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Judgment
V.K. Shali
Crl. Appeal No. 932/2011
This is an appeal filed by the appellant against the judgment of conviction and the order on sentence dated 22.07.2011. The appellant was
sentenced to undergo RI for a period of two years and to pay a fine of Rs.6,000/- and in default of payment of fine, he shall further undergo SI for
three months for an offence punishable u/s 308/34 IPC.
Admit.
Let the trial Court record be requisitioned.
List in the category of ''Regular Matters'' on its own turn.
Crl. M. (B) NO. 1316/2011
This is an application for suspension of sentence and enlargement of appellant on bail during the pendency of the appeal. It has been contended
by the learned counsel for the appellant that the Trial Court has already suspended the sentence for a period of one month in order to enable him to
file an appeal.
Issue notice.
Mr. Navin Sharma, the learned APP accepts notice on behalf of the State.
Let the status report be filed.
Having regard to the facts of the case, the appellant''s sentence is suspended and he is enlarged on bail on furnishing a personal bond for a sum
of Rs.25,000/-with one surety for the like amount to the satisfaction of the learned Trial Court.
The appellant shall be present at the time of hearing.
The appellant shall not leave the National Capital Region without the permission of the Court. The petitioner shall also not approach the
witnesses who have testified against him.
Accordingly, the application stands disposed of.