K. SIVAKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed seeking suspension of sentence imposed against the petitioner in Spl. C.C. No. 1 of 2016 on the file of the learned Chief Judicial Magistrate/Special Judge, Thiruvarur by order dated 14.09.2021, pending disposal of this Criminal Appeal and release the accused/petitioner on bail. The petitioner/accused has been convicted and sentenced by the trial Court as follows:

(2.) Heard the learned Counsel for the petitioner and the learned Additional Public Prosecutor appearing on behalf of the respondent.

(3.) Now, since this revision has been filed, the substantive sentence of imprisonment imposed by the learned trial Judge is suspended with the following conditions: