JAMADAR ALIAS JHADU Vs. STATE GOVT OF CHHATTISGARH

JUDGEMENT

(1.) Heard. This application, Misc. Criminal Petition No. 1815/2002 has been filed by the appellants for suspension of sentence and for grant of bail.

(2.) The appellant No. 1 has been convicted for the commission of the offence punishable under Section 363 of IPC and has been sentenced to undergo RI for three years and to pay a fine of Rs. 500.00, in default of payment of fine to further undergo RI for three months and also convicted under Sections 366 and 376 of IPC and has been sentenced to undergo RI for 7 years and to pay fine of Rs. 500.00, in default of payment of fine to further undergo RI for three months on both counts. The appellant Nos. 2 and 3 have been convicted under Section 363 read with Section 34 of IPC and have been sentenced to undergo RI for three years and to pay fine of Rs. 500.00 each, in default of payment of fine to further undergo RI for three months and also convicted under Sections 366 read with Sections 34 and 376 read with Section 34 of IPC and have been sentenced to undergo RI for 7 years and to pay fine of Rs. 500.00 each, in default of payment of fine to further undergo RI for three months on both counts.

(3.) It is stated in the application that the appellants are aged between 20 and 22 years and they were on bail during the trial and they have not misused the liberty granted to them, which is not disputed by the learned Counsel for the respondent/State.