MANOJ @ MANO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application at the instance of a convict (original accused no.9) seeking suspension of the substantive order of sentence of life imprisonment passed by the 5th Additional Sessions Judge, Jamnagar, dated 21.05.2018 in the Sessions Case No.31 of 2012.

(2.) We take notice of the fact that in all 9 accused were put on trial for the offences punishable under Sections 302, 307, 325, 324, 143, 147, 148, 149, 504, 120B of the Indian Penal Code (for short "the IPC") and Section 135 of the Gujarat Police Act. On conclusion of the trial, all the 9 accused including the applicant herein came to be convicted for the offence enumerated above and have been sentenced to undergo life imprisonment.

(3.) The applicant herein has challenged the judgement and order of conviction before this Court by filing Criminal Appeal No.1296 of 2018. The criminal appeal has been admitted.