RIYAZ BACHU MAMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP waives service of notice of rule on behalf of respondent - State.

(2.) The present application has been filed seeking suspension of sentence. The Criminal Appeal No.150 of 2020 has already been admitted vide order dated 27.01.2020 passed by the co - ordinate bench of this Court.

(3.) At the outset, learned advocate Mr. Ankit Bachani invited attention of this Court to the impugned judgment and order dated 06.01.2020 passed by 3rd Additional Sessions Judge, Bhuj at Kachchh in Sessions Case No.44 of 2018.