High CourtsDivision Bench(2018) 08 CHH CK 0177

Ganesh Ram Dugga vs State Of Chhattisgarh

Chhattisgarh High Court · Decided on 14 August 2018

HON’BLE JUDGES
Pritinker Diwaker, J · Gautam Chourdiya, J
RESULT
Dismissed
CASE NUMBER
Criminal Appeal (CRA) No. 925 Of 2018

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Judgment

13 paragraphs · 234 words

Heard on I.A. No. 01/2018, application for suspension of sentence and grant of bail to the appellant.

By the impugned judgment dated 01.06.2018, passed by the Sessions Judge Kondagaon, District- Kondagaon, in S. T. No. 29/2016, the appellant

stands convicted under Sections 302 of IPC and sentenced to undergo imprisonment for life with fine of Rs. 200/, in default of payment to undergo

three months Additional R. I.

Counsel for the appellant submits that there is no eyewitness account to the incident and the appellant has been convicted solely on the basis of

circumstantial evidence i.e. last seen, which is a very weak type of evidence.

On the other hand, State counsel opposes the bail application and submits that only after arrival of appellant to the house of deceased, Manu Ram

(PW-1) & Smt. Rukhmani Bai (PW-5) have heard the cries of deceased and thereafter the deceased was found dead. He further submits that the

evidence of last seen is conclusive in nature and even the clothes & weapon of offence seized at the instance of accused/appellant have been found

stained with blood. In these circumstances, the appellant is not entitled for suspension of sentence and grant of bail We have heard the parties and

perused the records.

Considering the evidence available on records, at this stage, we are not inclined to release the appellant on bail.

Accordingly, the application (I.A.No. 01/2018) is rejected.