GAJRAJ YADAV Vs. RAJENDRA SINGH ALIAS DEENA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in these appeals is to the order passed by a Division Bench of the Rajasthan High Court directing suspension of sentence awarded to the respondents. It was directed that such suspension was to take effect on each one of them by furnishing a bond in the sum of Rs. 50,000/- together with two sureties in the sum of Rs. 25,000/- each to the satisfaction of the trial Court for the appearance before the High Court and on dates of hearing unless otherwise directed. The order was to operate in respect of the respondents who are the appellants in Criminal Appeal Nos. 1420 and 1431 of 2007 pending before the Rajasthan High Court. It is to be noted that 51 persons were put on trial and 18 were convicted. Along with the appeals, the respondents filed application for suspension of sentence in terms of Section 389 of the Code of Criminal Procedure, 1873 (in short Rs. Code).

(3.) Impugning the order passed by the High Court the informant has filed these appeals. The respondents along with one Girdhari were convicted by learned Sessions Judge, Kotputali Dist. Jaipur, Rajasthan, in Sessions case No. 16 of 2001. The accused-respondents were convicted for offence punishable under Sections 148, 325 read with Section 149, 324 read with Section 149, Section 323 read with Section 149, 427, 455 and 302 read with Section 109 of the Indian Penal Code, 1860 (in short Rs. IPC).