SOMARU RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard both the counsel on the question of admission. The appeal is admitted for hearing Also heard on the application, M.(Cr.)P. No. 2930/2002 for suspension of sentence and grant of bail.

(2.) The appellant has been convicted for the commission of the offences punishable under Sections 323 and 316 IPC sentenced to undergo RI for six months and five years respectively on each count.

(3.) It is submitted that the appellant was on bail during trial and did not misuse the liberty granted to him, which is not disputed by the counsel for the respondent. However, he is in jail since 6/3/2002, i.e., after the judgment of the trial Court. It is submitted that the appeal may take some time of hearing.