(1.) I.A. No. 2036/2015 filed for urgent hearing of I.A. No. 2388/2014 (repeat application under section 389, Cr.P.C.) is considered and allowed for the reasons mentioned therein. I.A. No. 2388/2014 repeat application for suspension of jail sentence of sole appellant filed under section 389 of Cr.P.C., is taken up.
(2.) The reply filed by the State to I.A. No. 2388/2014 objecting to the prayer for suspension of sentence is also considered.
(3.) Learned counsel for the appellant relying upon the decision of the apex Court in the cases of Kamal v. State of Haryana, 2006 1 SCC(cri) 757, Fazal v. State of Uttar Pradesh, 2012 5 SCC 752, and Sunil Kumar v. Vipin Kumar, 2014 8 SCC 868, prays for suspension of sentence of life imprisonment being suffered by the sole appellant on account of the impugned judgment and conviction dated 5.8.2004 in S.T. No. 268/2003 by First Additional Judge to the Court of Sessions Judge, Gwalior (M.P.).
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