NARESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentences under Sec. 389 Cr.P.C. has been preferred by appellant-applicant Naresh S/o Shri Bhanji who has been convicted and sentenced as below vide judgment dtd. 29/11/2018 passed by learned Addl. Sessions Judge, Sagwada, District Dungarpur in Sessions Case No.09/2017: <FRM>JUDGEMENT_30_LAWS(RAJ)5_2022_1.html</FRM>

(2.) Learned Public Prosecutor has filed reply to the application for suspension of sentences which indicates that the appellant has remained behind the bars for a period of nearly six years and eight months including remission and does not have any criminal antecedents.

(3.) The appellant has been convicted and sentenced for the alleged murder of his mother Smt. Kanku. Shri Jain submits that there is no eyewitness of the incident. The prosecution has not disputed the fact that the appellant had no motive whatsoever for murdering his own mother. Shri Jain further submits that in the FIR (Ex.P/1) lodged by Bhanji, father of the appellant, it is clearly indicated that the appellant had gone to the village and was not in the house. Jaya, niece of first informant gave him information regarding some untoward incident having happened on which, he reached there and saw that his wife Smt. Kanku had been murdered by slitting her throat with a sharp weapon. Shri Jain submits that the appellant was arrested without there being any evidence to connect him with the alleged crime. The only piece of evidence on the basis whereof, the appellant has been convicted is the recovery of the knife and the blood stained clothes, on which, blood stains were noticed. The presence of blood on the clothes of the accused is explainable because after receiving the information regarding the incident, the appellant rushed home and he himself tried to check his mother on which, the blood stains could have been received. Regarding the recovery of knife, Shri Jain urged that the same is fabricated. The motbir witnesses Valji (PW.6) and Hakarji (PW.7) did not state that the knife was recovered at the instance of the accused appellant. He thus, urged that the appellant has remained in custody for the last nearly six years and eight months including remission and has available to him strong and plausible grounds for assailing the impugned judgment. Hearing of the appeal is likely to consume time. With these submissions, Shri Jain implored the Court to accept the instant application for suspension of sentences and direct enlargement of the appellant on bail during pendency of the appeal.