Amrat Lal Son Of Phool vs State Of Rajasthan
2021 Latest Caselaw 6587 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            S.B. Criminal Misc. Suspension of Sentence
                      Application No.300/2021
                                       IN
          S.B. Criminal Revision Petition No. 1115/2021

Amrat Lal Son of Phool, Resident Of Jhadoli, Police Station
Bamanwas,     District   Sawai       Madhopur          (Rajasthan)    (Accused
Petitioner Is Confined In District Jail, Sawai Madhopur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Public Prosecutor
                                                                ----Respondent

For Petitioner(s) : Mr. Aslam S. Khan, for Mr. Girish Khandelwal For Respondent(s) : Mr. Imran Khan, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

16/11/2021

This suspension of sentence application has been filed by the

applicant seeking suspension of his sentence.

Learned counsel for the applicant has contended that the

applicant was convicted by the Trial Court vide its judgment dated

09.03.2021 for the offence under Section(s) 457 & 380 IPC and

sentenced as under:-

For offence under Section 457 IPC- rigorous imprisonment of one

year with a fine of Rs. 1,000/-; in default of payment of fine, to

further undergo simple imprisonment of ten days.

For offence under Section 380 IPC- rigorous imprisonment of two

years with a fine of Rs.1,000/-; in default of payment of fine, to

further undergo simple imprisonment of ten days.

(2 of 2) [SOS-300/2021]

The appellant-applicant thereafter filed an appeal, but the

appellate Court vide its judgment dated 21.09.2021 dismissed the

appeal and affirmed the judgment passed by the Trial Court.

Learned counsel further submits that the accused applicant is

in judicial custody since the order dated 21.09.2021. He has

prayed that this application for suspension of sentence of the

applicant may be allowed and sentence of the applicant may be

suspended during the pendency of the petition.

Learned Public Prosecutor has opposed same.

Having heard the learned counsel appearing for the

respective parties and carefully scanned the entire material

available on record, this suspension of sentence application filed

by the applicant is allowed and it is ordered that execution of

sentence awarded to accused applicant Amrat Lal S/o Phool by

the Trial Court and affirmed by the Appellate Court shall remain

suspended during the pendency of the petition, provided he

furnishes a personal bond of Rs. 1,00,000/- (Rs. One Lakh) with

two sureties of Rs.50,000/- (Rupees Fifty Thousand) each before

the concerned Trial Court to the satisfaction of the learned trial

court with the stipulation that he shall appear before this Court on

17th December, 2021 and thereafter as and when called upon to do

so.

(UMA SHANKER VYAS),J

DANISH USMANI /51

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