Madhya Pradesh High Court
Rakesh Yadav vs The State Of Madhya Pradesh on 30 April, 2025
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA NO. 69 OF 2019
(RAKESH YADAV AND OTHERS VS. THE STATE OF MP AND OTHERS)
Dated: 30.04.2025
Shri V.D.Sharma - Advocate for appellant No.4 - Kehar
Singh.
Shri Ashok Kumar Jain - Advocate for appellant No.3 -
Pradeep @ Deepak.
Shri Pooran Kulshrestha- Additional Advocate General for
the respondent/State.
This criminal appeal assails the judgment dated 09.06.2018 passed in S.T.No.142/2015 by Additional Sessions Judge, Karera, District Shivpuri, whereby appellant No.4 - Kehar Singh has been convicted under Section 302/149 of IPC and sentenced to undergo life imprisonment with fine of Rs.3,000/-; under Section 307/149 of IPC and sentenced to undergo RI for ten years with fine of Rs.2,000/-; under Section 323/149 of IPC and sentenced to undergo RI for six months with fine of Rs.1,000/- and under Section 148 of IPC and sentenced to undergo RI for one year with fine of Rs.1,000/- with default stipulations and appellant No.3 - Pradeep @ Deepak has been convicted under Section 302/149 of IPC and sentenced to undergo life imprisonment with fine of Rs.3,000/-; under Section 307 of IPC and sentenced to undergo RI for ten years with fine of Rs.2,000/-; under Section 323/149 of IPC and sentenced to undergo RI for six months with fine of Rs.1,000/-; under Section 148 of IPC and sentenced to undergo RI for one year 2 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA NO. 69 OF 2019 (RAKESH YADAV AND OTHERS VS. THE STATE OF MP AND OTHERS) with fine of Rs.1,000/-; under Section 25 (1B) (a) of Arms Act and sentenced to undergo RI for two years with fine of Rs.1,000/- and under Section 27 (1) of Arms Act and sentenced to undergo RI for three years with fine of Rs.2,000/- with default stipulations.
2. Heard on I.A.No.19810/2024, an application under Section 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail on behalf of appellant No.4 - Kehar Singh.
3. It is the submission of learned counsel for appellant No.4 that trial Court erred in convicting and awarding jail sentence to the appellants. Appellant No.4 already suffered 7 years 4 months incarceration. It is further submitted that no weapon has been recovered from the possession of the appellant. He is convicted for the offence under Section 302/149 of IPC. He is not prime accused and other accused inflicted gun shot injury to the deceased Brajesh. So far as role of present appellant is concerned, as per case of prosecution, he inflicted gun shot injury to injured witness Dharmendra over his calf (lower leg) but for this allegation of appellant, acquittal has been recorded by the trial court. Therefore, it is a case of false implication prima facie. Appellant has good case on merits and hearing of appeal would take some time. Appellant voluntarily undertakes to perform community service to purge their misdeed, if any and to serve National/ 3 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA NO. 69 OF 2019 (RAKESH YADAV AND OTHERS VS. THE STATE OF MP AND OTHERS) Environmental/Social cause. Thus, prayed for grant of suspension of sentence.
4. Counsel for the respondent/State opposed the prayer and prayed for dismissal of the application.
5. Also heard on I.A.No.8485/2025, an application under Section 389 (1) of Cr.P.C. for suspension of jail sentence and grant of bail on behalf of appellant No.3 - Pradeep @ Deepak.
6. It is the submission of learned counsel for appellant No.3 that trial Court erred in convicting and awarding jail sentence to the appellants. Appellant No.3 already suffered 6 years 6 months incarceration. It is further submitted that he inflicted gun shot injury to injured Makhan, who sustained injury over his right buttock. Appellant No.3 has already suffered sufficient period of custody for commission of offence under Section 307/149 of IPC. Appellant has good case on merits and hearing of appeal would take some time. Appellant voluntarily undertakes to perform community service to purge their misdeed, if any and to serve National/Environmental/Social cause. Thus, prayed for grant of suspension of sentence.
7. Learned counsel for the State opposed the application and prayed for its dismissal.
8. Heard both the counsel on the aforesaid applications and 4 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA NO. 69 OF 2019 (RAKESH YADAV AND OTHERS VS. THE STATE OF MP AND OTHERS) perused the record.
9. Considering the arguments advanced by learned counsel for the parties, this Court intends to allow the applications for suspension of sentence (I.A.No.19810/2024 & I.A.No.8485/2025).
10. If appellants No.4 and 3 furnish bail bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) each along with one solvent surety each of the like amount to the satisfaction of the trial Court that they shall appear before the Principal Registrar of this Court on 21-08-2025 and on all other subsequent dates as may be fixed by the Office for appearance, then they shall be released on bail and execution of jail sentence is suspended till disposal of this appeal, subject to deposit of fine amount.
11. Both the appellants shall not be source of embarrassment and harassment to the complainant in any manner and they shall not move in their vicinity.
12. It is made clear that this order of suspension of sentence is granted once the case is made out and thereafter, direction for plantation of saplings is given and it is not the case where a person intends to serve social cause can be given bail without considering the merits.
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13. It is expected from appellants that they shall submit photographs by downloading the mobile application (NISARG App) prepared at the instance of High Court for monitoring the plantation through satellite/Geo-Tagging.
7IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA NO. 69 OF 2019 (RAKESH YADAV AND OTHERS VS. THE STATE OF MP AND OTHERS)
14. Copy of this order be sent to the trial Court concerned for information and necessary compliance.
Certified copy as per rules.
(ANAND PATHAK) (HIRDESH)
JUDGE JUDGE
SP
SANJEEV Digitally signed by SANJEEV KUMAR PHANSE DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, KUMAR 2.5.4.20=b127bc1c16d2794cb53e7637ddf59a 1c3bd3662e8c5de5d5505a6b3e4d77be89, postalCode=474001, st=Madhya Pradesh, serialNumber=32F47BD4EEEC6355252187AF PHANSE AF374C08A4A7DE0DF055620A697876BB203 74E54, cn=SANJEEV KUMAR PHANSE Date: 2025.05.01 12:08:06 +05'30'