RATANLAL BHERUMAL JAIN Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) Criminal Misc. Application No. 1 of 2022 is filed by the applicant-convict through jail, whereas Criminal Misc. Application No. 5 of 2021 is filed by the applicant for suspension of sentence imposed by the concerned Sessions Court through learned advocate Mr. Sethna.

(2.) Heard learned advocate Mr. Sethna for the applicant and learned APP Mr. Soni for the respondent-State.

(3.) Learned advocate Mr. Sethna for the applicant submitted that the applicant has been convicted for the offence punishable under Sec. 302 of Indian Penal Code vide judgment and order of conviction dtd. 17/9/2019 passed by 3rd Additional Sessions Judge, Ankleshwar, whereby the applicant is sentenced to undergo life imprisonment. The concerned Sessions Court also imposed fine of Rs.5000.00 and in default, the applicant is ordered to undergo 3 months' Rigorous Imprisonment.