IQBAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Admit. Call for record.

(2.) Learned Public Prosecutor accepts notice on behalf of respondent No.1-State. Issue notice to respondent No.2, returnable within a period of eight weeks. Heard on suspension of sentence application No.1555/2023. Upon a consideration of the arguments advanced on behalf of the appellants and having regard to the facts and circumstances of the case, this Court is of the opinion that it is a fit case for suspending the sentence awarded to the appellants.

(3.) Accordingly, the application for suspension of sentence filed under Sec. 389 Cr.P.C is allowed and it is ordered that the sentence passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Hanumangarh in Sessions Case No.51/2021 vide judgment dtd. 20/11/2023 against the appellants (1) Iqbal S/o Roshan Khan, (2) Bablu S/o Roshan Khan (3) Anwar S/o Roshan Khan, (4) Ameer Khan S/o Ramjan, (5) Rijakat Ali @ Rajjak S/o Yusuf Khan, (6) Liyakat Ali S/o Yusuf Khan and (7) Shyokat Ali S/o Yusuf Khan shall remain suspended till final disposal of the aforesaid appeal subject to depositing the 50% fine amount as imposed by the learned trial Court, provided they execute personal bond in the sum of Rs.1,00,000.00 each with two sureties of Rs.50,000.00 each to the satisfaction of the learned trial Judge for their appearance in this court on 5/1/2024 and whenever ordered to do so, till the disposal of the appeal on the conditions indicated below:-