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Judgment
Conviction for offence under
Section",Sentence & Fine,Default Sentence
302 I.P.C.,"Life Imprisonment with fine of
Rs.50,000/-",6 Months’ R.I.
364 I.P.C.,"1 0 Years’ R.I. with fine of
Rs.25,000/-",3 Months’ R.I.
323/34 I.P.C.,"1 Year’s R.I. with fine of
Rs.1000/-",15 Days’ R.I.
All the sentences were ordered to run concurrently.,,
the counsel in the High Court.,,
Similarly, if the sureties change their address(s), they will give in writing their changed address to the trial Court."
The learned trial Court shall keep the record of attendance of the accused-applicant(s) in a separate file. Such file be registered as Criminal Misc.
Case related to original case in which the accusedapplicant(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 applicant(s) does not appear before the trial court, the learned trial Judge shall report the matter to the High Court for"
cancellation of bail.,,
The jail authorities and the district administration shall provide appropriate means of transport to the applicant-appellant so that he can reach his home.