Amit Kumar S/O Krishan Kumar vs State Of Rajasthan
2021 Latest Caselaw 7557 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Criminal Appeal No. 2010/2021

Amit Kumar S/o Krishan Kumar, R/o Dhakia PS Dharuheda,
District Rewari Haryana
                                                                     ----Appellant
                                    Versus
State Of Rajasthan, Through Public Prosecutor
                                                                 ----Respondent

For Appellant(s) : Mr. Anil Kumar Yadav For Respondent(s) : Mr. Imran Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

13/12/2021 Heard.

Record of the case be summoned.

List after four weeks.

S.B. Criminal Misc. (SOS) Application No.1245/2021

Heard on application for suspension of sentence.

The appellant has filed the appeal along with

application for suspension of sentence.

The appeal has been preferred against the judgment of

conviction and sentence dated 30.11.2021 passed by the Court of

Special Judge, Protection of Children from Sexual Offences Act,

2012 No.2, Alwar (Rajasthan) in Session Case No.33/2020, by

which the appellant has been convicted under for offence under

Section 11/12 of the POCSO Act, 2012 and sentenced to

maximum term of one year.

(2 of 2) [CRLAS-2010/2021]

It has been submitted by learned counsel for the

appellant that the appellant has been sentenced to maximum term

of one year for offence under Section 11/12 of the POCSO Act.

The appellant was on bail during trial. Now, his sentence has been

suspended by the learned trial court for a period of one month.

Presently, he is on bail.

Heard learned counsel for the parties.

Learned Public Prosecutor has opposed the application

for suspension of sentence.

Taking into consideration the submissions of learned

counsel for the appellant and overall facts and circumstances of

the case but without commenting upon detailed merits of the

case, this Court deems it just and proper to allow the application

for suspension of sentence.

Accordingly, the application for suspension of sentence

is allowed and it is ordered that the sentence awarded to accused-

appellant Amit Kumar S/o Krishan Kumar shall remain

suspended till disposal of this criminal appeal and he shall be

released on bail, provided the appellant furnishes a personal bond

of Rs.50,000/- and two sureties of Rs.25,000/- each to the

satisfaction of the learned trial court for his appearance in this

Court on 13th January, 2022 and as and when called upon to do

so.

(MANOJ KUMAR VYAS),J

Sunita/64

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