High CourtsSingle Bench

Kuwar Singh vs State Of Madhya Pradesh

Madhya Pradesh High Court · Decided on 3 January 2023 · Citation: (2023) 01 MP CK 0024

HON’BLE JUDGES
Dinesh Kumar Paliwal, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 389(1) · Indian Penal Code, 1860 — Section 326
CASE NUMBER
Criminal Appeal No. 12657 Of 2022
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Judgment

9 paragraphs · 384 words

Dinesh Kumar Paliwal, J

Heard on I.A. No.25493/2022, an application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail to appellant pending the appeal.

Appellant has been convicted for commission of offence under Section 326 of IPC and has been sentenced to undergo R.I. for 3 years and fine of Rs.2000/- with default stipulations vide judgment dated 20.12.2022 passed in S.T. No.9/2018 (State of M.P. vs. Kuwar Singh) by ASJ, Khandwa.

Learned counsel for the appellant has submitted that in the course of trial appellant was on bail. He has not misused the liberty granted by way of bail during trial. It is further submitted that a short sentence has been awarded by the trial Court and there is no possibility of hearing of this appeal in near future. It is further submitted that after conviction and passing of jail sentence, learned trial Court itself has suspended the jail sentence of appellant till 05.02.2023. It is further submitted that appellant has a fair chances to succeed in this appeal as learned trial Court has not properly appreciated the evidence of prosecution witnesses having lot of contradictions and omissions. Hence, it has been prayed that the execution of jail sentence of appellant be suspended and he be released on bail.

On the other hand, learned counsel for the respondent/State has opposed the grant of bail to the appellant.

Having considered the short nature of sentence and the fact that there is no possibility of hearing of this appeal in near future, I am inclined to suspend the remaining jail sentence of the appellant.

Consequently, I.A. No.25493/2022 is allowed. The execution of jail sentence of appellant - Kuwar Singh is hereby suspended subject to depositing the fine amount, if not already deposited. It is directed that the appellant be released on bail on his furnishing a personal bond to a sum of Rs.50,000/- (Rupees fifty thousand only) with one solvent surety of the like amount to the satisfaction of the trial court with a further direction to appear before the trial Court on 12.05.2023 and also on such other dates, as may be fixed by that Court in this regard during the pendency of this appeal.

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