LALIT BALHARA Vs. STATE

JUDGEMENT

(1.) CRL. M.B. 10102/2014(suspension of sentence)

(2.) Reliance was placed on the order dated 21st February, 2014 in Crl. Appeal No. 229/2014 where under similar circumstances, the sentence of the appellant was suspended. It was further submitted that in case the Court does not deem it fit to suspend the sentence till the disposal of the appeal, at least in order to enable to appear the children in their exams, the sentence be suspended till April, 2015.

(3.) The application is opposed by learned APP for the State on the ground that the allegations levelled against the petitioner are very serious in nature. She along with her husband gave continuous intense beating and battering to the minor child namely Shaurya aged about 6 years and he has suffered multiple fractures on his body in the years of his infancy and had to be hospitalized on number of occasions. It was further submitted that after the passing of the conviction order, the petitioner has availed the interim bail for a period of about 8 months on different occasions. The children are not attending their respective schools. As such, the application be dismissed.