KULDEEP SINGH SENGER Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) By way of the present application under Sec. 389(1) of the Code of Criminal Procedure, 1973 ('Cr.P.C.'), the appellant seeks suspension of sentence awarded to him during the pendency of the present appeal.

(2.) The present appeal and the application for suspension of sentence arise from the judgment dtd. 4/3/2020 and the order on sentence dtd. 13/3/2020, passed in Sessions Case Nos. 446/2019 and 449/2019. These cases stem from FIR Nos. 89/2018 and 90/2018, registered at Police Station Makhi, Unnao, Uttar Pradesh, which were adjudicated by the learned District and Sessions Judge (West) at Tis Hazari Courts, Delhi.

(3.) The appellant herein was convicted and sentenced as under: