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Judgment
8 paragraphs · 239 words@JUDGEMENTTAG- JUDGEMENT
Vijay Kumar Shukla, J
Also heard on I.A.No.5742/2024 which is first application for suspension of sentence under section 389 Cr.P.C. on behalf of appellants-Sunil and Smt. Jyoti. Appellants have been convicted by the trial court under sections 420, 471 and 120-B IPC and sentenced to undergo 2 years RI with fine of Rs.1,000/-, 3 years RI with fine of Rs.2000/- and 2 years with fine of Rs.1000/- with default stipulation.
Counsel for the appellants submits that jail sentence of the appellants have already been suspended by the trial court till 6.05.2024.
Counsel for the State supports the order of conviction and sentence.
Taking into consideration that jail sentence of appellants have already been suspended by the trial court and final hearing of the appeal is likely to take considerable long time, I.A.No.5742/2024 is allowed and jail sentence of the appellants-Sunil and Smt. Jyoti shall remain suspended.
It is directed that subject to depositing the fine amount, if already not deposited, the appellants shall be released on bail, on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) alongwith a solvent surety in the like amount to the satisfaction of Trial Court, for their appearance before the Registry of this Court firstly on 15.7.2024 and on such other dates, as may be fixed by the Registry in this regard, till final disposal of this appeal.
C.c. as per rules.