DES RAJ Vs. STATE OF J&K

JUDGEMENT

(1.) Pursuant to order dated 26th September, 2018, a report has been received under the signatures of Mr. Harish Kotwal, Superintendent, District Jail, Udhampur placing the details of the imprisonment of the appellant and answer to other queries raised by us.

(2.) We have heard learned counsel for the parties and also perused the available record.

(3.) The appellant by way of present application has sought suspension of the sentence imposed upon him by the Court of Principal District and Sessions Judge, Udhampur by order dated 28th Septemer, 2012 imposing rigorous imprisonment for life for his conviction for offence under Section 302 RPC and also imposing fine of Rs.10,000/-. Further rigorous imprisonment for five years and a fine of Rs.2,000/- stands imposed for his conviction for offence under Section 307 RPC.