Hukum Chand Vs The State

Case No: Criminal Rev. No. 488 of 2001 and Criminal M. No. 910 of 2001

Date of Decision: Oct. 12, 2001

Acts Referred: Criminal Procedure Code, 1973 (CrPC) — Section 397

Citation: (2002) 61 DRJ 42 : (2001) 2 JCC 348

Hon'ble Judges: Surinder Kumar Aggarwal, J

Bench: Single Bench

Advocate: Mahinder Saini, for the Appellant; O.P. Saxena, for the Respondent

Judgement

S.K. Agarwal, J.

Criminal Rev. No. 488/2001

1. Perusal of the mechanical report reveals that no damage was found on the back of the scooter and perusal of the record reveals that scooter

was hit from the behind.

2. Admit.

Crl. M. No. 910/2001

3. This is an application u/s 397 Cr.P.C. for suspension of sentence pending final disposal of the revision petition.

4. Heard.

5. In the facts and circumstances of this case, application is allowed. Substantive sentence of the petitioner, shall remain suspended during the

pendency of the revision petition, subject to his furnishing personal bond in the sum of Rs. 10,000/- with the one surety to like amount to the

satisfaction of the trial court.

6. Application stands disposed of.

7. dusty.