Rajasthan High Court - Jodhpur
Vikram @ Sadasukh vs State Of Rajasthan ... on 12 November, 2025
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:48556-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Criminal Misc Suspension Of Sentence Application (Appeal)
No. 1836/2025
Vikram @ Sadasukh S/o Pappu Ram, Aged About 27 Years, R/o
Near Ramdev Mandir Ridmalsar, Dist. Bikaner (Raj.) (Presently
Lodged In Central Jail, Bikaner)
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Jagram S/o Kana Ram, R/o Dayudsar Jamsar District
Bikaner
----Respondents
For Petitioner(s) : Mr. Ranjeet Singh Gill
For Respondent(s) : Mr. K.S. Kumpawat, AAAG
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
HON'BLE MRS. JUSTICE SANGEETA SHARMA
Order
12/11/2025
1. The appellant-applicant herein has been convicted and
sentenced as below vide judgment dated 22.01.2025 passed by
the learned Additional Sessions Judge No.7, District Bikaner in
Sessions Case No.008/2020 (C.I.S. No.276/2019) :
Offence Sentence Fine Sentence in
default of fine
Section 302 IPC Life Rs.50,000/- 12 months R.I.
Imprisonment
Section 449 IPC 7 years R.I. Rs.10,000/- 6 months R.I.
2. The appellant-applicant has preferred the application for
suspension of sentence under Section 430 B.N.S.S./389 Cr.P.C. for
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suspension of sentence during the pendency of the appeal and for
release on bail.
3. The sole plea raised by learned counsel for the appellant-
applicant is that the appellant is in judicial custody since
19.5.2019 and major contradictions in the statement of
prosecution witness and material witness Lichmanram was not
examined by the prosecution. Given that the hearing of the appeal
is likely to be protracted, thus, the sentence of the applicant be
suspended and he be enlarged on bail.
4. Learned Public Prosecutor opposed the application for
suspension of sentence with the submission that as the appellant-
applicant has committed heinous offence, suspension of sentence
of such offenders would send adverse message in the society.
5. We have considered the submissions made by learned
counsel for the parties and perused the material available on
record.
6. Looking to the fact that criminal appeals pertaining to year
2008 also are pending for hearing, there is no likelihood of hearing
of the present appeal in near future.
7. In the present case as observed herein-before, the appellant-
applicant is in judicial custody since 19.05.2019 and apparently,
there are no chances of hearing of the present appeal in near
future. Except for the fact that the appellants-applicants were
involved in offence leading to their conviction for life, nothing has
been brought on record by way of extenuating circumstances for
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denial of suspension of sentence.
8. Consequently, without making any observations on merits of
the case, we are inclined to suspend the substantive sentence of
the appellant-applicant - Vikram @ Sadasukh S/o Pappu Ram,
during the pendency of the appeal.
9. Accordingly, the instant application for suspension of
sentence filed under Section 430 B.N.S.S./389 Cr.P.C. is allowed
and it is ordered that substantive sentence passed by the learned
Additional Sessions Judge No.7, District Bikaner in Sessions Case
No.008/2020 (C.I.S. No.276/2019) against the appellant-applicant
- Vikram @ Sadasukh S/o Pappu 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 learned trial Judge for his
appearance in this court on 15.12.2025 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 applicant change 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(s)
they will give in writing their changed address to
the trial court.
10. The learned trial court shall keep the record of attendance of
the accused-applicant in a separate file. Such file be registered as
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Criminal Misc. Case relating to original case in which the accused-
applicant was tried and convicted. A copy of this order shall also
be placed in that file for ready reference. Criminal Misc. file shall
not been taken into account for statistical purpose relating to
pendency and disposal of the cases in the trial court. In case, the
said accused-applicants do not appear before the trial court,
learned trial Judge shall report the matter to the High Court for
cancellation of bail.
(SANGEETA SHARMA),J (MANOJ KUMAR GARG),J
18-amit/-
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