Rajasthan High Court - Jodhpur

Angrej Singh vs State Of Rajasthan on 13 October, 2022

Bench: Pushpendra Singh Bhati

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 900/2022

1. Angrej Singh S/o Balvinder Singh, Aged About 30 Years,
Gumwali, P.s.vijaynagar, Dist. Sriganganagar. At Present
Chak No. 75, C.w.b. (B) Khara P.s. Nokh, Dist. Jaisalmer.
(Presently Lodged In Central Jail, Jodhpur).
2. Purn Ram @ Purn Singh S/o Bhagat Ram Bawri, Aged
About 60 Years, R/o Chak No. 41 N.p., Raisinghnagar, P.s.
Raisinghnagar, Dist. Sriganganagar. At Present Chak No.
75, C.w.b. (B) Khara P.s. Nokh, Dist. Jaisalmer. (Presently
Lodged In Central Jail, Jodhpur).
3. Sukhvinder Singh S/o Purn Ram @ Purn Singh, Aged
About 30 Years, R/o Chak No. 41 N.p., Raisinghnagar, P.s.
Raisinghnagar, Dist. Sriganganagar. At Present Chak No.
75, C.w.b. (B) Khara P.s. Nokh, Dist. Jaisalmer. (Presently
Lodged In Central Jail, Jodhpur).
4. Pal Singh S/o Purn Ram @ Purn Singh, Aged About 35
Years, R/o Chak No. 41 N.p., Raisinghnagar, P.s.
Raisinghnagar, Dist. Sriganganagar. At Present Chak No.
75, C.w.b. (B) Khara P.s. Nokh, Dist. Jaisalmer. (Presently
Lodged In Central Jail, Jodhpur).
5. Sopat Ram @ Shyopat Ram S/o Kishnaram Bheel, Aged
About 45 Years, R/o Chak No. 7 G.d. Gharsana, P.s.
Gharsana, Dist. Sriganganagar. At Present Chak No. 75,
C.w.b.(B) Khara P.s. Nokh, Dist. Jaisalmer. (Presently
Lodged In Central Jail, Jodhpur).
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent

For Petitioner(s) : Mr. Dhirendra Singh, Sr. Adv. assisted
by Ms. Priyanka Borana
For Respondent(s) : Mr. Javed Gauri, PP.

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

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13/10/2022

Heard learned counsel for the parties and perused the record

of the case.

Learned Senior Counsel appearing on behalf of the

appellants has drawn the attention of this Court towards Para

No.38 of the impugned order dated 16.09.2022, which reads as

follows:

"38. इस पकरण क तथ क दखत हए ह उल ख करन भ
सम च न ह ग कक इस पकरण म घटन स" प"म स#चन ररप ट& क
अनस र ग (व ट वर*व क चक न(.75 स .डब #.ब ./ब . म
रहम नख ( क खत क- बत ई गई ह/ , ब वज#द इसक अनस(ध न
अधधक र* दव र घटन स" खत क स(ब(ध म क ई अनस(ध न नह*(
कक ग । घटन स" रहम नख ( क सव ममतव/ *ज क /कबज क
खत ह , इस ब बत 8 क ई अनस(ध न नह*( कक ग । ह ( तक कक
प"म सच
# न ररप ट& म ह तथ भ आ कक रहम नख ( क ह(
प"म स#चन ररप ट& स आठ-न; र ज पह 60-70 महम न क-
द वत प ट< रख " उसम ग क बछड़ क टकर खख "
परनत उकत तथ क स(ब(ध म क ई ववसतत
C अनस(ध न नह*( कक
ग । म;क पर खत म ज ज नवर क- हडEड ( इत दद प ई गई
उसक द वत व * घटन स ज ड़कर इस स(ब(ध म क ई
अनस(ध न नह*( कक ग , ह ( तक कक ज बछड़ व बछड़ क कट
हए अ(ग व शव बर मद हए उन बर मदग स" क म;क तसद*क
पटव र* क- उपसस"तत म पटव र* क म;क पर कर नह*( करव
ग । बर मदग स" क स(ब(ध म क ई ज (च नह*( क- गई। प"म
सच
# न ररप ट& म 20 स अधधक व सकत क हसत कर " परनत
उनस क ई अनस(ध न नह*( कक ग कव च र-प (च ग स ह*
अनस(ध न कक ग । बछड़ व बछड़ क प सटम ट& म क अन स र
उसक अ(ग ध रद र हध" र स क ट ग " उकत ध रद र हध" र
क स(ब(ध म क ई अनस(ध न नह*( कक ग । म सजम न स ज
दठ (, ह क सरर जबत कक ग उनक क ई आध र पत व *
पर नह*( रह ह/ त" ह क- ज छर* बर मद क- गई उकत छर* क
हम , उस पर खन
# हन नह*( ह न इत दद क तथ फद& म
अ(ककत नह*( हN न ह* उकत छर* क घटन म उप ग म म ग
इस ब बत 8 क ई अनस(ध न कक ग । पकरण म अनस(ध न म
भ र* परव ह* व अतन ममतत बरत गई ह/। अतO इसक- स #चन

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स ध रण तन म (मसवव एव( द सPडक) क आदश 35 तन म 6 क
तहत उचच अधधक रर क पवRत क- ज व।"

Learned Public Prosecutor opposes the suspension of

sentence application.

This Court, upon considering the submission made by

learned Senior Counsel and on consideration of Para No.38 of the

impugned order dated 16.09.2022, is inclined to suspend the

substantive sentence awarded to the accused-appellants.

Accordingly, this S.B. Suspension of Sentence Application

(Appeal) filed under Sec.389 Cr.P.C. is allowed and it is ordered

that the substantive sentence passed by the trial court vide

judgment dated 16.09.2022 in Sessions Case No.15/2017

(110/2016) (99/2014) against appellants (1) Angrej Singh S/o

Balvinder Singh, (2) Purn Ram @ Purn Singh S/o Bhagat

Ram Bawri, (3) Sukhvinder Singh S/o Purn Ram @ Purn

Singh, (4) Pal Singh S/o Purn Ram @ Purn Singh and

(5) Sopat Ram @ Shyopat Ram S/o Kishnaram Bheel shall

remain suspended till final disposal of the aforesaid appeal,

provided each of them execute a personal bond in the sum of

Rs.50,000/- with two sureties of Rs.25,000/- each to the

satisfaction of the learned trial Judge for their appearance in this

Court on 15.11.2022 and whenever ordered to do so, till the

disposal of the appeal on the conditions indicated below:-

1. That they will appear before the trial Court in the
month of January of every year till the appeal is
decided.

2. That if the appellants change the place of
residence, they will give in writing their changed
address to the trial Court as well as to the counsel
in the High Court.

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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-appellants in a separate file. Such file be registered

as Criminal Misc. Case related to original case in which the

accused-appellants were tried and convicted. A copy of this order

shall also be placed in that file for ready reference. Criminal Misc.

file shall not be taken into account for statistical purpose relating

to pendency and disposal of cases in the trial court. In case the

said accused-appellants do not appear before the trial court, the

learned trial Judge shall report the matter to the High Court for

cancellation of bail.