RUMALBHAI VARSINGBHAI BHURIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. H.L.Jani waives Rule for the Respondent - State of Gujarat and learned Advocate Shri Darshan Dave waives Rule for the Original Complainant.

(2.) The present Application is filed by the Applicant Convict - Accused for suspension of sentence imposed by the impugned judgment and order rendered in Sessions Case No. 140 of 2014 by the learned Additional Sessions Judge, Dahod.

(3.) Heard learned Advocate Ms. Urja B. Dave for the Applicant, learned APP Mr. H.L.Jani for the Respondent - State of Gujarat and learned Advocate Mr. Darshan Dave appearing for the Original Complainant.