MEENAKSHI Vs. STATE

JUDGEMENT

(1.) The present application has been filed under Sec. 389 Cr. PC with Sec. 482 Cr. PC on behalf of the appellant seeking suspension of sentence in FIR No. 184/2011 under Ss. 307/120B/34 IPC and under Ss. 25/27 of Arms Act, 1959.

(2.) Learned counsel for the appellant submits that the sentence of the co-convict Pawan Kumar has already been suspended by this Court in CRL. A. 349/2020 vide order dtd. 10/8/2020. It has also been submitted that the sentence of co-accused Dr. Vinod Kumar has also been suspended by the co-ordinate Bench of this Court vide order dtd. 16/6/2020 in CRL. A. 22/2020. The sentence of the appellant has already been suspended by the learned Trial Court under Sec. 389 Cr. PC.

(3.) Taking into account the totality of facts and circumstances and the fact that the hearing of the appeal may take some time, the sentence of the appellant is suspended subject to furnishing of personal bond in the sum of Rs.50,000.00 with one surety of the like amount to the satisfaction of the Jail Superintendent/Duty MM, subject to the following conditions:-