KESHAR BAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on I.A. No. 03, which is an application for suspension of sentence and grant of bail to the Appellant.

(2.) The Appellant has been convicted for the offence punishable under Section 304(b) of IPC and has been sentenced to undergo R.I. for 7 years.

(3.) Learned Counsel for the Appellant submits that the Appellant is in jail since 29.1.2013 and as such she has already remained in jail for a period of about 2 years and that there is no likelihood of the instant Appeal being heard at an early date. Learned Counsel for the Applicant accordingly prays that taking into consideration the period of detention and the age of the Appellant and also the fact that in the evidence there is only a general and omnibus allegation made against the Appellant, the case of the Appellant may be considered so far as grant of bail is concerned.