AMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since it was noticed by us that the convict - Aman s/o. Ashok Narayan Panchal (Pawar) is aged around 25 years and while considering the evidence while dealing with the application seeking suspension of sentence, it was found that the conviction of the accused by the trial court appears to be perverse, we have heard the learned advocates for the respective parties on the main appeal itself.

(2.) Hence, after hearing the learned advocates for the respective parties at length, we are deciding the captioned appeal.

(3.) The convict has already undergone 6 years 3 months and 27 days incarceration as on 21/2/2024.