Smt. Pappi Bai Gupta (Kesharwani) vs The State Of Madhya Pradesh
2021 Latest Caselaw 2220 MP

                                                           1                               CRA-3033-2016
                                The High Court Of Madhya Pradesh
                                           CRA-3033-2016
                           (SMT. PAPPI BAI GUPTA (KESHARWANI) AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                      23
                      Jabalpur, Dated : 09-06-2021
                              Through Video Conferencing.
                              Shri V.K. Tyagi, counsel for the appellant.
                              Shri Sudesh Verma, Government Advocate for the respondent/State.

Heard on I.A. No. 3973/2021 filed on 08/03/2021 on behalf of Pappi Bai for suspension of substantive jail sentence.

The appellant has been convicted by judgment dated 27/07/2016

passed by 12th Additional Sessions Judge, Jabalpur in S.T. No. 329/2011. The trial Court convicted the appellant for offences punishable under Sections 304-II/34, 324/34, 323 and 323/34 of I.P.C.

The maximum punishment has been awarded for ten years for the offence punishable under Section 304-II/34 of I.P.C. The substantive jail sentence of accused Bhaiyalal has been earlier suspended by this Court. The present appellant remained in custody from 02/04/2011 to 21/09/2011 and, thereafter, from the date of judgment i.e. 27/07/2016, she is confined in

custody. More than half part of the sentence has already been served. This appeal will take sufficient time for final disposal.

Therefore, the application is allowed. The remaining part of the substantive jail sentence will be suspended subject to furnishing a bail bond worth Rs. 50,000/- (Rupees Fifty thousand only) and a personal bond of the same amount to the satisfaction of the trial Court.

After releasing on bail, the appellant will appear before the Registry of

this Court on 15 th December, 2021 and, thereafter, on other subsequent dates as may be fixed by the Registry in this behalf.

C.C. as per rules.

                                                                               (B. K. SHRIVASTAVA)
Signature
 SAN      Not                                                                          JUDGE
Verified

Digitally signed by
VAIBHAV
YEOLEKAR
Date: 2021.06.09
17:16:29 IST
                            2   CRA-3033-2016
                      vy




Signature
 SAN      Not
Verified

Digitally signed by
VAIBHAV
YEOLEKAR
Date: 2021.06.09
17:16:29 IST