ASIF KHWAJA Vs. STATE

JUDGEMENT

(1.) Heard Mr. S. Sardessai, applicant and Mr. M. Amonkar, learned Counsel learned Addl. for the Public Prosecutor for the respondent.

(2.) By way of present application, applicant is seeking suspension of sentence dtd. 17/10/2022/19/10/2022 passed by the learned Additional Sessions Judge, Panaji in Sessions Case(ors) No.63 of 2016, whereby the applicant is found guilty for the offences punishable under Ss. 376, 406 and 323 of Indian Penal Code and accordingly, sentenced to undergo imprisonment for 10 years and also to pay fine as found in the operative part of the judgment impugned herein.

(3.) Learned Counsel Mr. S. Sardessai, submit that the applicant was on bail throughout the trial and after the judgment was passed he was taken into custody to serve the sentence.