KASTURA @ KALIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the learned Public Prosecutor for the State.

(2.) By the instant criminal misc. petition under Sec. 482 Crimial P.C. the petitioner seeks extension of time to comply with the judgment passed by this Court on 19.12.2011 in S.B. Cr. Appeal No. 392/1989.

(3.) Brief facts of the case are that the petitioner filed an appeal before this Court against the judgment of conviction and sentence passed by the Additional Sessions Judge, Bali in Sessions Case No. 21/1987 dated 4.10.1989, which was partly allowed vide judgment dated 19.12.2011 and this Court, while maintaining the conviction, instead of sentencing the petitioner-accused, granted him benefit of probation under Sec. 4(1) of the Probation of Offenders Act, 1958 provided he furnishes personal bond in the sum of Rs. 20,000.00 along with one surety in the like amount to the satisfaction of the trial Court, to be good behaviour, to maintain peace and tranquillity and shall not repeat any such offence for a period of two years and shall appear and receive the sentence whenever called upon to do so during this period. The petitioner-accused was further directed to execute such bail bond before the trial Court within a period of four weeks from the date of judgment. The petitioner-accused was also directed to deposit a sum of Rs. 5000.00 towards compensation under Sec. 5 of the Probation of Offenders Act, 1958. Upon deposit of the aforesaid amount, the same was directed to be paid to injured person Darma Ram (PW-1).