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Judgment
3 paragraphs · 155 wordsUma Nath Singh, J.—Admit.
Learned Counsel submitted that the accused-Petitioner stands convicted by concurrent findings under Sections 279 and 304-A IPC and has been awarded six months RI on the first count and one year RI with a fine of Rs. 500/- on the second count. Learned Counsel further submitted that the fine amounts have already been deposited and the Petitioner is lodged in jail for the past one month.
Thus, taking into account totality of circumstances and without expressing any opinion on merits of the case, prayer for suspension of jail sentences is allowed and it is directed that during pendency of this revision, jail sentence of Bhag Singh son of Jailmal Singh shall remain suspended. He shall be released on bail on his furnishing a bail bond in the sum of Rs. 25,000/- with two solvent sureties in the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Rupnager.