Devi Lal vs State Of Rajasthan
2023 Latest Caselaw 4560 Raj

[2023/RJJD/015037]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Suspension of Sentence Application No.126/2023

IN

S.B. Criminal Revision Petition No. 533/2023

Devi Lal S/o Sh. Nathu Lal, Aged About 39 Years, Jhupel, P.S. Sadar Banswara, Dist. Banswara (Raj.).

                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Vijay Kumar
For Respondent(s)         :     Mr. A.R. Choudhary, PP



               HON'BLE MR. JUSTICE FARJAND ALI

                                     Order

12/05/2023

1. The instant application for suspension of sentence has been

moved on behalf of the applicant in the matter of judgment

dated 10.09.2020 passed by the learned Chief Judicial

Magistrate, Banswara, in Criminal Original Case No.81/2012

(CIS No. 1339/2014) whereby he was convicted and

sentenced to suffer maximum punishment of two years

rigorous imprisonment along with fine of Rs.5,000/-under

Section 304-A of IPC and lesser punishment for the offence

under Section 279 of the IPC.

2. It is contended on behalf of the applicant that the learned

trial Judge has not appreciated the correct, legal and factual

aspects of the matter and thus, reached at an erroneous

conclusion of guilt, therefore, the same is required to be

[2023/RJJD/015037] (2 of 3) [SOSR-126/2023]

appreciated again by this Court. Hearing of the revision

petition is likely to take long time, therefore, the application

for suspension of sentence may be granted.

3. Per contra, learned public prosecutor has vehemently

opposed the prayer made on behalf of the accused-applicant

for releasing the petitioner on application for suspension of

sentence.

4. Heard learned counsel for the parties and perused the

material available on record.

5. Upon consideration of the submissions of learned counsel for

the parties and looking to the totality of facts and

circumstances of the case, more particularly the facts,

hearing of revision petition is likely to take further more time

and considering the overall submissions while refraining from

passing any comments on the niceties of the matter and the

defects of the prosecution as the same may put an adverse

effect on hearing of the petition, this Court is of the opinion

that it is a fit case for suspending the sentence awarded to

the accused-petitioner.

6. Accordingly, the application for suspension of sentence filed

under Section 397/401 Cr.P.C. is allowed and it is ordered

that the sentence passed by learned Chief Judicial

Magistrate, Banswara, in Criminal Original Case No.81/2012

(CIS No. 1339/2014) against the petitioner-applicant- Devi

Lal S/o Sh. Nathu Lal shall remain suspended till final

disposal of the aforesaid revision petition and he shall be

released on bail provided each executes a personal bond in

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

[2023/RJJD/015037] (3 of 3) [SOSR-126/2023]

to the satisfaction of the learned trial Judge for his

appearance in this Court on 12.06.2023 and whenever

ordered to do so till the disposal of the revision petition on

the conditions indicated below:-

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

2. That if the applicant change the place of residence, he will give in writing his changed addresses to the trial Court as well as to the counsel in the High Court.

3. Similarly, if the sureties change their addresses, they will give in writing their changed address to the trial Court.

(FARJAND ALI),J 273-Ashutosh/-

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