SANJAY @ VICKY Vs. THE STATE (NCT OF DELHI)

JUDGEMENT

(1.) Crl. MB No. 1369/2010

(2.) THIS is an application under Section 389 read with Section 482 of the Code of Criminal Procedure for suspension of Appellant's sentence and to release him on bail. The Appellant/ applicant has been convicted and sentenced in Sessions Case No. 14 of 2009, tilted as 'State v. Sanjay @ Vicky' by order of conviction dated 18th August, 2010 and by order dated 27th August, 2010 sentencing him to life imprisonment and a fine of Rs. 20,000/ - for the offence under Section 302 of Indian Penal Code and in default of payment of fine to further undergo simple imprisonment for a period of one year.

(3.) THE Appellant/applicant has further contended that he is in custody since 5th November, 2008 and his latest nominal roll dated 9th November, 2010 reveals that he has already undergone 1 year 11 months and 27 days of custody and he has earned remission of 10 days and his jail conduct has also been satisfactory. It is also asserted on his behalf that his appeal is not likely to be heard in near future.