Madhya Pradesh High Court
Rajjak vs The State Of Madhya Pradesh on 19 June, 2019
1 CRA-3030-2019 The High Court Of Madhya Pradesh CRA-3030-2019 (RAJJAK Vs THE STATE OF MADHYA PRADESH) 4 Jabalpur, Dated : 19-06-2019 Shri M.K. Tripathi, counsel for the appellants. Shri Ashok Singh, P.L. for the State.
Record of the trial Court has been received. Heard on the point of admission.
After perusal of the statements of the witnesses, this appeal is having arguable point, admitted for final hearing.
Also heard on I.A. No.6373/2019, an application under Section 389 (1) of Cr.P.C. for suspension of further custodial sentence and grant of bail on behalf of appellants.
Each of the appellants stand convicted under Sections 307/149, 147, 148, 323/149, 323/149, 323/149 and 323/149 and sentenced to undergo RI for 5 years with fine of Rs.3,000/- in the first count, RI for 1 year with fine of Rs.300/- in the second and third count, while RI for 4 month with fine of Rs.300/- (four counts) in the fourth, fifth, sixth and seventh count respectively along with default stipulation.
Heard both the counsel.
Perused the statement of injured. One co-accused Asif assaulted on the head of Dinesh, he fell down there and other appellants assaulted on the victims by sticks and cricket bat. The doctor opined that the injury caused to Dinesh is dangerous to life. The evidence available reflects that all the accused with the sticks and bat gathered and form a common object to beat the victim and when the victim passed on the way, all the accused stopped the victim and beated him.
Considering the injuries of victim-Dinesh, this Court is not inclined to suspend the further custodial sentence of the appellant.
Hence, I.A. No.6373/2019 is hereby dismissed. List for final hearing in due course.
(VISHNU PRATAP SINGH CHAUHAN) JUDGE pb Digitally signed by PRASHANT BAGJILEWALE Date: 21/06/2019 10:29:40 2 CRA-3030-2019 Digitally signed by PRASHANT BAGJILEWALE Date: 21/06/2019 10:29:40