Vijaypratap @ Vp Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6291 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Criminal Appeal No. 1775/2021
Vijaypratap @ VP S/o Shri Rajendra, Aged About 22 Years,
Resident Of Khoharra, Police Station Todabheem, District Karauli
(Raj)
                                                         ----Accused/Appellant
                                   Versus
State Of Rajasthan, Through P.P.
                                                                ----Respondent

For Appellant(s) : Mr. Vikram Singh Chauhan 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.1092/2021 :

Heard on application for suspension of sentence.

The appellant has filed the appeal along with application for

suspension of sentence.

This appeal has been preferred against the judgment of

conviction and sentence dated 18.10.2021 passed by the Court of

Special Judge, Protection of Children from Sexual Offences Act,

2012 and Commission of Child Rights Protection Act 2005, Karauli

in Sessions Case No.49/2019(CIS No.49/2019), by which the

appellant has been convicted under Sections 456, 354B of IPC and

Section 7/8 of the POCSO Act and sentenced to maximum term of

three years.

(2 of 2)

It has been submitted on behalf of the appellant that the

appellant was on bail during trial and at present, sentence of the

appellant has been suspended by the learned trial court for a

period of one month. It is further submitted that the maximum

sentence awarded to the appellant is of three years of

imprisonment for offence under Sections 456, 354B of IPC and

Section 7/8 of the POCSO Act. Decision of appeal is likely to 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 appellant, 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-

appellant Vijaypratap @ VP S/o Shri Rajendra shall remain

suspended till disposal of this criminal appeal and he 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 09th December, 2021 and as and when called upon to do

so.

(MANOJ KUMAR VYAS),J

Hemant/94

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