RAJU @ RAJPAL Vs. STATE

JUDGEMENT

(1.) The accompanying appeal is preferred by the appellants against the judgment of conviction dated 15.01.2011 whereunder, they were convicted under Sections 452/308/34 IPC. Under the impugned order on sentence dated 20.01.2011, the appellants were sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.5,000/- each, in default whereof, to undergo simple imprisonment for a period of three months for the offence punishable under Sections 452/34 IPC. For the offence punishable under Sections 308/34 IPC, the appellants were sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 15,000/- each, in default whereof, to undergo simple imprisonment for a period of three months. The appellants were also granted benefit under Section 428 of the Cr.PC.

(2.) Counsel for the appellants states that the appellants have remained on bail through the period of trial and that at present also, the impugned order on sentence has been suspended by the trial court till 23.02.2011 to enable the appellants to prefer the present appeal.

(3.) Having regard to the facts and circumstances of the present case, the sentence imposed against the appellants is suspended during the pendency of the appeal, subject to the appellants furnishing a personal bond in the sum of Rs. 20,000/- each with one surety of the like amount each to the satisfaction of the trial court. The application is disposed of.