RAMGOPAL Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) This suspension of sentence application has been filed by the petitioner under Section 397 read-with Section 401 Cr.P.C. along-with the revision petition.

(2.) Learned counsel for the petitioner has contended that the petitioner was on bail during trial as well as during the pendency of appeal. In support of his contentions, he has annexed the Certificate under Rule 311(3) of the Rajasthan High Court Rules to this effect. In this view of the matter, he has requested that the sentence of the petitioner should be suspended during the pendency of the revision petition.

(3.) In this view of the matter, this suspension of sentence application is allowed and it is ordered that execution of sentence awarded to accused petitioner Ramgopal S/o Ramnath, by Presiding Officer, Village Court, Jhalarapatan, District Jhalawar, vide judgment dated 8.11.2013 passed in Cr. Case No. 1618/2011 and affirmed by the appellate Court i.e. Special Judge, NDPS Cases and Addl. Sessions Judge, Jhalawar vide judgment dated 19.2.2014 passed in Cr. Appeal No. 6/2014 (135/2013), shall remain suspended during the pendency of the revision petition, provided he furnishes a personal bond of Rs. 1,00,000/- ( Rs. One Lakh) together with two sureties of Rs. 50,000/- ( Rs. Fifty Thousand) each, to the satisfaction of the learned trial court with the stipulation that he shall appear before this Court on 22nd April, 2014 and thereafter as and when called upon to do so.