SURESH @ NONDI SURESH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The Petitioner / A1 has preferred the present Miscellaneous petition praying for issuance of an order by this Court to suspend the sentence imposed on him as per judgment dated 24.11.2011 in S.C.No.365 of 2011 passed by the Learned Additional District and Sessions Judge, (FTC III), Chennai.

(2.) The Petitioner / A1 was found guilty under Sections 341 and 307 of Indian Penal Code by the Learned Additional District and Sessions Judge, (FTC- III), Chennai, after due trial in S.C.No.365 of 2011 by Judgment dated 24.11.2011 and sentenced to undergo Rigorous imprisonment for a period of 7 years under Section 307 of IPC and was also directed to pay a fine of Rs.500/- and in default of payment of fine was ordered to undergo 3 months simple imprisonment. In respect of an offence under Sections 341 of IPC, the Petitioner / A1 was imposed with the fine of Rs.100/- and in default of payment of the said fine amount, he was directed to further undergo one week simple imprisonment.

(3.) The Learned Counsel for the Petitioner/A1 submits that before the judgment was delivered in S.C.No.365 of 2011 (against which the present appeal is filed), the Petitioner / A1 was already detained under the Goondas Act and therefore, the Petitioner/A1 is in jail for more than 2 years.