NARESH Vs. STATE

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 appellants were on bail during the trial, I consider it just and proper to suspend the substantive sentence awarded to the accused appellant.

(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 Sessions Judge, Dungarpur vide judgment dtd. 29/1/2019 in Sessions Case No. 67/2014 against the accused-appellants (1) Naresh S/o Ram Krishan Kalasuwa and (2) Smt. Radha W/o Kana Parmar 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 10/4/2019 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:-