Supreme Court - Daily Orders
Sant Lal @ Santoo vs The State Of Chhattisgarh on 25 September, 2023
Author: Sanjay Karol
Bench: Sanjay Karol
1
ITEM NO.1712 COURT NO.9 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 35472/2023
SANT LAL @ SANTOO & ANR. Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
(FOR ADMISSION and IA No.187468/2023-EXEMPTION FROM FILING O.T. and
IA No.187467/2023-EXEMPTION FROM SURRENDERING WITHIN TIME )
Date : 25-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KAROL
[IN CHAMBER]
For Petitioner(s) Mr. Kaustubh Shukla, AOR
Mr. Mainak Sarkar, Adv.
Ms. Manika Jolly, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. The petitioners stand convicted for having committed an offence punishable under Sections 363,366 & 306 of IPC and sentenced him to undergo five years rigorous imprisonment.
2. It is stated across the bar that both during trial and pendency of appeal by the High Court, the petitioner was on bail. It stands clarified that initially with the registration of the FIR, the petitioner was arrested and suffered incarceration for a period of five months, thereafter, he was released on bail. Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.09.27
3. 18:03:13 IST Reason: It was further argued that the findings returned by the Courts below need to be interfered with in view of erroneous appreciation of the evidence laid by the prosecution which has resulted into 2 miscarriage of justice.
4. Application for exemption from surrendering is allowed.
(VARSHA MENDIRATTA) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)