SITA RAM Vs. STATE

JUDGEMENT

(1.) THIS is an application on behalf of the appellant seeking suspension of sentence of imprisonment, during the pendency of the appeal. The appellant, Sita Ram, was held guilty for the commission of offence punishable under Section 212 IPC and was sentenced to undergo imprisonment for the period already undergone by him besides imposition of fine of Rs. 20,000/-, out of which rs. 15,000/- was ordered to be paid to the prosecutrix on expiry of the period of appeal.

(2.) SINCE the appeal is pending and the appellant prima facie appears to have a good case, therefore, while suspending the sentence of the appellant, it is ordered that Rs. 15,000/- be not paid to the prosecutrix till the disposal of the appeal. Criminal M. B. No. 1497 of 2007 stands disposed of in terms of the aforesaid order.