Shankarlal And Others vs State Of Madhya Pradesh

B. K. Shrivastava, J

Heard on I.A.No.723/2021, filed under Section 389 of Cr.P.C on behalf of the appellants Shankarlal and Chhakaudilal for suspension of substantive

jail sentence.

Appellants have been convicted by the judgment dated 08.01.2021 passed by II ASJ, Sehora (M.P.) in Sessions Trial No.383/2010. The trial Court

convicted the appellant Shankarlal for the offence under Section 324 of IPC and Chhakaudilal for the offence under Section 324/34 of IPC and

awarded sentence of 3 years R.I with fine of Rs.1000/- each with default stipulation.

It is stated in the application that the trial Court granted temporary suspension upto 06.02.2021. The appellants were on bail during trial.

Therefore, application (I.A.No.723/2021) is allowed. It is ordered that if on or before 06.02.2021 appellants furnish a bail bond worth Rs.30,000/-

(Rupees Thirty Thousand only) each and a personal bond of the same amount each to the satisfaction of the trial Court, the substantive jail sentence

of the appellants Shankarlal and Chhakaudilal shall remain suspended and they shall be released on bail till final disposal of the appeal. After releasing

on bail, the appellants will appear before the Registry of this Court on 14.12.2021 and thereafter on other subsequent dates as may be fixed by the

Registry in this behalf.

List this case along with the record for arguments upon admission in the month of March, 2021.

Certified copy as per rules.