RAVI KUMAR @ MANGOO Vs. STATE

JUDGEMENT

(1.) Cri. M.B. No. 1108/2012.

(2.) THIS is an application filed by the appellant for suspension of sentence and enlargement on bail. I have heard the learned counsel for the appellant as well as the learned APP.

(3.) THE learned APP has contested the claim of the appellant. It has been stated by him that the points for suspension of sentence raised by the appellant are all questions of merit, which must be considered when the matter is taken up finally for disposal. At the time of suspension of sentence, these aspects cannot be considered.