JASHIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The applicant - convict - original accused no. 3 in Sessions Case 270 of 2015 (Old No. 85 of 2013) in the Court of 4th Additional Sessions Judge, Banaskantha, Diodar, has taken out this application under section 389 of the Code of Criminal Procedure, 1973 for suspension of execution of sentence imposed upon her vide order dated 27.2.2017, whereunder, while convicting her for the offences punishable under section 302, 120B read with section 34 of IPC, was ordered to suffer RI for life for the reasons stated thereunder. The appeal being Criminal Appeal No. 331 of 2017 was admitted by this Court on 9.3.2017.

(3.) In this application, the Court issued Rule which was made returnable on 16.3.2017 and in pursuant thereof, learned APP has placed on record the written objections for prayers for suspension of sentence under section 389 of the Code of Criminal Procedure, 1973.