Ramavtar S/O Shri Kedar Singh vs State Of Rajasthan
2022 Latest Caselaw 4182 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Misc. Suspension of Sentence Application
                           No.242/2022
                                       In
           S.B. Criminal Revision Petition No. 833/2022

Ramavtar S/o Shri Kedar Singh, Aged About 62 Years, R/o
Gopau, Police Station Achanera, District Agra, (Up) (At Present
Confined In District Jail Dausa)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Public Prosecutor
                                                                ----Respondent

For Petitioner(s)        :     Mr. Vinay Pal Yadav
For Respondent(s)        :     Mr. Shyam Prakash Sharma, PP

HON'BLE MR. JUSTICE SUDESH BANSAL (V.J.)

Order

14/06/2022

Petitioner has challenged the impugned judgment dated

03.06.2022 passed by Additional Sessions Judge Sikarai District

Dausa, in appeal No.69/2021(36/2015) whereby the appeal has

been dismissed and confirm the judgment dated 18.06.2015

passed by the Additional Chief Judicial Magistrate, Sikarai, District

Dausa, in Criminal Case No.1214/2013(179/2007) whereby the

petitioner has been convicted and sentenced under Section 279

and 304A of IPC to undergo one year simple imprisonment and

fine of Rs.1,000/- in default to further undergo seven days simple

imprisonment. Alongwith the revision petition, the petitioner has

filed this application for suspension of sentence.

(2 of 2) [CRLR-833/2022]

Heard learned counsel for accused-petitioner as well as

learned Public Prosecutor and perused the material available on

record.

Considering the facts and circumstances of the case, nature

of the offence and the fact that petitioner was on bail during trial

and pendency of the appeal, but without commenting on merits of

the case; this Court deems it just and proper to suspend the

sentence awarded to the accused-petitioner.

Accordingly, in case petitioner deposits amount of

compensation of Rs.1000/-, the sentence of the petitioner shall

remain suspended, the application for suspension of sentence is

allowed and it is ordered that the sentence passed by court below

against the accused-petitioner-Ramavtar S/o Shri Kedar Singh

shall remain suspended, provided he executes a personal bond in

the sum of Rs.50,000/- along with two sureties of Rs.25,000/-

each to the satisfaction of the trial court for his appearance in this

court on 18.07.2022 and as and when called upon to do so.

(SUDESH BANSAL (V.J.)),J

TN/130

Powered by TCPDF (www.tcpdf.org)