Citation : 2022 Latest Caselaw 13564 MP
Judgement Date : 14 October, 2022
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 1013 of 2012
(SEWA LAL DHOBI Vs THE STATE OF MADHYA PRADESH)
Dated : 14-10-2022
Mr. Sunil Kumar Nema, learned counsel for the appellant.
Mr. Anoop Sonkar, learned Panel Lawyer for the respondent/State.
Heard on I.A. No.5659 of 2021, which is fifth application for suspension of sentence and grant of bail.
By the impugned judgment passed by the trial Court the appellant has been convicted for offences punishable under Sections 364-A, 342 (three
counts) and 323 (three counts) and has been sentenced to undergo RI for life (fine Rs.1,000/-), one year and six months respectively with default stipulation.
The main contention of counsel for the appellant is that the appellant has already served sentence for a period of 12 years and the final hearing of the appeal would still take considerable time, therefore, the suspension of the appellant may be suspended and he be released on bail.
Learned Panel Lawyer has opposed the prayer for suspension of sentence.
Earlier application for suspension of sentence was dismissed on merits.
Looking to the gravity of offence and other evidence available on record, this Court is not inclined to suspend the sentence of the appellant. Hence, I.A. No.5659 of 2021 is hereby dismissed.
However, as the appellant is in custody and the appeal is pending since 2012, Office is directed to list the appeal for final hearing on 17.11.2022. Signature Not Verified SAN
Digitally signed by KOUSHALENDRA SHARAN SHUKLA (SMT. ANJULI PALO) (DINESH KUMAR PALIWAL) Date: 2022.10.18 17:13:27 IST JUDGE JUDGE
ks
Signature Not Verified SAN
Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2022.10.18 17:13:27 IST
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