Rajasthan High Court - Jaipur
Satyaveer S/O Shri Girdhari Lal B/C Jat vs State Of Rajasthan on 25 September, 2019
Bench: Sabina, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Misc. Suspension of Sentence Application No.
1473/2019
In
D.B. Criminal Appeal No. 221/2019
Satyaveer S/o Shri Girdhari Lal B/c Jat, R/o Shyorana Ki Dhani
Tan Devroad, Police Station Pilani District Jhunjhunu. At Present
In District Jail Bikaner
----Appellant
Versus
State Of Rajasthan, Through PP
----Respondent
For Appellant(s) : Mr. Biri Singh Sinsinwar, Sr. Advocate with Mr. Rajesh Choudhary, Advocate For Respondent(s) : Mr. Javed Choudhary for the State For Complainant(s) Mr. Amit Punia, Advocate HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 25/09/2019 Learned counsel for the applicant/appellant has submitted that it is a case of version and cross-version. Wife of the appellant has suffered injuries on her head and in the cross-version accused has been convicted and sentenced qua offence punishable under Section 307 and 447 IPC. It has been held by the trial Court that incident had occurred in the field of the appellant. Appellant was on bail during trial.
Learned State counsel who is assisted by counsel for the complainant has opposed the application. (Downloaded on 01/10/2019 at 09:05:12 PM)
(2 of 2) [CRLAD-221/2019] Keeping in view the facts and circumstances of the case, it would be just and expedient to suspend the sentence of the appellant/applicant, during the pendency of the appeal.
Accordingly, application is allowed. Sentence of the appellant/applicant shall remain suspended during the pendency of the appeal. Appellant/applicant be admitted to bail subject to satisfaction of the trial Court.
(GOVERDHAN BARDHAR),J (SABINA),J
Ashu/6
(Downloaded on 01/10/2019 at 09:05:12 PM)
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