BHAYLUBHA NIRUBHA GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.P.P. waives service of Rule for the respondent - State.

(2.) Heard submissions made at bar.

(3.) This is a case where, the applicant is convicted by the learned trial Court for the offence punishable under Sec. 307, 326 r/w 114 of the IPC and sentenced to undergo 5 years SI with fine of Rs.1,000.00 in default to undergo one month SI; under Sec. 450 of the IPC to undergo 3 years SI with fine of Rs.1,000.00 in default to undergo one month SI; under Sec. 427 of the IPC to undergo 6 months SI with fine of Rs.200.00 in default to undergo 10 days SI; under Sec. 506(2) of the IPC to undergo 1 year SI with fine of Rs.500.00 in default to undergo 1 month SI; under Sec. 3(2)(5) of the Atrocity Act to undergo 5 years SI with fine of Rs.1,000.00 in default to undergo 1 month SI. The applicant has filed appeal before this Court which came to be admitted. The applicant has also moved present application for suspension of sentence.