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Judgment
16 paragraphs · 249 wordsHeard on admission.
Admit.
Record of the court below be requisitioned.
Heard on IA No.4314/2020 filed by the applicant/accused for suspension of jail sentence awarded by the Court of Additional Session Judge, Deori,
District Sagar in Criminal Appeal No.400073/2015 vide judgment dated 05.02.2020 affirming the conviction under Section 337(40 counts), 338(3
counts) and 304-A of IPC and sentencing to S.I. for 1-1 month, S.I. for 3-3 months and S.I. for one year, respectively with fine and; in default of
payment of fine, additional sentence awarded as stipulated in the judgment.
Learned counsel for the applicant submits that the applicant in obedience of impugned judgment has already surrendered and deposited the fine
amount. On the aforesaid ground, learned counsel has prayed for suspension of jail sentence of the applicant/accused.
Learned Panel Lawyer has opposed the application.
Considering the period of sentence and without expressing any opinion on the merits of the case, IA No.4314/2020 is allowed. Execution of jail
sentence of applicant/accused is hereby suspended and it is directed that applicant Ravindra @ Pappu be released on bail on his furnishing a
personal bond for the sum of Rs.50,000/- (Rupees Fifty Thousand only) with a solvent surety for the like amount to the satisfaction of trial court
with a further direction to appear before the Registry of this Court on 4th August, 2020 and also on such other dates as may be fixed by the Registry
in this regard during the pendency of this revision.
Certified copy as per rules.