- (1.) Heard. Perused the judgment and order impugned and record of the trial court. I have carefully gone through the statement of prosecutrix. In her statement, the prosecutrix stated that her age is 40 years. She further stated that what Babulal said, the same statement has been made by her in the Court.
(2.) Admit. Issue notice. Mr. J.P.S.Choudhary, P.P. accepts notice on behalf of State. Heard learned counsel for the parties on the application for suspension of sentence. Having considered the totality of facts and circumstances of the case, I think it just and proper to suspend the substantive sentence of imprisonment awarded to the accused appellant-applicant.
(3.) Accordingly, the bail application filed under Sec. 389 Cr.P.C. is allowed and it is ordered that the substantive sentence of imprisonment passed by the learned Sessions Judge, Jodhpur vide judgment dt. 29.4.2006 in sessions case No.197/2005 against applicant -appellant Chandra Ram S/o Jagga Ram shall remain suspended till final disposal of the aforesaid appeal provided he executes a personal bond in the sum of Rs. 20,000/- with two sureties of Rs.10,000/- each to the satisfaction of the learned trial Judge for his appearance before this court on 11/7/2006 and whenever ordered to do so with the incorporation in the bond that as and when he will shift his place of residence, he will intimate to this Court and his lawyer about his new place of residence.;