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/- for offence under Section 120B, IPC read with Section 120B, IPC, to undergo rigorous imprisonment for one year and to pay a fine of Rs. 5,000/-- for offence under Sections 511 and 420 read with Section 120B, IPC. He has further been convicted to undergo rigorous imprisonment for two years and to pay a fine of Rs. 10,000/- for offence under Section 380, IPC read with Section 120B, IPC and he has also been convicted to undergo rigorous imprisonment for one year and to pay a fine of Rs. 5,000/- for offence under Section 468, IPC. 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 Section 389(1) of the Cr.P.C. That application was dismissed by the Court by order dated 22.10.2002 which is impugned in this revision petition.