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Judgment
8 paragraphs · 296 wordsSunita Yadav, J
Also heard on I.A. No. 7629/2022, which is First application for suspension of sentence and grant of bail filed on behalf of the appellant.
This appeal has been preferred against the judgment dated 21/04/2022 passed by Sessions Judge, District Ashoknagar in S.T. No. 89/2018, whereby the appellant has been convicted under Section 326/34 of IPC and sentenced to undergo R.I. for One Year with fine of Rs. 2,000/- & under Section 323/34 of IPC and sentenced to undergo R.I. for four months with fine of Rs. 1,000/- with default stipulation.
Learned counsel for the appellant submits that the appellant has falsely been implicated in the case. The appellant was on bail during trial and he has strong grounds against the impugned judgment. Disposal of the appeal will take considerable time.
Application for suspension of sentence filed on behalf of the appellant deserves to be allowed.
On the other hand, learned counsel appearing on behalf of the respondent opposes the application for suspension of sentence and grant of bail filed on behalf of the appellant and prayed for its rejection.
Keeping in view the facts & circumstances of the case, awaiting admission, IA No. 7629/2022 is allowed, without commenting on merit of the case, it is directed that if appellant deposits the entire fine amount, if not already deposited, and furnish personal bond in the sum of Rs.50,000/-(Rupees fifty thousand) with two local solvent sureties in the like amount to the satisfaction of trial Court for his appearance before the Registry of this Court on 11th July, 2022 and on such subsequent dates as may be fixed in this regard, sentences of imprisonment awarded to him shall remain suspended till further orders and he shall be released on bail.
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