NAGESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel for petitioner application filed under Section 389 of the Criminal Procedure Code, 1973, by which the suspension of sentence is sought. Perused the grounds urged therein.

(2.) CONSIDERING the grounds urged in support of the application and other attending circumstances, I am satisfied that the petitioner has made out a case. Hence, the order regarding sentence in C.C. No. 4768 of 2004 passed by the learned II Additional Civil Judge (Junior Division) and Judicial Magistrate First Class, Bhadravathi dated 30.10.2008 and confirmed by the judgment in Criminal Appeal No . 118 of 2008 passed by the learned Sessions Judge, Shimoga, dated 20.8.2009, be and the same is hereby suspended subject to the following conditions: