VINOD KUMAR Vs. STATE

JUDGEMENT

(1.) THE appellant was convicted under Section 302 of the IPC in terms of the judgement dated 10. 12. 1996 of the learned additional Sessions Judge and sentenced to imprisonment for life.

(2.) THE application for suspension of sentence of the appellant, being Crl. M. No. 3059/2002, was disposed of in terms of order dated 3. 12. 2002, when the appellant was directed to be released on bail till the pendency of the appeal subject to the appellant furnishing a personal bond in the sum of rs. 10,000. 00 with two (2) sureties of the like amount to the satisfaction of the trial court. This appellant moved an application, being Crl. M. A. No. 9002/2004 for modification of the order dated 3. 12. 2004. The said application came up for hearing on 19. 11. 2004 when the order dated 3. 12. 2002 was modified to the extent that instead of two (2) sureties in the sum of Rs. 10,000. 00 each, the appellant was directed to furnish one (1) surety of Rs. 10,000. 00 to the satisfaction of the trial court. The said application was disposed of with the aforesaid modifications.

(3.) THEREAFTER the appellant moved an application for modification of order dated 19. 11. 2004, being Crl. M. B. No. 3279/2005. The said application came up for hearing on 4. 4. 2005 when the said application was disposed of. The order dated 19. 11. 2004 was modified to the extent that the appellant was directed to be released on his furnishing personal bond in the sum of Rs. 10,000. 00. However, the appellant was directed to furnish his residential address and visit the concerned police station once in a fortnight.