SHAHZAD Vs. STATE

JUDGEMENT

(1.) This is an application under Sec. 389 of the Code of Criminal Procedure, 1973 (Cr.P.C) for suspension of sentence of four years' rigorous imprisonment, awarded to the appellant/applicant by the learned Additional Sessions Judge (hereinafter referred to as "the learned ASJ"), consequent to his conviction under Sec. 394 of the Indian Penal Code, 1860 (hereinafter referred to as "the IPC").

(2.) Criminal proceedings were initiated, against the appellant, in relation to an act of bag snatching and firing, committed on 16th/17/4/2018 by three boys, of which the appellant was alleged to be one.

(3.) Consequent to a complaint filed by the PW-1 (Vijay Kumar Sharma), who alleged that he had suffered injuries in the incident, an FIR was registered, against the appellant, under Sec. 398, read with Sec. 34 IPC.