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Judgment
G.K.Ilanthiraiyan, J
Seeking to suspend the sentence imposed on the petitioner by the I Additional District and Sessions Court, Thoothukudi, vide Judgment dated 08.09.2025 in S.C.No.50 of 2019, he has filed this Criminal Miscellaneous Petition.
The petitioner stands convicted and sentenced as under:
Section of Law
Sentence of imprisonment
Fine amoun
302 r/w 34 IPC (U/s. 103(1) r/w 2(1) of BNS)
Life Imprisonment
Rs.10,000/- i/d to undergo 3 months simple Imprisonment
Heard the learned counsel on either side and perused the materials available on record.
Considering the period of incarceration suffered by the petitioner and that there are several arguable points and further the appeal is of year 2025 and the likelihood of the appeal being taken up for final hearing in the near future is also not possible, hence we are of the opinion that it is a fit case for grant of suspension of sentence to the petitioner.
Accordingly, the Criminal Miscellaneous Petition is allowed and the substantive sentence of imprisonment alone imposed on the petitioner herein is suspended, subject to the following conditions:
i. The petitioner is directed to be enlarged on bail on executing a bond for Rs.10,000/- (Rupees Ten thousand only) with two sureties, each for a like sum to the satisfaction of the learned I Additional District and Sessions Judge, Thoothukudi.
ii. The sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Trial Court may obtain a copy of their Aadhar card or Bank passbook to ensure their identity.
iii. The petitioner shall appear and sign before the trial Court on the first working day of every English calender month at 10.30 a.m., till the disposal of the Criminal Appeal.