Kunwar S/O Hari Singh Jat vs State Of Rajasthan
2021 Latest Caselaw 6289 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Criminal Appeal No. 1760/2021

1.     Kunwar S/o Hari Singh Jat, Aged About 22 Years
2.     Mahtab S/o Suwalal Chobdar, Aged About 52 Years,
       All R/o Berkheda, Police Station Soorauth, District Karauli,
       (Raj)
       (Presently On Bail For Period Of One Month From 11-10-
       2021)
                                                       ----Accused-Appellants
                                   Versus
State Of Rajasthan, Through PP
                                                                ----Respondent

For Appellant(s) : Mr. Arvind Sharma For Respondent(s) : Mr. Imran Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

09/11/2021

Heard.

Admit.

Record of the case be summoned.

List after four weeks.

S.B. Criminal Misc.(SOS) Application No.1083/2021 :

Heard on application for suspension of sentence.

Appellants have filed the appeal along with application for

suspension of sentence.

This appeal has been preferred against the judgment of

conviction and sentence dated 11.10.2021 passed by the Court of

Special Judge, SC-ST (Prevention of Atrocity) Cases, Karauli in

(2 of 3)

Sessions Case No.02/2019(CIS No.02/2019), by which the

appellant-Kunwar has been convicted under Sections 341 and 323

of IPC, Section 3(1)(r), 3(1)(s) of SC/ST Act and sentenced to

maximum term of one year, appellant-Mahtab has been convicted

under Sections 341 and 323/34 of IPC and sentenced to maximum

term of six months.

It has been submitted on behalf of the appellants that the

appellants were on bail during trial. Presently, their sentence has

been suspended for a period of one month from 11.10.2021.

Appellants have been sentenced to a maximum term of one year

of imprisonment. Decision of appeal may take considerable time.

Learned Public Prosecutor has opposed the application for

suspension of sentence.

Heard learned counsel for the parties.

Taking into consideration the submissions of learned counsel

for the appellants, overall facts and circumstances of the case but

without commenting upon detailed merits of the case, this Court

deems 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-

appellants Kunwar S/o Hari Singh Jat and Mahtab S/o

Suwalal Chobdar shall remain suspended till disposal of this

criminal appeal and they be released on bail, provided each of

them 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

(3 of 3)

their appearance in this Court on 09th December, 2021 and as and

when called upon to do so.

(MANOJ KUMAR VYAS),J

Hemant/96

Powered by TCPDF (www.tcpdf.org)