DAYA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Admit. Issue notice. Call for the record.

(2.) Having heard learned Counsel for the applicant and the learned Public Prosecutor, I feel it just and proper to suspend the sentence awarded to the accused applicant. Accordingly, the bail application is allowed and it is ordered that the sentence passed by learned Additional Chief Judicial Magistrate, Banswara vide his judgment dated 24.10.2007 and confirmed by learned Session Judge, Banshara vide, his Judgment dated 6.5.2008 the accused applicant Daya Lal S/o Tola Ram remained suspended till the final disposal of aforesaid criminal revision bond in the sum of Rs. 20,000/- along with two sureties in the sum of Rs. 10,000/- each to the satisfaction of the Trial Court for the appearance in this Court on 5.7.2008 and whenever called upon to do so. Order accordingly.