ANISHBHAI ABBASBHAI KURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Criminal Misc. Application has been filed seeking suspension of sentence. We have already scaled the evidence pointed out by learned advocate Mr.P.V.Patadiya appearing for the applicant-appellant. We are inclined to take up the main Criminal Appeal. The appellant-convict has already completed 8 years, 2 months and 26 days of incarceration as on 29/4/2024.

(2.) The present Criminal Appeal is directed against the judgment and order dtd. 24/11/2017 passed by learned 5th Additional Sessions Judge, Banaskantha at Palanpur, in Sessions Case No.53 of 2015.

(3.) By the aforesaid judgment and order of conviction and sentence, the appellant-accused has been convicted for the offence punishable under Sec. 302 of the Indian Penal Code and sentenced to undergo imprisonment for life with a fine of Rs.2,000.00=00 and in default of payment of fine, to further undergo simple imprisonment for six months.