RISHI ALIAS BABBAL Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the appellant submits that if the appeal is heard today itself as he has a very short point to urge pertaining to the offence committed by the appellant, believing the testimony of PW-2, the application seeking suspension of sentence may be disposed of as infructuous.

(2.) LEARNED counsel for the State submits that if the appeal is limited to consideration of testimony of PW-2, he has no objection if the appeal is heard today itself.

(3.) SINCE we are hearing the appeal for final disposal, we dismiss Crl. M. (B.) No. 880/2009 as infructuous. 1. The testimony of PW-2 reads as under:-