DALCHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD. Perused the judgment and order impugned. Admit. Issue notice. Mr. J.P.S.Choudhary, public prosecutor, accepts notice on behalf of State. HEARD learned counsel for the parties on the application for suspension of sentence. Having considered the totality of facts and circumstances of the case, I think it just and proper to suspend the substantive sentence of imprisonment awarded to the accused appellant-applicants.

(2.) ACCORDINGLY, the bail application filed under Sec. 389 Cr.P.C. is allowed and it is ordered that the substantive sentence of imprisonment passed by the learned Additional Sessions Judge (Fast Track) No.1, Udaipur vide judgment dt. 27.4.2006 in sessions case No. 153/05 against applicant-appellants Dalchand S/o Bhanwar Lal, Basanti Lal @ Pappu S/o Dalchand, Lalit S/o Dalchand and Smt. Roshan Bai W/o Dalchand shall remain suspended till final disposal of the aforesaid appeal provided each of them executes a personal bond in the sum of Rs. 20,000/- with two sureties of Rs.10,000/- each to the satisfaction of the learned trial Judge for their appearance before this court on 19/07/2006 and whenever ordered to do so with the incorporation in the bond that as and when they will shift their place of residence, they will intimate to this Court and their lawyer about their new place of residence.