YUVRAV Vs. STATE

JUDGEMENT

(1.) This is an application for suspension of sentence of imprisonment of the appellant during the pendency of the appeal. It is contended by learned counsel for the appellant that the appellant has already undergone three and half years of imprisonment and there is no likelihood of appeal being heard in the near future. Counsel also submits that the reasoning of the trial Court on evaluation of the evidence holding the appellant guilty cannot be sustained.

(2.) We have heard the counsel for the parties. In view of the fact that the burden of the proof has been shifted to the accused, we suspend the sentence of imprisonment of the appellant during the pendency of the appeal and admit him to bail on his furnishing a personal bond in the sum of Rs.10,000/- (rupees ten thousand) with two sureties of the like amount to the satisfaction of the trial court.

(3.) The application stands disposed of in the terms of aforesaid order.