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Judgment
12 paragraphs · 292 wordsHeard on admission.
Admit.
Also, heard on IA No. 01/2018 for suspension of sentence and grant of bail to the applicant.
By the impugned judgment dated 14.05.2018, passed by the Learned First Additional Sessions Judge, Surajpur (C.G.) in Criminal Appeal No. 47/2017, arising out of judgment of conviction and sentence dated 12.10.2017, passed by the Learned Judicial Magistrate, First Class in Criminal Case No. 1354/2009, in which the applicant stands convicted under Section 498(A) and 324 of IPC and sentenced to undergo RI for 06 months with fine of Rs. 1,000/- and RI for 06 months with fine of Rs. 500/-, respectively with default stipulation.
Counsel for the applicant submits that the injury was simple in nature and the witnesses have not supported the case of the prosecution. He further submitted that the applicant is in jail since 14.05.2018, therefore, he may be released on bail.
On the other hand State counsel opposes the bail application.
I have heard learned counsel for the parties.
Considering the short sentence imposed upon the applicant, the evidence available on record and the facts that the applicant is in jail since 14.05.2018, without further commenting on merits of the case, I am inclined to release the applicant on bail.
Accordingly, the bail application is allowed.
It is directed that the jail sentence imposed upon the applicant shall remain suspended during the pendency of this revision and he shall be released on bail on his furnishing personal bond in the sum of Rs. 10,000/- with one surety in the like sum to the satisfaction of the trial Court. The applicant need not give any appearance until and unless otherwise directed.
Call for the record of the Court below.
List this case for final hearing in due course.