K.G.NATESAN Vs. STATE

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed by the petitioners/appellants, seeking suspension of sentence of imprisonment, imposed by the learned Chief Judicial Magistrate/Special Judge, Erode, vide judgment in Special C.C.No.35 of 2015 dtd. 29/11/2022.

(2.) In and by the judgment of the Trial Court that the 1st petitioner/ appellant was convicted for the offence under Sec. 13(2) read with 13(1) (e) of PC Act, 1988 and sentenced to undergo five years Rigorous Imprisonment and to pay a fine of Rs.50,00,000.00 as fine, in default to undergo one year simple imprisonment and the 2nd petitioner/appellant was convicted for the offence under Sec. 109 IPC read with 13(2) read with 13(1) (e) of PC Act, 1988 and sentenced to undergo one year simple imprisonment and to pay a fine of Rs.50,00,000.00 as fine against which, the present appeal has been filed.

(3.) According to the learned counsel for the petitioners/appellants, there are arguable points available in the Criminal Appeal, which is not likely to be taken for final hearing in the near future and the petitioners/appellants has got a fair chance of succeeding in the Criminal Appeal and hence, the sentence imposed against the petitioners/appellants may be suspended and the petitioners/appellants may be enlarged with bail.