VIKRAM BALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE applicant -appellant faced trial in case bearing FIR No. 147, dated 19.08.2009 for offence punishable under Section 307, 353, 186 and 506 IPC registered at Police Station Sadar, Gurdaspur and was convicted and sentenced for offence punishable under Section 353 IPC by the Court of Additional Sessions Judge, Gurdaspur. He filed appeal bearing number CRA -S -1295 -SB of 2014 which was admitted for hearing on 21.03.2014 and the sentence of imprisonment during the pendency of this appeal was suspended.

(2.) IN the instant application the appellant has sought suspension of his conviction vide judgment dated 28.02.2014 making out elaborately a case that the prosecution has not been able to make out the commission of offence under Section 353 IPC against the applicant -appellant.

(3.) THE learned State counsel has argued that the sentence awarded has already been suspended. Non -suspension of conviction will not entail any consequences in the present case. The appellant has sought suspension of conviction by trying to make out a case on merit which will be looked into only at the time of final decision of the appeal.