LALIT YADAV Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) THIS is an application moved under Section 389 Cr.P.C., for suspension of sentence and grant of bail during the pendency of appeal.

(2.) AT the outset, as the learned trial court has awarded less than the minimum prescribed sentence to the appellant in a case under Section 376 IPC without giving any ,,special reasons for not awarding the minimum prescribed sentence, the State has been asked to inform whether any appeal has been preferred for enhancement of the sentence in this case.

(3.) MR .Ramesh Gupta, learned Senior counsel for the appellant has been asked whether as on date, the appellant is on bail or in J/C, to which he answered that appellant is on bail as his sentence was suspended by the learned trial court.