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Judgment
Gajendra Singh , J
Heard on admission. Admit.
List for final hearing in due course.
Heard on I.A.No.14466/2025, first application seeking suspension of sentence on behalf of the appellant Harsh @ Bhaiya who has been convicted under sections 307 (2 counts) & 324 (3 counts) and sentenced to undergo RI for 7-7 years with fine of Rs.4000/- and RI for 3-3-3 years with fine of Rs.1500/- with further default stipulation respectively vide judgment dated 20.08.2025 in ST No.10/2024 by 5th ASJ, Ratlam.
Counsel for the appellant submits that the impugned conviction and sentence are bad in law. He has every hope of success in this appeal. The final hearing of this appeal will likely to take long time. He has already undergone substantial period of sentence, hence prayed for suspension of sentence and release of the appellant on bail.
Counsel for the State has opposed the application.
Considering the facts and circumstances of the case and para-62 of the impugned judgment in which it is mentioned that the victim has compromised the matter, without commenting on the merit of the case, the application is allowed and it is directed that the execution of remaining jail sentence passed against the appellant shall remain suspended and he be released on bail upon his furnishing personal bond in the sum of Rs.50,000/-(Rupees Fifty Thousand) with one surety in the like amount to the satisfaction of the trial court for his appearance before the Registry of this Court on 19.01.2026 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this appeal.