LALSINGBHAI BHALJIBHAI CHOPDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for suspension of sentence pending appeal.

(2.) The applicant is convicted by the Additional Sessions Judge, Mahisagar at Lunawada, vide judgment dated 07.01.2020 in Sessions case No.31 of 2017 and 32 of 2017. The conviction is under Sections 436, 147, 148, 149, 120B, 504, 452, 427 and 336 of the Indian Penal Code and Section 135 of the G.P. Act. By the said judgment, the applicant is ordered to undergo simple imprisonment maximum for a period of ten years. Fine is also imposed and in default thereof, simple imprisonment is also imposed.

(3.) The appeal is admitted by this Court vide order dated 29.07.2020.