K. BHAGYANATH Vs. STATE

JUDGEMENT

(1.) This criminal revision petition is directed against an order of an Additional Sessions Judge dated 22.10.2002 whereby he declined to suspend the order of conviction of the petitioner in an appeal preferred by him against an order of a Metropolitan Magistrate.

(2.) The petitioner is found guilty and has been convicted by an Additional Chief Metropolitan Magistrate to undergo rigorous imprisonment for one year and to pay a fine of Rs. 10,000.00 for offence under Sec. 120B Indian Penal Code read with Sec. 120B Indian Penal Code, to undergo rigorous imprisonment for one year and to pay a fine of Rs. 5000.00 for offence under Sections 511 and 420 read with Sec. 120B Indian Penal Code. He has further been convicted to undergo rigorous imprisonment for two years and to pay a fine of Rs. 10,000.00 for offence under Sec. 380 Indian Penal Code read with Sec. 120B Indian Penal Code and he has also been convicted to undergo rigorous imprisonment for one year and to pay a fine of Rs. 5000.00 for offence under Sec. 468 Indian Penal Code. All these sentences were to run concurrently.

(3.) The petitioner filed an appeal against this order. His sentence of imprisonment was suspended by the Additional Sessions Judge. The petitioner filed an application for suspension of his conviction under Sec. 389(1) of the Code Criminal Procedure That application was dismissed by the court by order dated 22.10.2002 which is impugned in this revision petition.