ASHOKBHAI MAFATBHAI BODANA 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.) We have heard Mr.A.N. Pathan, learned advocate and Mr.Ronak Raval, learned APP for the respective parties.

(3.) By way of this application under Sec. 430 of Bharatiya Nagrik Suraksha Sanhita, 2023, applicant - Ashokbhai Mafatbhai Bodana (Marwadi), seeks suspension of sentence awarded to him by the Sessions Court concerned for the offence punishable under Ss. 302, 326, 397 and 392 of the Indian Penal Code.