RUDRAPAL SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD on I. A. No. 1/2008, an application for suspension of sentence and grant of bail.

(2.) THE appellant has been convicted under Section 376 (1) of IPC and sentenced to undergo R. I. for 7 years and to pay a fine of rs. 2000/- with usual default clause.

(3.) THIS is sixth bail application of the appellant, which has been filed only on the ground that the appellant has almost completed 5 years in jail out of 7 years imposed on him.