CRLA/59/2021
2021 Latest Caselaw 890 UK

             Office Notes, reports,
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             Registrar's order with
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                                      CRLA No.59 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. S.C. Bhatt, learned counsel for the appellants.

Mr. Dipak Bisht, learned B.H. for the State. Heard.

Admit.

Summon the LCR.

List thereafter.

Also heard on the bail application (IA 1/21). By the impugned judgment dated 5/6.2.2021, both the appellants have been sentenced to undergo three years' R.I. with fine of Rs.5,000/- each under Section 308 and further, to undergo three years' R.I. with fine of Rs.5,000/- each under Section 325 IPC.

The learned counsel has produced the questionnaire issued by the court below, according to which, the appellants are on interim bail for filing the appeal. It is also argued that during trial also, both the appellants were on bail and they did not misuse the condition of bail.

Looking to the entire facts, both the appellants are enlarged on bail on each of their executing personal bond and furnishing two-two reliable sureties, to the satisfaction of the Court concerned.

However, they shall deposit the fine, as imposed by the trial court.

Bail application stands disposed of accordingly.

(R.C. Khulbe, J.) 15.03.2021 Rdang