RAMESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Admit. Call for record. Heard on suspension of sentence application No.1524/2023. Upon a consideration of the arguments advanced on behalf of the appellants and having regard to the facts and circumstances of the case including the fact that appellants were on bail during trial, therefore, this Court is of the opinion that it is a fit case for suspending the sentence awarded to the appellants.

(2.) 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, NDPS Cases, Sri Ganganagar vide judgment dtd. 18/11/2023 in Sessions Case No.10/2015 against the appellants (1) Ramesh Kumar S/o Banwari Lal Meghwal and (2) Amandeep Singh @ Babbu S/o Surmukh Singh Tarkhan 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 8/1/2024 and whenever ordered to do so, till the disposal of the appeal on the conditions indicated below:-

(3.) The learned trial Court shall keep the record of attendance of the accused-appellants in a separate file. Such file be registered as Criminal Misc. Case related to original case in which the accused-appellants were tried and convicted. A copy of this order shall also be placed in that file for ready reference. Criminal Misc. file shall not be taken into account for statistical purpose relating to pendency and disposal of cases in the trial court. In case the said accused-appellants do not appear before the trial court, the learned trial Judge shall report the matter to the High Court for cancellation of bail.