SHIVA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) CRL.M. (BAIL) 1516/2021 1. This is a second application for suspension of sentence.

(2.) The present appellant/applicant was convicted under Sec. 398 IPC and was awarded RI for 7 years with a fine of Rs.5,000.00 and in default, SI for 6 months. The appeal against this conviction stands admitted vide order dtd. 15/1/2021.

(3.) The first application for the grant of suspension of sentence was dismissed on 2/2/2021. Now, the present application has been moved for suspension of sentence by the appellant/applicant.