Punitram vs State Of Chhattisgarh
2025 Latest Caselaw 4416 Chatt

Chattisgarh High Court

Punitram vs State Of Chhattisgarh on 12 September, 2025

SOURABH
BHILWAR
Digitally signed by
SOURABH
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BHILWAR
Date: 2025.09.12
18:11:07 +0530




                              HIGH COURT OF CHHATTISGARH AT BILASPUR

                                               CRA No. 995 of 2021


                      1 - Punitram S/o Shri Budhram Sori Aged About 35 Years R/o Village
                      Bhatadiggi Police Station Mainpur , District Gariyaband Chhattisgarh.


                      2 - Jaikumar S/o Shri Budhram Sori Aged About 27 Years R/o Village
                      Bhatadiggi Police Station Mainpur , District Gariyaband Chhattisgarh.
                                                                             ... Petitioner(s)
                                                     versus
                      State Of Chhattisgarh Through District Magistrate, Gariyaband, District
                      Gariyaband Chhattisgarh.
                                                                          ... Respondent(s)

Order Sheet

12/09/2025 Heard Mr. Dheerendra Pandey, learned counsel

for the appellants. Also heard Mr. Sakib Ahmad,

learned Panel Lawyer, appearing for the

respondent/State.

It transpires from the record that though the

present appeal was filed on 23/08/2021 but the same

has not yet been admitted and the application for

suspension of sentence and grant of bail is also

pending. Further It was ordered that the matter be

listed for final hearing vide order dated 05/03/2024,

hence the present appeal is listed for final hearing

today.

The appeal is admitted for hearing.

Also heard on I. A. No. 01 of 2021, which is an

application for suspension of sentence and grant of

bail.

The present appeal is preferred against the

judgment of conviction and order of sentence dated

26/07/2021 passed by the Additional Sessions Judge,

Gariyaband (C.G.), in S.T. No. 50/2019 whereby the

appellants have been convicted under Section 302/34

and 201/34 of IPC and sentenced them to undergo

imprisonment of life and R.I. for 05 years respectively

with usual default stipulations.

Having considered the facts and circumstances

of the case and looking to the fact that the conviction

in question is under Sections 302/34 & 201/34 of the

IPC and also considering the gravity of the offence, we

are not inclined to suspend the sentence and grant

bail to the appellants.

Accordingly, I. A. No. 01 of 2021, suspension of

sentence and grant of bail is hereby rejected.

So far as final hearing is concerned, learned

counsel for the appellants is ready to argue finally in

the present matter.

Let the matter be listed for final hearing on

17/09/2025.

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




S. Bhilwar