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Judgment
9 paragraphs · 177 wordsD.V. Sharma, J.
Heard the learned Counsel for the appellant.
It has been urged on behalf of the appellant that there are serious infirmities in the appreciation of evidence and the Court below erred in passing the order of conviction. He was on bail during trial and did not misuse the same. There is no likelihood that this appeal shall be heard in future very soon. The appellant is an old and infirm person aged about 71 years.
After hearing the submissions of the parties, this Court is of the view that close scrutiny is required in this matter.
Admit.
Issue notice.
Summon the lower Court record.
Let the appellant Shyam Lal be enlarged on bail on his furnishing a personal bond of Rs. 50, 000/ and two sureties each of the like amount to the satisfaction of the CJM concerned.
Thereafter the execution of sentence shall remain suspended till disposal of appeal. However, realization of fine is not stayed, which shall be deposited within one month from today.