GOPIKA MAMTHA DEVI Vs. STATE

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been preferred seeking to suspend the sentence imposed on the petitioner by judgment dated 23.02.2021 passed in S.C. No. 30 of 2019 by the learned Additional Sessions Judge, Krishnagiri and to enlarge the petitioner on bail pending disposal of the Appeal.

(2.) The petitioner, who was the first accused in S.C. No. 30 of 2019 before the learned Additional Sessions Judge, Krishnagiri, was convicted and sentenced on 23.02.2021 for the following:-

(3.) Challenging the above conviction and sentences, the petitioner (A1) has filed Crl. A. No. 197 of 2021 along with the instant Criminal Miscellaneous Petition seeking suspension of sentence and bail.