K V RAMASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has filed this miscellaneous petition praying to suspend the sentence of 10 years Rigorous imprisonment imposed on him in C.C.No.43 of 2003 on the file of Additional District and Sessions Judge-cum-Special Court for Essential Commodities, Coimbatore and enlarge him on bail, pending disposal of the Criminal Appeal No.685 of 2004.

(2.) THE trial Court after thoroughly narrating, considering and analysing the facts and merits of the case, reached a conclusion that the petitioner is guilty of the charges framed.

(3.) LEARNED Senior Counsel Mr.R.Gandhi appearing on behalf of the petitioner would vehemently contend that since the petitioner has paid the fine and he being a senior citizen, he has to get suspension of sentence. It is his further argument that a reading of the judgment of the trial Court would show that the petitioner has got very good case in the appeal and it could easily be established that he is not guilty and that there is no likelihood for him to commit such offence in future.