Ghasilal @ Ghisilal S/O ... vs State Of Rajasthan
2022 Latest Caselaw 4220 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Misc. Suspension of Sentence Application
                                 No.729/2022

                                         in

                S.B. Criminal Appeal No. 1061/2022

1.      Ghasilal @ Ghisilal S/o Zalamsingh, Aged About 50 Years,
        Resident Of Village Bamla, Police Station Bapcha Distt.
        Baran (Raj)
2.      Chandansingh        S/o      Ghasilal,       Aged         About   32   Years,
        Resident Of Village Bamla, Police Station Bapcha Distt.
        Baran (Raj)
3.      Nainakaran S/o Ghasilal, Aged About 30 Years, Resident
        Of Village Bamla, Police Station Bapcha Distt. Baran (Raj)
                                                                      ----Appellants
                                     Versus
State Of Rajasthan, through PP
                                                                    ----Respondent

For Appellant(s)           :     Mr. K.N. Sharma
For Respondent(s)          :     Mr. Riyasat Ali, PP

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

Order

17/06/2022

Appellants have challenged the judgment dated

31.05.2022 passed by Addl. District and Session Judge, Chhabra

District Baran in Sessions Case No.57/2012 (CIS No.169/2014),

whereby they have been convicted and sentenced for offence

under Section 323 IPC. Alongwith the appeal, the appellant has

filed this application for suspension of sentence.

(2 of 2) [CRLAS-1061/2022]

Heard learned counsel for the accused-appellants as

well as learned Public Prosecutor and perused the material

available on record.

Counsel for the appellants submit 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

appellants has already been suspended, this Court deems just and

proper to suspend the sentence awarded to the accused-

appellants.

Accordingly, the application for suspension of sentence

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

below against the accused-appellants-Ghasilal @ Ghisilal S/o

Zalamsingh, Chandansingh S/o Ghasilal and Nainakaran

S/o Ghasilal shall remain suspended, provided they 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 /211

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