IMRANBHAI IBRAHIMBHAI VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By order dated 04.05.2020, Rule is already issued. Today, at the request of learned Advocate for the applicant, misc. application for suspension of sentence is taken up for hearing.

(2.) The present application is filed under Section 389(1) of the Code of Criminal Procedure, 1973, for suspension of sentence imposed vide judgment and order dated 20.05.2016 by JMFC, Petlad in Criminal Case No.567 of 2013, which was confirmed by the Additional Sessions Judge vide judgment and order dated 17.03.2020 in Criminal Appeal No.5 of 2018. By the said judgment, the applicant was ordered to undergo S.I. for one year and fine of Rs.1,000/- and in default, to under to S.I. to one month.

(3.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the sentence may be suspended by imposing suitable conditions.