SACHINDER Vs. STATE

JUDGEMENT

(1.) Crl. M.B. No. 10314/2014 (suspension of sentence)

(2.) On the contrary, learned Additional Public Prosecutor for the State submitted that all these submissions were taken note of by the learned Trial Court and thereafter the appellant has been convicted. Keeping in view the totality of the facts and circumstances coupled with the fact that the submissions of the learned counsel for the appellant has raised arguable points and the appeal is not likely to be heard in near future, as such, sentence of the appellant is suspended during the pendency of the appeal subject to his depositing fine and subject to further conditions that:--