Raju Lal @ Kadya @ Ramotar S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 7499 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     D.B. Criminal Misc. Suspension of Sentence Application
                             No. 955/2021

                                      IN

              D.B. Criminal Appeal No. 1757/2020

Raju Lal @ Kadya @ Ramotar S/o Shri Haricharan, Aged About
26 Years, R/o Khidarpur Jatan, Police Station Bahrawanda Kalan,
Distt. Sawaimadhopur (At Present Confined In Distt. Jail Sawai
Madhopur)
                                                                  ----Appellant
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Appellant(s) : Mr. Vinay Pal Yadav For Complainant(s) : Mr. Vijay Singh Yadav For State : Mr. Javed Choudhary, Addl. G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

10/12/2021

1. Heard on application for suspension of sentence.

2. It is contended by counsel for the appellant that sentence of

similarly situated accused has been suspended by the Co-ordinate

Bench. The fact that the case of appellant is not distinguishable

from the other co-accused and the fact that all have been

convicted for offence under Section 304 Part II of IPC is also not

disputed.

3. Learned Additional Government Advocate and counsel for the

complainant have opposed the application for suspension of

(2 of 2) [CRLAS-1757/2020]

sentence.

4. We have considered the contentions.

5. Considering the contentions of counsel for the appellant,

application for suspension of sentence is allowed.

6. Accordingly, the application for suspension of sentence is

allowed. It is ordered that the sentence awarded to accused-

applicant in Sessions Case No. 78/2018 shall remain suspended if

the appellant furnishes a personal bond of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial Court to the effect that he shall appear before

this Court as and when called upon to do so.

(CHANDRA KUMAR SONGARA),J (PANKAJ BHANDARI),J

NIKHIL KR. YADAV /33

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