BHAGWAT JAISWAL Vs. STATE OF C.G.

JUDGEMENT

(1.) HEARD on I.A. No. 1/2007 filed by Bhagwat Jaiswal (father-in-law of the deceased) in Cr. A. No. 381/2007 and I.A. No. 1/2007 filed by Kumari Krishna (sister-in-law of the deceased) & Jhangli Bai (mother-in-law of the deceased) in Cr.A. No. 522/2007, for suspension of sentence and grant of bail to them, during pendency of this appeal. The aforesaid three accused/appellants along with accused Sadanand Jaiswal (husband of the deceased - Manjulata) have been convicted & sentenced as under: