Saddam Husain S/O Ehsan Husain vs State Of Rajasthan
2021 Latest Caselaw 6399 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Criminal Appeal No. 1803/2021

Saddam Husain S/o Ehsan Husain, R/o Near Machish Factory
Complex Dadwada Kota
                                                                     ----Appellant
                                    Versus
State Of Rajasthan, Through P.P
                                                                 ----Respondent

For Appellant(s) : Mr. Abdul Rahim Khan For Respondent(s) : Mr. Bhawani Shankar Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

11/11/2021

Heard.

Appeal is admitted.

Record of the case be summoned.

List after four weeks.

S.B. Criminal Misc. (SOS) Application No.1111/2021

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 27.10.2021 passed by the Court of

Additional District Judge, Women Atrocities Cases No.2, Kota, in

Session Case No.45/2017, by which the appellant has been

convicted under Sections 341, 323, 504, 325 and 307 of IPC and

sentenced to maximum term of three years.

(2 of 2) [CRLAS-1803/2021]

It has been submitted by learned counsel for the

appellant that the appellant has been sentenced to maximum term

of three years of imprisonment for offence under Section 307 of

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

Court Rules, the appellant was on bail during trial. Now, his

sentence has been suspended for a period of one month by the

learned trial court.

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 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 Saddam Husain S/o Ehsan Husain 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/- (Fifty Thousand) and two sureties of Rs.25,000/-

(Twenty Five Thousand) each to the satisfaction of the learned

trial court for his appearance in this Court on 13 th December, 2021

and as and when called upon to do so.

(MANOJ KUMAR VYAS),J

Sunita/27

Powered by TCPDF (www.tcpdf.org)