K.P.MUHAMMED JASEEL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for suspension of sentence filed under Section 389 Cr.P.C.

(2.) The petitioner/appellant stands convicted by the Court of the Enquiry Commissioner and Special Judge, Thalassery for the offences punishable under Sections 409, 468, 471, 477A and 201 of the Indian Penal Code and also under Sections 13(1)(c) and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988. He has been sentenced to undergo various terms of imprisonment by the trial court for each offence and also to pay fine. The total amount of fine imposed on the petitioner for various offences comes to more than Rs.8,00,000/-.

(3.) The trial court has imposed a sentence of rigorous imprisonment for a period of ten years and to pay a fine of Rs.2,00,000/- and in default of payment of fine to undergo simple imprisonment for a period of one year for the offence punishable under Section 409 of the IPC.