Sant Ram S/o Jeet Singh vs State of Rajasthan

While pressing this application, it is submitted by learned

counsel for the applicant that the cause of death of Ram Singh is a

single injury said to be caused by the present applicant. It is

pointed out that, as a matter of fact, the entire incident is of trivial

dispute between parties and the applicant and other companions

too had certain injuries. The applicant is behind the bars from last

four and a half years and during the course of trial he was on bail.

It is also pointed that Ram Singh died after eleven days from the

date of incident.

Learned Public Prosecutor has opposed the application is

general.

Having considered all facts of the case, we are inclined to grant this application.

Accordingly, the application for suspension of sentence is

allowed and it is ordered that the sentence passed by learned

Additional District and Sessions Judge, Raisinghnagar, District

Sriganganagar vide his judgment dated 24.09.2013 against the

applicant/s Sant Ram S/o. Jeet Singh shall remain suspended till

final disposal of the aforesaid criminal appeal provided

he/she/they executes two sureties in the sum of Rs.25,000/- each

and a personal-bond in the sum of Rs.50,000/- to the satisfaction

of learned trial court for his/her/their appearance in this Court on

25.05.2017 and subsequently before the trial court on the

following conditions:-

That he/she/they will appear before the trial court in the month of January every year till the appeal is decided.

That if the appellant(s) change the place of residence, he/she/they will give the changed address in writing to the trial court, High Court as well as to his/her/their counsel in the High Court.

Similarly if sureties change his/her/their address, they will give in writing his/her/their changed address to the trial court.

The learned trial court shall keep the record of attendance of

the accused appellant(s) in a separate file. Such file be registered

as Criminal Misc. Case related to the Sessions Case in which the

accused appellant(s) was/were tried and convicted. A copy of

this order shall also be placed in that file for ready reference.

Criminal Misc. File shall not be taken into account for statistical

purpose relating to pendency and disposal of cases in the trial

court. In case the said accused appellant(s) do/does not appear

before the trial court, the learned trial judge shall report the

matter to the High Court for cancellation of bail.