DHARMENDER Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) THIS application is for suspension of sentence while during pendency of appeal by the appellant, who has been convicted under Sections 397 and 411 read with Section 34 IPC as well as Section 25 of Arms Act and sentenced to undergo RI for 07 years, 02 years and 02 year respectively under each Section along with fine. The earlier application for suspension of sentence of the appellant was dismissed by this Court on 20th November, 2006.

(2.) THE accused had robbed the complainant of his TSR at knife point. THE judgment of the trial court is based on the cogent evidence and it is not a judgment based on conjectures etc. Considering the heinousness of the crime and all circumstances, the application of the appellant is hereby dismissed.