Vinod Kumar Sharma Son Of ... vs State Of Rajasthan
2021 Latest Caselaw 6396 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Criminal Appeal No. 1801/2021

Vinod Kumar Sharma S/o Shri Ramcharan Sharma, Aged About
68 Years, Resident Of 3-1-61, Mahaveer Nagar Vistaeryojna Kota
(Raj) The Then Assistant Jailor, Jail Chhabra, District Baran (Raj)
                                                         ----Accused-Appellant
                                   Versus
State Of Rajasthan, Through P.P.
                                                                ----Respondent

For Appellant(s) : Mr. Avtar Singh Rathore for Mr. Anil Kumar Upman For Respondent(s) : Mr. Bhawani Shankar Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order 11/11/2021 Heard.

Admit.

Record of the case be summoned.

List after four weeks.

S.B. Criminal Misc. Bail (SOS) Application No.1110/2021 :

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 28.10.2021 passed by the Special

Judge, Sessions Court (Prevention of Corruption Act), Kota in

Sessions Case No.21/2014, by which the appellant has been

convicted under Section 7 of the Prevention of Corruption Act,

1988 and sentenced to maximum term of three years.

(2 of 2) [CRLAS-1801/2021]

It has been submitted by learned counsel for the appellant

that the appellant has falsely been implicated in the case. He has

been sentenced to a maximum term of three years of

imprisonment under Section 7 of the Prevention of Corruption Act.

As per certificate under Rule 311(3) of the Rajasthan High Court

Rules, the appellant was on bail during trial. Hearing of appeal

may take long 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 Vinod Kumar Sharma S/o Shri Ramcharan Sharma

shall remain suspended till disposal of this criminal appeal and he

be released on bail, provided the appellant furnishes a personal

bond of Rs.1,00,000/- and two sureties of Rs.50,000/- each to the

satisfaction of the learned trial court for his appearance in this

Court on 13th December, 2021 and as and when called upon to do

so.

(MANOJ KUMAR VYAS),J

Hemant/26

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