Rajasthan High Court
Khushiram Son Of Ramroop vs State Of Rajasthan on 28 October, 2021
Bench: Manoj Kumar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S. B. Criminal Misc. Suspension of Sentence App. No. 92/2021
IN
S.B. Criminal Revision Petition No. 439/2021
Khushiram Son Of Ram Swaroop, aged about 26, R/o Village
Santhalpur Police Station Mandrayal Tehsil Mandrayal District
Karaulil Rajasthan At Present Confined at Observation Home,
Karauli
----Petitioner
Versus
1. State Of Rajasthan, Through PP
2. Rajaram Meena son of Shri Anand Meena, R/o Santalpur, P.S.
Mandrail, District Karauli
----Complainant/Respondent
For Petitioner(s) : Mr. Abdul Rahim Khan
For Respondent(s) : Mr. Chandergupt Chopra, PP
HON'BLE MR. JUSTICE MANOJ KUMAR VYAS
Order
28/10/2021
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 10.03.2021 passed by the court of Session Judge,
Karauli (the Appellate Court) in criminal appeal No. 21/2020
affirming the order dated 05.02.2019 passed by the court of
Principle Magistrate, Juvenile Justice Board, Karauli (the trial
court) in criminal case No. 26/2008 by which the petitioner has
been convicted for offence/s under Sections 302, 447 and 34 IPC
and sentenced to maximum term of three years custody at
Sampression Garh, Karauli.
4. It has been submitted by learned counsel for the
(2 of 2) [SOSR-92/2021]
petitioner that petitioner has been sentenced to maximum three
years custody at Sampression Garh for offence under Sections
302, 447 and 34 IPC. As per custody certificate, the petitioner was
on bail during enquiry. Now he is in judicial custody since
10.03.2021. The application for suspension of sentence of major
co-accused Ramroop S/o Parimaal, Rambabu S/o Parmal Meena
and Asha Ram S/o Ramroop, have been allowed and their
sentences have been suspended by a Coordinate Bench of this
Court.
5. Heard learned counsel for the petitioner and scanned
the evidence available on record.
6. 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.
7. Accordingly, the application for suspension of sentence
is allowed and it is ordered that the sentence awarded to accused-
petitioner Khushiram Son Of Ram Swaroop, 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. 1,00,000/- (Rupees One Lakh) and two sureties of
Rs.50,000/- (Rupees Fifty 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 /77
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