Ramsingh S/O Ramprasad vs State Of Rajasthan
2022 Latest Caselaw 232 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

     S.B. Criminal Misc. Suspension of Sentence Application
                                 No.21/2022
                                        IN
                   S.B. Criminal Appeal No. 36/2022

Ramsingh S/o Ramprasad, Aged About 27 Years, R/o Kunjed,
Police Station Atru, District Baran (Raj.)
                                                          ----Accused-Appellant
                                    Versus
State Of Rajasthan, Through P.P.
                                                                 ----Respondent

For Appellant(s) : Mr. Jagmohan Bhardwaj and Mr. Aditya Vikram Singh Panwar, through VC For Respondent(s) : Mr. S.S. Ola, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Order

11/01/2022

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

13.12.2021 for the offence under Section(s) 354 & 354 (D)(1) IPC

and sentenced as under:-

For offence under Section 354 IPC- Rigorous Imprisonment of two

years with a fine of Rs.5,000/-; in default of payment of fine, to

further undergo Simple Imprisonment of one month.

For offence under Section 354 (D)(1) IPC- Rigorous Imprisonment

of three years with a fine of Rs.5,000/-; in default of payment of

fine, to further undergo Simple Imprisonment of one month.

(2 of 2) [SOSA-21/2022]

Learned counsel further submits that the accused applicant

was on bail during trial and now the learned trial Court has

suspended the sentence for a short span of one month. Hence, the

applicant has prayed that his sentence may be suspended during

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 applicant is allowed and it is ordered that execution of

sentence awarded to accused applicant Ramsingh S/o

Ramprasad by the trial Court shall remain suspended during the

pendency of the appeal, 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 15th February, 2022 and

thereafter as and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /47

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