Sant Ram S/o Jeet Singh vs State of Rajasthan

While pressing this application, it is submitted by learned counsel for the applicant that the cause of death of Ram Singh is a single injury said to be caused by the present applicant. It is pointed out that, as a matter of fact, the entire incident is of trivial dispute between parties and the applicant and other companions too had certain injuries. The applicant is behind the bars from last four and a half years and during the course of trial he was on bail.

It is also pointed that Ram Singh died after eleven days from the

date of incident.

Learned Public Prosecutor has opposed the application is

general.

Having considered all facts of the case, we are inclined to grant this application.

Accordingly, the application for suspension of sentence is allowed and it is ordered that the sentence passed by learned Additional District and Sessions Judge, Raisinghnagar, District Sriganganagar vide his judgment dated 24.09.2013 against the applicant/s Sant Ram S/o. Jeet Singh shall remain suspended till final disposal of the aforesaid criminal appeal provided he/she/they executes two sureties in the sum of Rs.25,000/- each and a personal-bond in the sum of Rs.50,000/- to the satisfaction of learned trial court for his/her/their appearance in this Court on 25.05.2017 and subsequently before the trial court on the

following conditions:-

That he/she/they will appear before the trial court in the month of January every year till the appeal is decided.

That if the appellant(s) change the place of residence, he/she/they will give the changed address in writing to the trial court, High Court as well as to his/her/their counsel in the High Court.

Similarly if sureties change his/her/their address, they will give in writing his/her/their changed address to the trial court.

The learned trial court shall keep the record of attendance of the accused appellant(s) in a separate file. Such file be registered as Criminal Misc. Case related to the Sessions Case in which the accused appellant(s) was/were tried and convicted. A copy of this order shall also be placed in that file for ready reference.

Criminal Misc. File shall not be taken into account for statistical purpose relating to pendency and disposal of cases in the trial

court. In case the said accused appellant(s) do/does not appear before the trial court, the learned trial judge shall report the matter to the High Court for cancellation of bail.