Ramchandra Singh Jhala, J. - (1.) Heard learned counsel for the parties on the application for suspension of sentence.
(2.) Looking to the document Exhibit P/2 and statements of prosecutrix PW-1 Lila, PW-7 Rama and P-8 Dr. Rajesh Saraiya , the accused has arguable case and no previous conviction is on record and having considered the totality of facts and circumstances of the case, I consider it just and proper to suspend the substantive sentence awarded to the accused applicant.
(3.) Accordingly, the bail application filed under Sec.389 Cr.P.C. is allowed and it is ordered that the substantive sentence passed by the trial court vide judgment dated 23.11.2017 in Sessions Case No.22/2017 against applicant Raju @ Raman Lal S/o Shri Hakra Hota shall remain suspended till final disposal of the aforesaid appeal, provided he executes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before this court on 6.7.2018 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.;