Ram Lok vs . State Of H.P.
2023 Latest Caselaw 13456 HP

Ram Lok Vs. State of H.P.

.

Criminal Appeal No.405 of 2023

13.09.2023 Present: Mr. Vinod K. Gupta & Mr. Pranav Sharma, Advocates, for the appellant.

Mr. Tejasvi Sharma, Additional Advocate General with Ms. Sunaina, Deputy Advocate General, for the respondent.

Notice. Ms. Sunaina, learned Deputy

Advocate General, appears and waives service of notice

on behalf of the respondent.

Admit.

Call for the records.

Cr.MP No.3312 of 2023.

Applicant has filed the accompanying

appeal, against the judgment of conviction and order of

sentence, dated 10.08.2023, passed by the learned

Sessions Judge, Kinnaur Sessions Division at Rampur

Bushahr (hereinafter referred to as the trial Court'), in

Sessions Trial No.0000022/2016, titled as State of H.P.

versus Sanju & Others.

By way of judgment of conviction and order

of sentence, as referred above, the applicant Ram Lok and

accused Sanju have been convicted for the commission of

offences, under Section 307 read with Section 34 of the

Indian Penal Code and sentenced to undergo rigorous

imprisonment for a period of two years and to pay a fine of

Rs.1,00,000/- each, and in default of payment of fine, both

.

the accused are directed to undergo simple imprisonment

for a period of six months.

Since the appeal has been admitted for

hearing and the disposal of which, will take sufficient long

time, as such, the order of sentence, dated 10.08.2023, is

ordered to be suspended, during the pendency of the

appeal, subject to the following conditions:

(i) That the applicant shall furnish personal bond in the sum of Rs.50,000/-, along with one surety of the like amount, to the

satisfaction of the learned trial Court, within a period of four weeks from today, with an undertaking that in the event of final dismissal of the appeal, he will

surrender before the learned trial Court to serve the substantive sentence;

ii) That the applicant shall deposit the amount of fine, with the learned trial Court, within a period of four weeks from

today, if any, already deposited by the applicant.

The application is, thus, disposed of.

A copy of this order be sent to the learned trial

Court, with the direction that the report of compliance of this

order be submitted to this Court within a period of eight

weeks.

List on 29th November, 2023.

(Virender Singh) Judge September 13, 2023(ps)