- (1.) VIRENDRA Saran, J. Heard learned counsel for the appellants and the learned Government Advocate.
(2.) APPELLANTS Kanhaiya Lal and Rohan stood sureties for accused Anil Kumar in Sessions Trial No. 391 of 1992 under Section 302, IPC which was pending in the Court of 1st Additional Sessions Judge, Unnao. On 20th October, 1995 ac cused did not appear, but he appeared on 29th February, 1996 and was taken into custody and was subsequently again ad mitted to bail. Accused Anil Kumar again absented on 5th May, 1997 and his bail bonds were forfeited and a separate case being Criminal Misc. Case No. 11 of 1997 was registered against the sureties who were given show-cause notice. The show-cause notices were returned to the Court with an endorsement that the sureties refused to accept notice and hence the learned 1st Additional Sessions Judge, Unnao directed realisation of the entire surety amount i. e. , Rs. 20,000/- in respect of each of the appellants. Learned counsel for the appellants has submitted that notices were never served on them nor they ever refused to accept notice and the report that they refused to accept notice was wrong. Learned counsel prayed that the case be sent back for reconsideration before learned 1st Additional Sessions Judge, Unnao. I am not inclined to remand the case at this stage. However, the fact remains that the accused surrendered on 15th May, 1997 as is evident from the cer tified copy of the order sheet dated 15th May, 1997 filed along with supplementary affidavit. Thus, it appears that the absence was for a short spell of time and accused Anil Kumar, who surrendered on 15th May, 1997, is now in jail and the trial is proceeding. Since there has been no per manent damage to the cause of justice because accused Anil Kumar has sur rendered, I am of the view that a lenient view may be taken and the interest of jus tice will be met if each of the appellants is directed to pay Rs. 4000/- (Rupees four thousand) as penalty amount. Learned counsel for the appellants has also sub mitted that the entire properly of the appellants including their cattle has been attached on 4th April, 1998.
(3.) THE appeal is partly allowed. Order imposing penalty amount on the appel lants dated 27th October, 1997 passed under Section 446, Cr. P. C is affirmed, but the amount to be realised in respect of each of the appellants is reduced to Rs. 4000/- (Rupees four thousand ). THE properties of the appellants which have been attached shall be released in their favour forthwith and the appellants shall deposit Rs. 4000/- each within two months from today failing which the penalty amount shall be again realised according to law. THE rest of the penalty amount, i. e. , Rs. 6,000/- in respect of each of the appel lants, is remitted. Appeal partly allowed. .;