Madhya Pradesh High Court

Rahul Kahar vs The State Of Madhya Pradesh on 26 May, 2025

                                                              1                               CRA-5019-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       CRA No. 5019 of 2025
                                              (RAHUL KAHAR Vs THE STATE OF MADHYA PRADESH )



                           Dated : 26-05-2025
                                 Shri Brajesh Kumar Rajak - Advocate for the Appellant.
                                 Smt. Shanti Tiwari - Panel Lawyer for Respondent/State.

The present appeal is preferred against the judgment of conviction by which the appellant has been convicted under Section 324/24 of IPC and sentenced to undergo two years R.I. and fine of Rs.2000/- and under Section

25(1-B) B of the Arms Act and sentenced to undergo one year R.I. and fine of Rs.500/- with default stipulation.

The jail sentence of the appellant has already been suspended by the trial Court by order dated 29.04.2025 till 28.05.2025.

Appeal is admitted for final hearing.

Record of Trial Court be requisitioned.

IA No.11943 of 2025 is taken up which is an application for suspension of remaining jail sentence.

Learned counsel for appellant submits that the trial Court failed to

appreciate the evidence. Prosecution failed to prove the case beyond reasonable doubt against the appellant. He submits that the appellant was on bail during trial and his jail sentence was already suspended by the trial Court till 28.05.2025.

Considering the same, the application is allowed upon depositing fine amount and furnishing the personal bond of Rs.50,000/- (Fifty Thousand

2 CRA-5019-2025 Rupees) with solvent surety of the like amount to the satisfaction of the trial court with a further direction to appear before the Registry of this Court on 14.07.2025 and also on such other dates, as may be fixed by this Court, the remaining jail sentence of the appellant shall remain stayed till disposal of appeal.

List for final hearing in due course.

(VINAY SARAF) V. JUDGE

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