KAMLAKAR SINGH Vs. SPEICAL POLICE ESTABLISHMENT

JUDGEMENT

(1.) Appellant has filed I.A. No. 1499/2024 an application under Sec. 389(1) of Code of Criminal Procedure for suspension of jail sentence.

(2.) Appellant has been convicted under Sec. 7 of Prevention of Corruption Act and sentenced to undergo R.I. for 3 years with fine of Rs.3000.00 with default stipulation.

(3.) It is submitted by learned counsel for the appellant that appellant is on bail till 28/1/2024. Fine has already been deposited. In these circumstances, sentence may be suspended and appellant may be released on bail.