KUMARI BAI YADAV Vs. STATE OF C.G.

JUDGEMENT

(1.) This is an application filed by the accused/Appellants for suspension of sentence and grant of bail during pendency of this appeal.

(2.) Accused/Appellants namely, Kumari Bai Yadav, Johatarin Bai Yadav, Nirasha Bai Yadav & Ganga Bai Yadav, have been convicted for commission of offence under Section 302/34 of the IPC for commission of murder of Sukiya Bai, under Section 325/34 of the IPC for causing grievous hurt to PW-2 Nohar, under Section 323/34 of the IPC for causing simple injuries to PW-1 Naresh, PW-8 Mehtrain Bai & PW-4 Suresh Kumar and under Section 148 of the IPC and each of the accused has been sentenced to undergo imprisonment for life & to pay fine of Rs. 500/-, to undergo R.I. for one year & to pay fine of Rs. 100/-, to undergo R.I. for six months and to undergo R.I. for one year, respectively. In default of payment of total fine amount of Rs. 600/- each of the accused has been sentenced to further undergo R.I. for two months.

(3.) Apart from the present accused/Appellants, other 5 accused persons namely, Kripa Ram, Sunil, Brijlal, Raju @ Dular & Kamta Ram have also been convicted and sentenced for the above offences.