Jitendra @ Jitu Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 4203 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

       S.B. Criminal Misc. Suspension Application No.719/2022

                                         In

                 S.B. Criminal Appeal No. 1039/2022

Jitendra @ Jitu Son Of Shri Parmanand, Aged About 38 Years,
Residentof Prem Nagar, Shahabad Road, Baran 28 District Baran
(Raj)
                                                                     ----Appellant
                                     Versus
State Of Rajasthan, Through P.p
                                                                   ----Respondent

For Appellant(s) : Mr. Sanjay Kumar Singhal Mr. Saddik Ahmed Khan For Respondent(s) : Mr. Atul Sharma, PP

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

Order

16/06/2022

Appellant has challenged the judgment dated 01.06.2022

passed by learned Special Judge SC/ST (Prevention of Atrocities)

cases, Baran (Raj.) in case No.16/2012 whereby appellant has

been convicted and sentenced for three years simple

imprisonment as well as fine of Rs.20,000/- in default of payment

one month simple imprisonment was given for offence under

Sections 306 of IPC. 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.

(2 of 2) [CRLAS-1039/2022]

Considering the grounds of appeal, quantum of punishment

and the fact that during course of trial appellant was already on

bail and the trial court has suspended the sentence of appellant

for a period of one month however, the hearing of appeal will take

its own time, but without commenting on merits of the case; this

Court deems it just and proper to suspend the sentence awarded

to the accused-appellant.

Accordingly, the application for suspension of sentence is

allowed and if appellant deposits the amount of fine as directed by

court below, the sentence of appellant shall remain suspended

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

appellant Jitendra @ Jitu Son Of Shri Parmanand, shall be

released 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 21.07.2022 and as and when called upon to do so.

(SUDESH BANSAL), (V.J.)

SAURABH/85

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