RABARI BHAVESHBHAI MOTIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned APP waives service of notice of Rule for and on behalf of the respondent-State.

(2.) This is an application seeking suspension of sentence under Sec. 389 of the Code of Criminal Procedure in wake of the pendency of the appeal till final hearing.

(3.) The applicants-appellants have challenged the judgment and order of Sessions Court passed on 9/7/2021 in Sessions Case No.55 of 2017, where the Sessions Court, Mehsana had punished the applicants to undergo the simple imprisonment for the period of 05 years and fine of Rs.1,000.00 and in default of payment of fine to undergo further imprisonment of one month.