ARJUN KUMAR Vs. STATE

JUDGEMENT

(1.) Vide the instant application, applicant seeks suspension of sentence awarded vide order dated 07.06.2014. Vide judgment dated 28.03.2014, the applicant/appellant was convicted in case FIR No. 22/2005 registered at PS -Uttam Nagar and vide order on sentence dated 07.06.2014, he was sentenced to undergo RI for a period of 8 years for the offence punishable under Sec. 304 -11 of IPC with fine of Rs. 5,000/ - and in default of payment of line, he was further directed to undergo SI for three months.

(2.) As per the nominal roll dated 18.11.2015, applicant has already undergone 3 years 10 months and 11 days of his sentence and earned remission of 5 months and 14 days as on 16.11.2015. Moreover, his conduct.

(3.) Thus, the appellant has already undergone more than half of his sentence awarded by the ld. Trial Court.