrently)

The appeals have been admitted for hearing and the objection has been called on the application for suspension of sentence and grant of bail from the State vide order dated 27.08.2024. The present urgent hearing application has been moved on behalf of the appellants on the ground that the appellants are languishing in jail since 2024.

We have heard learned counsel for the parties and perused the record.

As far as urgency stated by the appellant for hearing of application of suspension of sentence is concerned, we failed to understand, as to why the learned counsel for the appellants has not taken any step to get the matter listed after 27.08.2024. Therefore, we are not inclined to hear the application for suspension of sentence and grant of bail during summer vacation.

Accordingly, I.A. No. 4/2025 filed by appellant (in CRA No. 1338/2024) is rejected.

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




ved