Kalulal @ Kaluram S/O Chunnilal vs State Of Rajasthan
2022 Latest Caselaw 4191 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

  S.B. Criminal Suspension of Sentence Application No.712/2022

                                        In

                  S.B. Criminal Appeal No.1028/2022

Kalulal @ Kaluram S/o Chunnilal, Aged About 50 Years, R/o
Bavdikheda Police Station Sadar Jhalawar District Jhalawar
                                                                         ----Appellant
                                      Versus
State Of Rajasthan, Through PP
                                                                    ----Respondent

For Appellant(s) : Mr. Ali Mohammed Khan For Respondent(s) : Mr. Atul Sharma, PP

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

Order

15/06/2022

Appellant has challenged the judgment dated 27.05.2022

passed by learned Special Judge SC/ST cases, Jhalawar in case

No.93/2016 whereby appellant has been convicted and sentenced

for offence under Sections 323 of IPC and 3-1(r), 3-1 (S) and 3-

1(za)(A) of SC/ST Act. Alongwith the appeal, the appellant has

filed this application for suspension of sentence.

Heard learned counsel for the accused-appellant as well as

learned Public Prosecutor and perused the material available on

record.

Considering the facts and circumstances of the case and the

fact that during trial appellant was on bail and his sentence has

also been suspended by the trial court for one month and

conclusion of appeal will take its own time, but without

(2 of 2) [SOSA-712/2022]

commenting on merits of the case; I deem it just and proper to

suspend the sentence awarded to the accused-appellant.

Accordingly, the application for suspension of sentence is

allowed and the sentence of appellant shall remain suspended

during pendency of the appeal, it is ordered that accused-

appellant Kalulal @ Kaluram S/o Chunnilal shall be enlarged on

bail provided he execute a personal bond in the sum of

Rs.50,000/- along with two sureties in the like amount 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.)

NITIN /109

Powered by TCPDF (www.tcpdf.org)