A .S . Godara, J. - (1.) I have heard the learned counsel for the petitioner as well as the learned Public Prosecutor for the State and produced the judgment of the leanred trial court and perused the record of the case. The accused-petitioner has been awarded only four years' imprisonment besides fine under Sec. 304 Part II, IPC. Though he was not on bail during the pendency of the trial however, presently, since the appeal has been admitted and is pending having regard to all the facts and circumstances of the case and on perusal of the judgment and order of sentence, I deem it just and proper to suspend the sentence imposed upon the petitioner during the pendency of this appeal.
(2.) I, therefore, order that the petitioner Bheru Lal Bheel be enlarged on bail and his sentence shall remain suspended during pendency of this appeal provided he furnishes a personal bond in the sum of Rs. 10,000/- (Rs. ten thousand only) with one surety of Rs. 10,000/- to the satisfaction of the learned trial court for his appearance before this Court on 17.2.97 and on all subsequent dates whenever called upon to do so.;