PRABHUDAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned public prosecutor on 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 arrested on 22/10/2015 and since then, they are in custody, I consider it just and proper to suspend the substantive sentence awarded to the accused appellants.

(3.) Accordingly, the bail application filed by the appellants under Sec.389 Cr.P.C. is allowed and it is ordered that the substantive sentence passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Rajsamand vide judgment dtd. 16/1/2019 in Sessions Case No. 02.2016 (C.I.S. No. 1/2016) against the accused-appellants (1) Prabhudas S/o Ambadas and (2) Prakash S/o Ambadas shall remain suspended till final disposal of the aforesaid appeal provided each of them executes a personal bond in the sum of Rs.50,000.00 with two sureties of Rs.25,000.00 each to the satisfaction of the learned trial Judge for their appearance before this court on 25/3/2019 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:-