Rajasthan High Court - Jodhpur
Harji Ram vs State Of Rajasthan on 12 October, 2022
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Appeal No. 1620/2022
Harji Ram S/o Daula Ram, Aged About 43 Years, R/o Bayatu
Bheemji, Police Station Bayatu, District Barmer.
----Appellant
Versus
1. State Of Rajasthan, Through Pp
2. Kana Ram S/o Tila Ram Meghwal, R/o Dabar, Police
Station Sindhari Hall, Industrial Area, Balotra, District
Barmer.
----Respondents
For Appellant(s) : Mr. Mohd. Rasheed
For Respondent(s) : Mr. Arun Kumar, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
12/10/2022
Admit.
Issue notice to the respondent No.2 only, as learned Public
accepts notice on behalf of respondent-State.
Call for the record.
Heard learned counsel for the parties on S.B. Suspension
of Sentence (Appeal) No.968/2022.
Learned counsel for the appellant submits that the sentence
awarded to the appellant has been temporarily suspended by the
learned trial court.
Learned Public Prosecutor opposes the suspension of
sentence application.
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Having considered the totality of facts and circumstances of
the case, this Court deems it just and proper to suspend the
substantive sentence awarded to the accused applicant-appellant.
Accordingly, S.B. Suspension of Sentence (Appeal) No.
968/2022 filed under Section 389 Cr.P.C. is allowed and it is
ordered that the substantive sentence passed by the trial court
vide judgment dated 12.09.2022 in Sessions Case No.23/2015
against appellant- Harji Ram S/o Daula Ram shall remain
suspended till final disposal of the aforesaid appeal, provided he
executes a personal bond in a sum of Rs.50,000/- with two
sureties of Rs.25,000/- each to the satisfaction of the learned trial
Judge for his appearance in this Court on 14.11.2022 and
whenever ordered to do so, till the disposal of the appeal on the
conditions indicated below:-
1. That he will appear before the trial Court in the
month of January of every year till the appeal is
decided.
2. That if the appellant changes the place of
residence, he will give in writing his changed
address to the trial Court as well as to the counsel
in the High Court.
3. Similarly, if the sureties change their address,
they will give in writing their changed address to
the trial Court.
The learned trial Court shall keep the record of attendance of
the accused-appellant in a separate file. Such file be registered as
Criminal Misc. Case related to original case in which the accused-
appellant was tried and convicted. A copy of this order shall also
be placed in that file for ready reference. Criminal Misc. file shall
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not be taken into account for statistical purpose relating to
pendency and disposal of cases in the trial court. In case the said
accused-appellant does not appear before the trial court, the
learned trial Judge shall report the matter to the High Court for
cancellation of bail.
(DR.PUSHPENDRA SINGH BHATI), J.
238-Zeeshan
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