RAJESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application under Section 389 read with Section 482 of the Cr.P.C. for suspension of sentence awarded to the applicantappellant. Learned counsel for the applicant-appellant contended that the applicant-appellant has been sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.10,000/- out of which he has already undergone one year and five months' imprisonment till now.