KHANGARRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties on the application for suspension of sentence.

(2.) Having considered the totality of facts and circumstances of the case and keeping in view the fact that the appellants were on bail during the trial, this court is of the opinion that it is a fit case for suspending the substantive sentence awarded to the accused- petitioner.

(3.) Accordingly, the bail application filed by the appellant under Sec.389 Cr.P.C. is allowed and it is ordered that the substantive sentence passed by the learned Special Judge, N.D.P.S. Cases No. 2, Chittorgarh-camp-Nimbahera vide judgment dtd. 14/11/2018 in Sessions Case No. 261/2014 (52/2011) against the accused-appellants (1) Khangarram S/o Bhanaram and (2) Narayanlal S/o Bhura Jat shall remain suspended till final disposal of the aforesaid appeal provided each of them executes a personal bond in the sum of Rs.1,00,000.00 with two sureties of Rs.50,000.00 each to the satisfaction of the learned trial Judge for their appearance before this court on 26/2/2019 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:-