CHANDRAKANT 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. 430(1) of BNSS, 2023, the applicant herein, seeks suspension of sentence awarded to him by the Sessions Court concerned for the offence punishable under Ss. 302 of the Indian Penal Code.

(3.) The present appeal and the application for suspension of sentence arise from the judgment and order dtd. 15/9/2022, passed by the Learned Sessions Judge, Anand, in Sessions Case No. 3 of 2021, wherein the appellant has been convicted for life and a fine of Rs.5,000.00 for the offence punishable under Sec. 302 of the IPC.