Pappu Lal Son Of Shri Kishan Lal vs State Of Rajasthan
2021 Latest Caselaw 6045 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

 S. B. Criminal Misc. Suspension of Sentence App. No. 286/2021
                                       IN
          S.B. Criminal Revision Petition No. 1082/2021

Pappu Lal Son Of Shri Kishan Lal, Aged About 40 Years, Resident
Of Malarna Chaur Police Station Malarna Dungar, District Sawai
Madhopur (Rajasthan) (At Present Accused Confined In District
Jail Sawai Madhopur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.P
                                                                ----Respondent

For Petitioner(s) : Mr. Amit Singh Shekhawat For Respondent(s) : Mr. Bhawani Shankar Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Order 27/10/2021

1. Heard on application for suspension of sentence.

2. The petitioner has filed the revision petition along with

application for suspension of sentence.

3. The revision petition has been preferred against the

judgment dated 29.09.2021 passed by the court of Sessions

Judge, Sawaimadhopur (the Appellate Court) in criminal appeal

No. 70/2019 affirming the order dated 27.09.2019 passed by the

court of Civil Judge and Judicial Magistrate, Bonli, Sawaimadhopur

(Raj.) (the trial court) in regular criminal case No. 496/2014 (CIS

No. 1485/2014) by which the petitioner has been convicted for

offence/s under Sections 279, 337 and 304A IPC and sentenced to

maximum term of one year imprisonment.

4. It has been submitted by learned counsel for the

(2 of 2) [SOSR-286/2021]

petitioner that petitioner has been sentenced to maximum term of

one year imprisonment for offence under Section 304A of IPC. As

per certificate under Rule 311(3) of Rajasthan High Court Rules,

1952, the petitioner was on bail during trial as well as during

pendency of the appeal. Now, he is in judicial custody since

29.09.2021. Decision of revision petition may take considerable

time.

5. Learned Public Prosecutor has opposed the application

for suspension of sentence.

6. Heard learned counsel for the parties and scanned the

evidence available on record.

7. Taking into consideration the submissions of learned

counsel for the parties and overall facts and circumstances of the

case but without commenting upon merits of the case, this Court

deems just and proper to allow the application for suspension of

sentence.

8. Accordingly, the application for suspension of sentence

is allowed and it is ordered that the sentence awarded to accused-

petitioner Pappu Lal Son Of Shri Kishan Lal, shall remain

suspended till disposal of this revision petition and he shall be

released on bail provided the petitioner 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 29.11.2021 and as

and when called upon to do so.

(MANOJ KUMAR VYAS),J

Pooja /48

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