Kartar Singh Son Of Amar Singh vs State Of Rajasthan
2022 Latest Caselaw 4214 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

      S.B. Criminal Misc. Suspension of Sentence Application
                               No.727/2022

                                       in

                S.B. Criminal Appeal No. 1058/2022

Kartar Singh Son Of Amar Singh, Aged About 65 Years, Resident
Of Near Paradise School, Kishan Garh Bas, District Alwar The
Then Patwari Halka Zonal Tehsil Kotkasim District Alwar (Raj)
                                                                   ----Appellant
                                   Versus
State Of Rajasthan, through PP
                                                                 ----Respondent

For Appellant(s) : Mr. Avtar Singh Rathore for Mr. Anil Upman For Respondent(s) : Mr. Riyasat Ali, PP

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

Order

17/06/2022

Appellant has challenged the judgment dated

10.06.2022 passed by Special Judge, Prevention of Corrpution Act,

Alwar in Sessions Case No.17/2013 (CIS No.8742/201), whereby

he has been convicted and sentenced for offence under Sections 7

and 13(1)(D)(2) of the Prevention of Corruption 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.

                                                                              (2 of 2)                   [CRLAS-1058/2022]



                                                  Counsel    for     the    appellant        submits    that   sentence

imposed is three years, which is already suspended by the Court

below. Disposal of appeal will take time.

Considering the fact that sentence awarded to the

appellant is already suspended, this Court deems just and proper

to suspend the sentence awarded to the accused-appellant.

Accordingly, the application for suspension of sentence

is allowed and it is ordered that the sentence passed by court/s

below against the accused-appellant Kartar Singh Son Of Amar

Singh shall remain suspended, 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 22.07.2022 and as and when called

upon to do so.

(SUDESH BANSAL ), (V.J.)

CHANDAN /209

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