Jangalibai vs The State Of Madhya Pradesh
2022 Latest Caselaw 16211 MP

                                                                               1
                                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                                      AT INDORE
                                                                         CRA No. 952 of 2014
                                                                (JANGALIBAI Vs THE STATE OF MADHYA PRADESH)

                                            Dated : 07-12-2022
                                                  Smt. Sharmila Sharma - Advocate for the appellant.

                                                  Shri Bhasker Agrawal - Government Advocate for respondent.

The matter is listed for consideration on I.A.No.14874 of 2022 - an application for urgent hearing.

However, we do not find any good ground to allow I.A.No.14874 of

2022. The same is dismissed.

Heard on IA No.14873 of 2022.

This is an application seeking for suspension of sentence and bail filed on the second occasion. The earlier application was dismissed as not pressed vide order dated 11.05.2015.

The case of the prosecution is that on the date of the incident, there was an altercation between the appellant and her husband. Thereafter when her husband was sleeping in the courtyard, she picked up a stone weighing about 20 kgs. and threw it upon him. He died on the spot. During the course of

investigation, she has recorded her confession before PW-1. She has led the prosecution to the place where she has buried the dead body herself. The sickle and stone were recovered at her instance.

After considering the material and evidence on record, the trial Court convicted the appellant for the offence punishable under Section 302 and 201 of

Signature Not VerifiedDigitally signed by the IPC.

  SAN                 SOUMYA RANJAN
                      DALAI
                      Date: 2022.12.09
                      17:59:47 IST

Considering the contentions, we do not find any reason to enlarge the appellant on bail. The appellant has committed a heinous offence and the

manner in which the offence has been committed would not entail her to the benefit of the judgment of the Hon'ble Supreme Court passed in SLP (Criminal) No.4633 of 2021 (Sudan Singh Vs. The State of U.P. and Others, we find no good ground to enlarge the appellant on bail. The application is dismissed.

                                                 (RAVI MALIMATH)                              (VIJAY KUMAR SHUKLA)
                                                   CHIEF JUSTICE                                      JUDGE


                                              soumya




Signature Not Verified
              VerifiedDigitally
                       Digitally signed by
  SAN                  SOUMYA RANJAN
                       DALAI
                       Date: 2022.12.09
                       17:59:47 IST