GURDEV SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned Public Prosecutor.

(2.) Upon a consideration of the arguments advanced on behalf of the appellants and having regard to the facts and circumstances of the case, this Court is of the opinion that it is a fit case for suspending the substantive sentence awarded to the accused appellants.

(3.) Accordingly, the application for suspension of sentence filed under Sec. 389 Cr.P.C. is allowed and it is ordered that the substantive sentence passed by the learned Additional District and Session Judge, Sangriya, District Hanumangarh, vide judgment dtd. 27/4/2019 in Sessions Case No. 01/2013 (CIS No. 31/2014) against the appellants-applicants (1) Gurdev Singh S/o Karm Singh, (2) Pala Singh @ Balwant Singh S/o Pyara Singh, (3) Gurmeet Singh S/o Nar Singh, (4) Sukhpal Singh S/o Chad Singh, (5) Gurdeeta Singh S/o Avtar Singh, (6) Baggha Singh @ Lakhveer Singh S/o Jasveer Singh, (7) Mitthu Singh S/o Pyara Singh, (8). Kalwant Singh @ Pappi Singh S/o Chad Singh, and (9) Sharwan Ram S/o Bishnaram, shall remain suspended till final disposal of the aforesaid appeal and they shall be released on bail, provided they execute 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 in this court on 30/7/2019 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:-