Himachal Pradesh High Court
Sh. Shisham Kumar vs . Sh. Bisheshar Lal on 14 March, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
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Sh. Shisham Kumar vs. Sh. Bisheshar Lal Cr. Revision No.131 of 2023 14.03.2023 Present: Ms. Rita Goswami, Senior Advocate with Ms. Komal Chaudhary, Advocate, for the petitioner.
Cr. Revision No.131 of 2023 Issue notice to the respondent, returnable within six weeks, on taking steps within a period of one week.
Record of learned trial court be called for.
Cr.MP No.708 of 2023 By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. The substantive sentence imposed by learned Additional Chief Judicial Magistrate, Rampur Bushahr vide judgment of conviction and order of sentence dated 16.03.2022 in Criminal Complaint No.80-3-2018, titled Bisheshar Lal vs. Shisham Kumar and further affirmed by learned Sessions Judge, Kinnaur, Sessions Division at Rampur Bushahr, District Shimla vide judgment dated 06.12.2022 in Criminal Appeal No.11 of 2022, titled Sh. Shisham Kumar vs. Sh. Bisheshar Lal, shall remain suspended, subject to the applicant's depositing 30% of compensation amount, if not already deposited, within a period of six weeks and furnishing personal bond in the ::: Downloaded on - 14/03/2023 21:14:37 :::CIS .
sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the dismissed.
r to sentence imposed, in case the revision is ultimately Application stands disposed of.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 14/03/2023 21:14:37 :::CIS