MAKHON RAM @ KALI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned Counsel for the applicant contends that the applicant-appellant has been sentenced to undergo RI for two years and to pay a fine of Rs. 20,000/-.

(2.) Notice of motion was issued regarding suspension of sentence to the State.

(3.) Learned Counsel for the applicant contends that the applicant was on bail during trial and keeping in view that he was sentenced for two years only, the applicant was well within his rights to get the concession of interim suspension of sentence by the trial Court itself but inadvertently, no application was moved on behalf of the applicant before the trial Court. Hence, this application.