RIAZ ALI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The appellant/applicant has filed the above noted application for suspension of his sentence and enlarging him on bail in the above noted criminal appeal filed by him against the judgment of conviction dated 08.02.2008 and sentencing him to life imprisonment by order dated 12.02.2008 under Section 302 of Indian Penal Code and a fine of Rs.10,000/- and in default to further undergo simple imprisonment of three moths and Rigorous imprisonment for 10 years under Section 364 of Indian Penal Code and to pay a fine of Rs.10,000/- and in default to undergo further simple imprisonment of three months in Session Case 32 of 2006, tiled as `State v. Riaz Ali' in F.I.R.No.690/2005, under Section 364/302 of Indian Penal Code, PS Timar Pur.

(2.) The plea of the appellant/applicant is that he is a man with clean antecedents and poor financial conditions and is resident of District Bareilly (U.P.), his family comprising of his wife and one small child. It is alleged by him that he was a carpenter and he is the sole bread earner of his family.

(3.) The appellant/applicant has further sought suspension of sentence on the ground that he is in judicial custody for around five years, exclusive of the period of remission, and his appeal may not be decided in near future.