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Judgment
12 paragraphs · 272 wordsVishal Dhagat, J
Appeal is admitted for final hearing.
Record of the court below be requisitioned immediately.
Appellants have filed I.A. No.33/2024 an application under Section 389 of Code of Criminal Procedure for suspension of jail sentence.
Appellants have been convicted under Sections 326/34 (on two counts), 458, 506-II of the IPC and Section 25(1-B) B of the Arms Act and sentenced to undergo R.I. for 3 years with fine of Rs.1000/-(on two counts), R.I. for 2 years with fine of Rs. 500/- and R.I. for 1 year with fine of Rs. 500/- and R.I. for 1 year with fine of Rs. 500/- on each count respectively, with default stipulations.
It is submitted by learned Senior Counsel for the appellants that suspension of appellants have been suspended by the trial court till 17.1.2024.
Learned Govt. Advocate for the State has opposed the application for suspension of sentence.
Heard learned counsel for the parties.
I.A. No.33/2024 for suspension of sentence is allowed.
It is directed that the custodial sentence awarded to the appellants shall remain suspended during the pendency of this appeal subject to deposit of fine if not already deposited and they shall be released on bail on their furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) each with one solvent surety in the like amount each to the satisfaction of the trial Court, for their appearance before the Registry of this Court on 29.02.2024 and on such other dates as may be fixed in this regard till final disposal of this appeal.
List this appeal for final hearing in due course.
Certified copy as per rules.