NIRANJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer made in the instant application under Section 397 Cr.P.C. for suspension of conviction of the applicant-petitioner during the pendency of instant revision petition.

(2.) The facts of the matter are that the applicant-petitioner was tried of offences under Sections 420 and 465 read with Section 120-B IPC, along with others, and convicted thereunder. He was sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 5000/-, in default of payment of fine to further undergo imprisonment for one month under Section 420 read with Section 120-B IPC and for two years rigorous imprisonment under Section 465 read with Section 120-B IPC.

(3.) The convicts including the applicant preferred separate appeals which were dismissed by Appellate Court on 9.5.2012. Criminal Revision against concurrent findings of conviction is pending before this Court and the same was admitted on 29.11.2012 and sentence of imprisonment was also suspended during pendency of the revision.