Chetmani Sahu vs The State Of Madhya Pradesh
2023 Latest Caselaw 16143 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRA No. 1219 of 2018
                                        (CHETMANI SAHU AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 29-09-2023
                                  Shri Shrey Diwan - Advocate for the appellants.

                                  Shri A.S. Baghel - Public Prosecutor for the respondent/State.

IA No.21195 of 2022 is filed on behalf of appellant No.2-Ashutosh Sahu for suspension of sentence and grant of bail.

The accused has been convicted for the offences punishable under

Sections 302 and 307 of the IPC and sentenced to RI for life and fine of Rs.500/- and RI for 10 years and fine of Rs.500/- with default stipulations as mentioned in the impugned judgment.

The case of the prosecution is that on 6.10.2015 at about 6.00 AM all the accused assaulted the deceased and inflicted injuries to others. The case of the prosecution is that there are overt acts so far as appellant No.2-Ashutosh Sahu is concerned. There are two eyewitnesses, who have narrated the assault committed by the accused on the deceased. There is nothing worthwhile in the cross-examination in order to disbelieve the evidence. In view of the fact that

there are eye-witnesses of the incident and the manner in which the offence has been committed, we do not find it is a fit case where accused to be enlarged on bail. Hence, IA No.21195 of 2022 is dismissed.

                                 (RAVI MALIMATH)                                       (VISHAL MISHRA)
                                   CHIEF JUSTICE                                            JUDGE

                           SKM




Signature Not Verified
Signed by: SANTOSH
MASSEY
Signing time: 30-09-2023
12:48:33