RAYEES MANZOOR BHAT Vs. STATE AND ORS.

JUDGEMENT

(1.) This application seeks suspension of sentence of the appellant-convict, petitioner herein, and grant of bail in his favour pending decision in the Criminal Appeal No. 10/2013 filed by him. Heard learned counsel for the parties and considered the matter.

(2.) The convict, applicant herein, has been held guilty of culpable homicide not amounting to murder punishable under Section 304 Part-I of RPC and has been convicted by the learned 1st Additional Sessions Judge, Srinagar, by judgment dated 05.04.2013, and sentenced to undergo imprisonment for ten years by order dated 08.04.2013. The convict has preferred an appeal against the judgment and order of sentencing on 18.04.2013 which is pending disposal before the Court.

(3.) It may be noted here that earlier two applications--one seeking suspension of sentence and the other seeking grant of bail--were filed on behalf of the convict. The two applications alongwith two other Cr.MPs moved on his behalf were decided by this Court by detailed order dated 03.04.2014 which is quoted hereunder extenso.