RAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal has been filed on behalf of the appellants being aggrieved with the order dated 20.3.1993 passed by the Addl. Sessions Judge, Bali (for short 'the trial court') in Criminal Case No.16/1993 - State v. Raghuveer Singh & Ors., whereby the trial court while exercising powers under Section 446 Cr.P.C. has ordered for recovery of Rs. 5,000/- each from the appellants by attaching their land or the standing crop.

(2.) Brief facts of the case are that one Raghuveer Singh was convicted by the Addl. Sessions Judge, Bali vide judgment dated 1.11.1991 passed in Sessions Case No.7/89 for the offences punishable under Sections 304 Part-I/149, in alternative under Section 34, 147, 447 IPC and was sentenced for the same.

(3.) Raghuveer Singh and other accused persons preferred an appeal being S.B. Criminal Appeal No.363/1991 before this Court against the judgment dated 1.11.1991 passed by the Addl. Sessions Judge, Bali. This Court vide order dated 7.8.1992 has temporarily suspended the sentence of Raghuveer Singh for a period of two months on the condition that he shall furnish a personal bond along with sureties for releasing on bail. Pursuant to that, Raghuveer Singh has furnished his personal bond and the appellants stood sureties for him. However, Raghuveer Singh has failed to surrender himself before the jail authorities after the expiry of period of temporary bail.