ASHUMAL @ ASHARAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of respondent State. By consent, Rule is fixed forthwith.

(2.) By way of this application under Sec. 389(1) of the Code of Criminal Procedure, the applicant - Accused no.1 - Ashumal @ Asharam Thaumal Sindhi Harpalani, seeks suspension of sentence awarded to him by the Sessions Court concerned for the offences punishable under Ss. 376(2)(C), 377, 354, 342, 357, 506(2) of the IPC.

(3.) The present appeal and the application for suspension of sentence arise from the judgment dtd. 31/1/2023 and order of sentence passed in Sessions Case No. 34 of 2014, whereby, the applicant herein was convicted and sentenced as under: