HEMANT KU. VAISHNAV Vs. STATE OF C.G.

JUDGEMENT

(1.) I .A.Nos. 1/2007 & 2/2007 The applications are filed by the accused/appellant for suspension of sentences & grant of bail, during pendency of this appeal.

(2.) ACCUSED /appellant has been convicted under Sections 376 and 450 of the Indian Penal Code and sentenced to undergo imprisonment for life & to pay a fine of Rs. 2,00,000/-, in default of payment of fine to further undergo R.I. for 5 years and to undergo R.I. for 10 years & to pay a fine of Rs. 10,000/- in default of payment of fine to further undergo R.I. for 21/2 years, respectively.

(3.) ON the other hand, learned counsel for the State opposed the bail application. Considering the arguments advanced by learned counsel for the appellant considering the fact that the accused was on bail during trial and considering the fact that the report was lodged with a delay of three months, we are of the considered opinion that it is a fit case in which substantive sentences imposed on appellant can be suspended. Accordingly, I.A.Nos. 1/2007 & 2/2007 are allowed.