HARDIK BHARATBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) By judgment dtd. 25/7/2018 passed by the Fifth (Ad hoc) Additional Sessions Judge, Mehsana, at Visnagar, in Sessions Case No.24/2017, the appellant and two others were convicted for the offences punishable under Ss. 147, 148, 149, 427 and 435 of the Indian Penal Code, 1860 (for short, IPC) and sentenced for a period of two years simple imprisonment along with fine of Rs.50,000.00 with default sentence of simple imprisonment of three months.

(3.) The appellant filed Criminal Appeal no.1135 of 2018 before the High Court of Gujarat at Ahmedabad, challenging the said order of conviction and sentence. The appellant also filed an application for suspension of his conviction and sentence in the said appeal. The High Court by order dtd. 8/8/2018 suspended the sentence of the appellant but did not consider the prayer for suspension of conviction. Therefore, the appellant filed an application in the said appeal seeking suspension of conviction. The High Court has dismissed the said application by the impugned order dtd. 29/3/2019.