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Gomand Ram vs State Of Rajasthan ...
2023 Latest Caselaw 1704 Raj

Citation : 2023 Latest Caselaw 1704 Raj
Judgement Date : 13 February, 2023

Rajasthan High Court - Jodhpur
Gomand Ram vs State Of Rajasthan ... on 13 February, 2023
Bench: Praveer Bhatnagar

[2023/RJJD/005139]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Application Suspension of Sentence No.121/2023

In

S.B. Criminal Appeal No. 189/2023

Gomand Ram S/o Sh. Harji Ram, Aged About 50 Years, B/c Devasi, R/o Village Ekalkhori, P.s. Osian, Dist. Jodhpur.

                                                                      ----Appellant
                                       Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent


For Appellant(s)             :     Mr. Rahul Sharma
For Respondent(s)            :     Mr. Gaurav Singh, PP



HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Order

13/02/2023

Heard learned counsel for the parties on the application for

suspension of sentence.

The instant application for suspension of sentence has been

preferred by the accused-appellant, who has been convicted and

sentenced by the learned Special Judge, (Prevention of Corruption

Act) Cases No.2, Jodhpur, vide judgment dated 31.01.2023 in

Sessions Case No.98/2021(59/2018). The accused-appellant has

been sentenced as under :-

Offence U/s           Sentence               Fine                   Sentence
                                                                    in Default of
                                                                    Payment of
                                                                    Fine
7 of PC Act           2 Years' S.I.          Rs.2,000/-             1 Month S.I.
13(1)(D) &      3 Years' S.I.                Rs.3,000/-             1 Month S.I.
13(2) of PC Act



 [2023/RJJD/005139]                    (2 of 3)                       [CRLAS-189/2023]


Learned counsel for the accused-appellant has submitted

that the trial Court has grossly erred in convicting and sentencing

the accused-appellant vide judgment dated 31.01.2023. It is

submitted that as a matter of fact, the appellant was on bail and

he has not breached the conditions. It is also submitted that final

hearing of the appeal is likely to take time, thus, prayed that the

sentence awarded to the accused-appellant by the trial court may

be suspended.

Per contra, learned Public Prosecutor opposed the application

for suspension of sentence.

Having heard learned counsel for the parties; after carefully

scrutinizing the record of the case and taking into consideration

facts and circumstances of the case, this Court is inclined to

suspend the sentence awarded to the accused-appellant by the

trial court vide judgment impugned.

Accordingly, this application for suspension of sentence filed

under Section 389 Cr.P.C. is allowed and it is ordered that the

substantive sentence passed by the learned Special Judge,

(Prevention of Corruption Act) Cases, No.2, Jodhpur, vide

judgment dated 31.01.2023 in Sessions Case

No.98/2021(59/2018) against accused-appellant namely Gomand

Ram S/o Sh. Harji Ram, shall remain suspended till final disposal

of the aforesaid appeal provided he executes 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 his appearance in this

Court on 15.03.2023 and whenever ordered to do so till the

[2023/RJJD/005139] (3 of 3) [CRLAS-189/2023]

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

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.

(PRAVEER BHATNAGAR),J 90-raksha/-

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