MAHINDER KAUSHIK Vs. STATE

JUDGEMENT

(1.) Rule. Learned APP Ms. Hansa Punani waives service of rule for the respondent State.

(2.) The present application is filed by the applicant - appellant under section 389 of the Code of Criminal Procedure, 1973 for suspension of sentence as well as for suspension of conviction as per the passed in Special (Atrocity) Case No. 10 of 2014 by the learned 2nd Addl. Sessions Judge and Special Judge (Atrocities), Amreli dated 13.4.2016, on the grounds stated in the application.

(3.) Heard learned Sr. Counsel Shri N.D. Nanavati appearing with learned advocate Shri Devang Vyas for the appellant and learned APP Ms. Punani.