RAM DAYAL KHARIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal is preferred against the judgment of conviction and order of sentence dtd. 13/7/2016 and 19/7/2016 respectively.

(2.) This Court has passed an order on the issue of suspension of sentence in an interlocutory application being I.A. No. 93 of 2017 which was disposed of vide order dtd. 15/5/2017 by suspending the sentence and in consequence thereupon the direction to release the appellant on depositing the sum of Rs.1,00,000.00 in the name of the children through their guardian as fixed deposit/cash certificate of a nationalized bank for a period of 9 years, subject to renewal and furnish a certificate to that effect before the trial court.

(3.) The trial court has also been directed to see that the said amount will not be encashed by the appellant without leave of the Court. The operative part of the said order is referred herein which reads as under: