Bhagwati Charan Verma S/O Shri ... vs C.B.I
2022 Latest Caselaw 235 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

  S.B. Criminal Misc. Bail Application No.4/2022 (Suspension of
                          Sentence application)
                                         IN
               S.B. Criminal Appeal (Sb) No. 5/2022
Bhagwati     Charan     Verma        S/o      Shri     Dhanraj    Verma,   (Was
Designated As Senior Assistant National Insurance Company Ltd.
Branch Sikar (Raj.) R/o Kumharon Ka Mohalla Bajaj Road Sikar
(Raj.)
                                                           ----Accused-Appellant
                                     Versus
C.B.I., Through Special Public Prosecutor
                                                                  ----Respondent

For Appellant(s) : Mr. Dushyant Singh Naruka, through VC For Respondent(s) : Mr. Ashwini Kumar Sharma, Spl. P.P., through VC

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

22.12.2021 for the offence under Section(s) 409 IPC read with

Section 120B IPC, 477A IPC read with Section 120B IPC, Section

467 IPC & Section 471 IPC and under Section 13(1)(c) read with

Section 13(2) of Prevention of Corruption Act, 1988 and sentenced

as under:-

For offence under Section 409 IPC read with Section 120B IPC-

Rigorous Imprisonment of three years with a fine of Rs.50,000/-;

(2 of 3) [SOSA-4/2022]

in default of payment of fine, to further undergo Simple

Imprisonment of six months.

For offence under Section 477A IPC read with Section 120B IPC-

Rigorous Imprisonment of three years with a fine of Rs.50,000/-;

in default of payment of fine, to further undergo Simple

Imprisonment of six months.

For offence under Section 467 IPC- Rigorous Imprisonment of

three years with a fine of Rs.50,000/-; in default of payment of

fine, to further undergo Simple Imprisonment of six months.

For offence under Section 471 IPC- Rigorous Imprisonment of

three years with a fine of Rs.50,000/-; in default of payment of

fine, to further undergo Simple Imprisonment of six months.

For offence under Section 13(1)(c) read with Section 13(2) of

Prevention of Corruption Act, 1988- Rigorous Imprisonment of

three years with a fine of Rs.50,000/-; in default of payment of

fine, to further undergo Simple Imprisonment of six months.

Learned counsel further submits that the accused applicant

was on bail during trial and his sentence has been suspended by

the trial Court. 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 Bhagwati Charan Verma

S/o Shri Dhanraj Verma by the trial Court shall remain

suspended during the pendency of the appeal, provided he

(3 of 3) [SOSA-4/2022]

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 /49

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