SELVI J JAYALALITHAA Vs. STATE

JUDGEMENT

(1.) These applications are filed under Section 389(1) of Cr.P.C. Accused Nos. 1 to 4 of a criminal case bearing Special Case C.C. No. 208/2004 which was pending on the file of the Court of XXXVI Addl. City Civil and Sessions Judge, Bangalore, have filed separate applications under Section 389(1) of Cr.P.C. requesting this Court to suspend the sentence imposed on them and to enlarge them on bail. Reasons have been assigned in the connected applications in regard to their request.

(2.) Special Public Prosecutor has filed detailed objections to the applications seeking suspension of sentence. The said objection was filed on 01.10.2014 requesting the Court to dismiss the application for suspending the sentence of conviction and also sentence. The said objections filed in Crl.A. No. 835/14 read as under:

(3.) When the Special Public Prosecutor was asked as to whether he has any submission in this regard to make, he has openly submitted that he has no arguments to make and that the sentence may be suspended and the accused may be released on imposing conditions deemed fit under the circumstances of the case. But he did not make any submission as to whether he does not press the written objections already filed.