AMAN ULLAH KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.3863/2023, which is an application under Sec. 389 of Cr.P.C for suspension of sentence moved on behalf of appellant. Appellant has been convicted for offence under Ss. under Sec. 13(1)(d) r/w. Sec. 13(2) of the Prevention of Corrruption Act; Sec. 120-B, 218, 466, 471 of the IPC; and sentenced to undergo 3-3-3-3-3 years' R.I with total fine of Rs.5000.00 5000/- -5000/- - 5000/- - 5000/- respectively with default stipulation.

(2.) Learned counsel for the appellant submits that the appellant has been falsely implicated in this case. Learned trial Court has not properly appreciated the evidence came on record and material omissions and contradictions have been overlooked. Learned trial Court has already suspended the jail sentence up to 31/3/2023. Appellant has fair chance to succeed in this appeal and if the jail sentence is not suspended, the application may be rendered infructuous. He, therefore, prays for grant of suspension and to release appellant on bail. On the other hand, the learned counsel appearing for the respondent prays for rejection of the application. In view of the aforesaid facts and circumstances of the case, I find it is to be a fit case to suspend the custodial sentence of the appellant.

(3.) Accordingly, I.A. No.3863/2023 is allowed and it is directed that subject to deposit of fine amount, if already not deposited, with the trial Court and on furnishing personal bond by the appellant in the sum of Rs.30,000.00 (Thirty Thousand only) with one solvent surety in the like amount to the satisfaction of learned trial Court for his appearance before the Registry of this Court, the execution of custodial part of the sentence of the appellant shall remain suspended till final disposal of this appeal. The appellant after being enlarged on bail shall mark his presence before the Registry of this Court on 21/4/2023 and on all such subsequent dates, which are fixed in this behalf. Record of court below be requisitioned and list thereafter for admission. C.C. as per rules.