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Judgment
7 paragraphs · 337 wordsSatish Kumar Sharma, J
Also heard on I.A. No. 3487/2022, which is First application for suspension of sentence and grant of bail filed on behalf of the appellants No. 1 to 3 namely Vikram Jatav, Jandel Singh & Malkhan respectively.
This appeal has been preferred against the judgment dated 16/02/2022 passed by Special Judge (POCSO), District Gwalior in case No. SC/17/2019, whereby the appellants have been convicted under Section 354 of IPC and sentenced to undergo imprisonment for One Year each with fine of Rs. 500/- each, under Section 451 of IPC and sentenced to undergo imprisonment for six months each with fine of Rs. 500/- each & under Section 323/34 (four counts) of IPC and sentenced to undergo imprisonment for six months each with default stipulation.
Learned counsel for the appellants submits that sentence imposed against the appellants has already been suspended by the trial court. All the appellants were on bail during trial and they have strong grounds against the impugned judgment. Disposal of the appeal will take considerable time. Application for suspension of sentence filed on behalf of the appellants deserves to be allowed.
On the other hand, learned counsel appearing on behalf of the respondent opposes the application for suspension of sentence and grant of bail filed on behalf of the appellants and prayed for its rejection.
Keeping in view the facts & circumstances of the case, awaiting admission, IA No. 3487/2022 is allowed, without commenting on merit of the case, it is directed that if appellants deposit the entire fine amount, if not already deposited, and furnish personal bond in the sum of Rs.50,000/-(Rupees fifty thousand) each with two local solvent sureties each in the like amount to the satisfaction of trial Court for their appearance before the Registry of this Court on 14th June, 2022 and on such subsequent dates as may be fixed in this regard, sentences of imprisonment awarded to them shall remain suspended till further orders and they shall be released on bail.
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