ADITYA @ VICKY Vs. STATE

JUDGEMENT

(1.) The present application has been filed by the appellant under Section 389 Cr.P.C. praying inter alia for suspension of sentence in case FIR No.303/2011 registered under Sections 376/506 IPC at PS Rani Bagh.

(2.) By the impugned judgment dated 13.9.2012, the learned ASJ has held the appellant guilty for the offences under Sections 376 and 506 IPC and, vide order on sentence dated 24.9.2012, he has been convicted him to undergo rigorous imprisonment for a period of ten years and pay fine to the tune of Rs. 52,000/-, and in default of payment of fine, to undergo simple imprisonment for a period of six months and fifteen days.

(3.) As per the nominal roll of the appellant, against the aforesaid quantum of sentence, as on 15.12.2012, he had undergone sentence for a period of 5 months and 18 days and as on date, the appellant would have completed the sentence of one year.