DINESH Vs. STATE

JUDGEMENT

(1.) The appellant No.2 Smt. Attar Pyari has moved this second application under Section 389 read with Section 482 of the Code of Criminal Procedure for suspension .of sentence during the pendency of the appeal. The appellant stands convicted under Section 304 B and 498A of the Indian Penal Code and sentenced to undergo RI for seven .years under Section 304B Indian Penal Code and RI for 2 years and a fine of Rs.10,000.00 under Section 498A of the Indian Penal Code.

(2.) I have heard learned counsel for the appellant and learned counsel for the State. I have gone through the Trial Court records.

(3.) The earlier application moved on behalf of the appellant mother in law was dismissed by this Court on 5/1/2001 by a detailed order. There appears to be no material change in the,. Tacts and circumstances calling for taking a different view in the matter of suspension 'of the sentence awarded to the appellant petitioner.