(1.) In these quintuplet appeals the victim of an acid attack assails the suspension of sentence of life imprisonment of the convicted persons, the private respondents and their consequential enlargement on bail.
(2.) Heard learned counsel appearing for the selfsame appellant-victim in the captioned appeal, learned counsel appearing for the common first respondent- State of Uttar Pradesh and learned counsel appearing for the private respondents.
(3.) Sec. 389 of the Code of Criminal Procedure (for short the "Cr.PC") deals with the suspension of execution of sentence pending the appeal against conviction and release of appellant(s) on bail. The said provision mandates for recording of reasons in writing leading to the conclusion that the convicts are entitled to get suspension of sentence and consequential release on bail. The said requirement thus indicates the legislative intention that the appellate Court invoking the power under Sec. 389, Cr. PC, should assess the matter objectively and that such assessment should reflect in the order.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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