Bheem Singh vs State Of Uttarakhand And Another
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Uttarakhand High Court

Bheem Singh vs State Of Uttarakhand And Another on 9 January, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

           Criminal Revision No.923 of 2024
                          With
         With Bail Application (IA) No.2 of 2024
Bheem Singh                                 ...........Revisionist

                               Vs.

State of Uttarakhand and another          ......... Respondents

Mr. B.N. Molakhi, Advocate for the revisionist.
Mr. Siddhartha Bisht, AGA with Mr. Himanshu Sain, Brief Holder for
the State.



                         JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The challenge in this revision is made to the

judgment and order dated 26.09.2024, passed in

Criminal Appeal No.22 of 2023, Smt. Geeta Devi vs.

Bheem Singh and another, by the court of Sessions

Judge, Uttarkashi. By it, the revisionist has been

convicted and sentenced under Sections 279, 304-A and

427 IPC by reversing the finding of acquittal, recorded by

the trial court.

2. Heard learned counsel for the parties and

perused the record.

3. Having considered, this Court is of the view

that this matter requires deliberation.

4. Admit.

5. LCR is already received.

6. List for final hearing on 02.04.2025.

7. Heard on Bail Application (IA) No.2 of 2024.

8. Learned counsel for the revisionist would

submit that the revisionist was on bail during trial as

well as during appeal.

9. The bail application is allowed.

10. The execution of sentence, challenged against,

shall remain suspended during and until the conclusion

of the revision.

11. Let the revisionist be released on bail during

the pendency of this revision on his executing a personal

bond and furnishing two reliable sureties, each in the

like amount, to the satisfaction of the court concerned

and also subject to the deposition of fine.

(Ravindra Maithani, J.) 09.01.2025 Sanjay