- (1.) WE have heard learned counsel for the accused-appellants, learned Public Prosecutor for the State and also perused the relevant record as well as the judgment of the learned trial Court .
(2.) THE submission of the learned counsel for the accused-appellants is that it is a case of single injury and all the four accused-appellants have been convicted for commission of the alleged offence under Section 302 read with Section 34 of the I.P.C. Having considered the aforesaid submissions and having perused the record and without expressing any opinion on the merits of the case, we deem it just and proper to suspend the sentence of imprisonment awarded to the accused-appellants namely; Ramswaroop son of Shri Madan Lal, Madan Lal son of Shri Gyarsi Lal and Smt. Manju wife of Shri Roopnarayan, during the pendency of this criminal appeal. Accordingly, the application for suspension of sentence is allowed and it is ordered that the sentence passed by the learned trial Court against the accused-appellants namely; Ramswaroop son of Shri Madan Lal, Madan Lal son of Shri Gyarsi Lal and Smt. Manju wife of Shri Roopnarayan, all by caste Kumhar, residents of Ward No.9, Renwal, Police Station Renwal, District Jaipur (confined in the Central Jail, Jaipur) shall remain suspended till the final disposal of aforesaid criminal appeal, provided each of them furnishes a personal bonds in the sum of Rs.50,000/- (Rupees fifty thousand only), along with two sureties of Rs.25,000/- (Rupees twenty five thousand only) each to the satisfaction of the learned trial Court for their appearance before this Court on 17.12.2009 and whenever called upon to do so. So far as the application filed on behalf of the accused-appellant No.1 Prahlad son of Shri Mandan Lal is concerned, the same is dismissed.;