KRISHAN KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) THIS application is for suspension of sentence and grant of bail under Section 389 Cr.P.C moved on behalf of the appellant convicted by the trial court for armed robbery under Sections 394, 397, 411/34 IPC and sentenced to undergo Rigorous Imprisonment for a period of 8 years and fine of Rs.1000/-. The complainant, going to his house after being dropped by the employer on the road, was robbed on the way at knife point and was injured on the chest and arm by one of accomplices of appellant. Out of the total sentence of 8 years, the appellant has undergone only two years and about ten months of sentence and the remaining period is more then 5 years.

(2.) CONSIDERING the role played by the appellant while committing the crime and heinousness of the crime, I consider that it is not a fit case for suspension of sentence at this stage. The application is hereby dismissed.