DEEPAK 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 Deepak who has been convicted by the learned trial court under Sections 394, 397, 411. It is submitted by counsel for the appellant that the sentence of the appellant be suspended as the hearing of this appeal will take some time and there was every possibility that the appellant may be acquitted.

(2.) I have perused the impugned judgment and order on sentence passed by the trial court. The appellant has been caught red-handed and could be apprehended only after a chase by the complainant with the help of a passerby. The judgment passed by the trial court is a reasoned judgment, based on evidence. The appellant has undergone only about three years of sentence and more than three years of sentence is still outstanding.

(3.) Considering the entire evidence, role played by appellant and the well reasoned judgment passed by learned trial court, I do not find it a fit case for suspension of sentence. The application is hereby dismissed.