Rishikesh S/O Kishorilal vs State Of Rajasthan
2022 Latest Caselaw 191 Raj/2

     HIGH COURT OF JUDICATURE FOR RAJASTHAN
                 BENCH AT JAIPUR


  S.B. Misc. Suspension of Sentence Application No.11/2022


                                     In

              S.B. Criminal Appeal No. 24/2022

1.     Rishikesh S/o Kishorilal, Resident Of Suratpura, Police
       Station Mandawari, District Dausa (Raj)
2.     Bhimraj     Alias     Bhimsingh           S/o      Gangashai      Alias
       Gangdhar, Resident Of Dehriya Police Station Nadoti,
       District Sawai Madhopur (Raj)
                                                                ----Appellants
                                  Versus
State Of Rajasthan, Through P.p
                                                               ----Respondent

For Appellant(s) : Mr. Rajneesh Gupta, through VC For Respondent(s) : Mr. C.G. Chopra, PP

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

10/01/2022

This suspension of sentence application has been filed by

the applicants seeking suspension of their sentence.

Learned counsel for the applicants has contended that the

applicants were convicted by the Trial Court vide its judgment

dated 20.12.2021 for the offence under Section(s) 136 of The

Electricity Act, 2003 and sentenced as under:-

(2 of 3) SOSA11/2022

For offence under Section 136, of The Electricity Act, 2003 -

simple imprisonment of two years with fine of Rs.20,000/-; in

default of payment of fine, to further undergo simple

imprisonment of three months.

Learned counsel further submits that the accused

applicants were on bail during trial and the trial court has

already suspended their sentence for a period of one month.

Learned counsel for the appellants submits that since disposal

of the appeal is likely to take long time the sentence of the

applicants may be suspended during the pendency of the

appeal.

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 applicants is allowed and it is ordered that

execution of sentence awarded to accused applicants namely

1. Rishikesh S/o Kishorilal 2. Bhimraj Alias Bhimsingh by

the Trial Court shall remain suspended during the pendency of

the appeal, provided each of them 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

(3 of 3) SOSA11/2022

that they shall appear before this Court on 14 th February, 2022

and thereafter as and when called upon to do so.

(UMA SHANKER VYAS),J

CHHAYA AWASTHI /53

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