MANGI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Counsel for the convict -Appellant and learned Public Prosecutor for the State.

(2.) LEARNED Counsel for the Appellant submits that the Appellant has been convicted for the offences under Sections 326 and sentenced to under to two years' simple imprisonment. He further submits that learned court below has suspended the sentence awarded to the Appellant for a period of one month for filing appeal. During the trial, the Appellant was on bail and he has never misused the liberty of bail during the trial.

(3.) HAVING considered totality of facts and circumstances of the case, the application for suspension of sentence deserves acceptance, accordingly the same is allowed. The sentence passed by learned Additional Sessions Judge, (Fast Track) No. 2, Bikaner by judgment dated 25.05.2011 in Sessions Case No. 86/2008 against the Appellant Mangilal S/o Laxmi Narayan shall remain suspended till final disposal of the aforesaid appeal provided the he executes personal bond in the sum of Rs. 20,000/ - with two sureties of the like amount each to the satisfaction of the learned trial court for his appearance before this Court on 18.07.2011 and whenever ordered to do so with the incorporation in the bond that in the event of change of his permanent address or of residence, the same shall be intimated to this Court at earliest.