Pradeep Singh S/O Shri Baldev ... vs State Of Rajasthan
2021 Latest Caselaw 6694 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Criminal Appeal No. 1817/2021

Pradeep Singh S/o Shri Baldev Singh, Aged About 19 Years, R/o
Near Jheeri Ke Hanuman Ji Temple, Kansua DCM Kota, P.S Udyog
Nagar, Ladpura, District Kota Rajasthan
                                                                     ----Appellant
                                    Versus
State Of Rajasthan, Through Public Prosecutor
                                                                 ----Respondent

For Appellant(s) : Mr. Trilok Singh Rathore For Respondent(s) : Mr. Bhawani Shankar Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Order

20/11/2021

Heard.

Appeal is admitted.

Record of the case be summoned.

S.B. Criminal Misc. (SOS) Application No.1119/2021

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 22.10.2021 passed by the Court of

Special Judge, Prevention of Children from Sexual Offences Act

No.5, Kota (Raj.) in Special Session Case No.17/2019 (CIS

No.90/2019), by which the appellant has been convicted for

offences under Sections 363, 354 and 506 of IPC and Sections 7/8

and 11/12 of the POCSO Act, 2012 and sentenced to maximum

(2 of 2) [CRLAS-1817/2021]

term of three years.

It has been submitted by learned counsel for the

appellant that the appellant has been sentenced to maximum term

of three years for offences under Sections 7/8 and 11/12 of the

POCSO Act. As per certificate under Rule 311(3) of the Rajasthan

High Court Rules, the appellant was on bail during trial and his

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

learned trial court. Presently, he is on bail.

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, 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 Pradeep Singh S/o Shri Baldev Singh 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 20 th December, 2021

and as and when called upon to do so.

(MANOJ KUMAR VYAS),J

Sunita/66

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