RAVINDER KUMAR Vs. STATE DELHI ADMN

JUDGEMENT

(1.) This application has been made for suspension of sentence by the appellant, who has been convicted under Section 467/471/120-B-IPC and sentenced to undergo 07 years RI and fine of Rs.25,000/-. The appellant had undergone only one year and three months approximately. It is submitted that the hearing of appeal would take long time therefore, sentence of the appellant should be suspended.

(2.) While suspending the sentence, the Court has to see the heinousness of the crime, the period of sentence already undergone and the question of fact and law raised by the applicant. Supreme Court in recent judgment in case Gomti v. Thakurdas and Ors. 2007 Crl.L.J.2431 observed as under:

(3.) In the present case, the accused along with others was involved in forging of stamps of Issuing Authority of Kisan Vikas Patras and sold forged Kisan Vikas Patras as genuine knowing those to be forged. The total recovery of the forged Kisan Vikas Patras from the accused persons was of Rs.46,80,000/- Forged stamps of various post offices were also recovered. After considering the entire evidence that have come on record, the trial Court convicted the accused persons in above provisions. Considering the huge amount involved in the forged Kisan Vikas Patras, the forged postal stamps recovered from him and the role played by the appellant and looking to the fact that appellant has been in jail only for 01 year 03 months, out of the total sentence of 07 years, I consider it would not be appropriate to suspend the sentence of the appellant at this stage. The application is hereby dismissed.