SOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. S. R. Singhi, learned counsel for Sohan Lal appellant has filed an application that the sentence of the appellant was suspended by this court on 6.10.78 upon furnishing a personal bond in the amount of Rs. 10,000.00 together with two sureties of Rs. 5,000.00 each to the satisfaction of the Sessions Judge, Sri Ganganagar, his appearance in this court. But, on account of amount being excessive the appellant being a poor man, could not furnish two sureties in the amount of Rs. 5,000.00 each, with the result that he is in jail up to this date. Mr. S. R. Singhi, learned counsel for the appellant, therefore prayed that the amount of the bail bonds may be reduced to Rs. 2,000.00.

(2.) Notice of this application was given to the Public Prosecutor. The Public, Prosecutor has no objection if the amount of the bail-bonds reduced. Sohanlal appellant is said to be a labourer and a poor man. In our opinion, the ends of justice will be met if the amount of the bail bond is reduced to a sum of Rs. 3,000.00 three thousand only. Consequently, we pass an order that the sentence of Sohanlal appellant is suspended during the pendency of his appeal, provided he furnishes a personal bond in the amount of Rs. 3,000.00 (Rupees three thousand only) together with two sureties of Rs. 1,500.00 each to the satisfaction of the Sessions Judge, Sri Ganganagar, for his appearance in this court on 2-7-1979 on all subsequent dates and as and when called upon to appear. The order passed by this court on 6-10-78 stands modified accordingly, so far as it relates to Sohanlal appellant. Order accordingly.