PARSHOTAM SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant was convicted under Sections 323/506 IPC and Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989, vide judgment dated 8.7.2010 and was sentenced to undergo rigorous imprisonment for a period of six months, one year and two years respectively with fine.

(2.) The instant appeal, challenging the aforesaid judgment at the instance of the appellant, was admitted by this Court vide order dated 23.7.2010. The appellant has already paid the fine. Sentence of the appellant was also suspended during the pendency of this appeal.

(3.) Now, the instant application has been filed by the appellant for staying the operation of the order of conviction dated 8.7.2010 stating therein that the appellant is in Government service as a teacher and on account of his conviction, he is apprehending dismissal from service.