Madhya Pradesh High Court
Deshraj Rajput Alias Kariya vs The State Of Madhya Pradesh on 3 November, 2017
THE HIGH COURT OF MADHYA PRADESH CRA-1921-2012 (DESHRAJ RAJPUT ALIAS KARIYA Vs THE STATE OF MADHYA PRADESH) sh 11 e Jabalpur, Dated : 03-11-2017 ad Shri Abhishek Goswami, Advocate for appellant.
Pr Shri Neerja Ashar, Panel Lawyer for State.
a Heard on IA No.3577/2017.
hy This is an application for suspension of custodial ad sentence awarded to the appellants. Appellants stand M convicted for the offences punishable under Sections 148, 449, 302/149 and 323/149 of IPC and has been sentenced of to undergo R.I. for life.
rt Appellants have been convicted by the trial Court. ou FIR was lodged by injured eye witness Halkai Rajput and C it was stated that appellants formed an unlawful assembly h and in furtherance of their common object they attacked ig H complainant party resulting in death of Ram Singh, Dadu and Rajaram. In the attack, Halku Rajput and Thakurdeen had sustained injuries.
After having heard rival submissions and going through the evidence adduced by prosecution before the Sessions Judge, we are of the considered opinion that no case for suspension of custodial sentence is made out.
Accordingly, IA No.3577/2017, stands rejected and closed.
(S.K. SETH) (SMT. ANJULI PALO)
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JUDGE JUDGE
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mn Pr
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Digitally signed by MANOJ NAIR
DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, ad postalCode=482001, st=Madhya Pradesh, 2.5.4.20=e202b61c7b341aff867cafbf45f2c55481688955ede736 6e5bb7eb78d79be224, serialNumber=5ba80e3fe2ea577dfd96cc677e2adf37ffdd8085b M 80923f7338c32109965fb62, cn=MANOJ NAIR Date: 2017.08.15 13:59:43 +05'30' Adobe Reader version: 11.0.8 of rt ou C h ig H