Himachal Pradesh High Court
Chune Ram vs . Brikam Chand on 21 October, 2022
Author: Sushil Kukreja
Bench: Sushil Kukreja
Chune Ram Vs. Brikam Chand .
Cr. Revision No. 567 of 2022 21.10.2022 Present: Mr. B.L. Soni, Advocate, for the petitioner.
Cr. Revision No. 567 of 2022 Let notice be issued to the respondent returnable within 6 weeks, on taking steps within one r to week. Record of the learned trial Court be also called for.
Cr.M.P No. 3218 of 2022 Notice in the aforesaid terms.
By way of the instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. The substantive sentence imposed by the learned trial Court in Case No. 870/19/2014, decided on 04.04.2022, titled as Brikam Chand vs Chune Ram, shall remain suspended during the pendency of the present revision petition, subject to the applicant's depositing 20% of the compensation amount and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the learned trial Court within a period of six weeks. The application stands disposed of.
( Sushil Kukreja ) October 21, 2022 (ravinder) Judge ::: Downloaded on - 22/10/2022 20:03:32 :::CIS