ASHOK KUMAR Vs. STATE

JUDGEMENT

(1.) The nominal roll of the appellant has been received.

(2.) We have perused this application whereby a prayer is made for suspension of the sentence imposed upon the appellant upon his conviction in the case arising out of FIR No. 186/2009, which was registered by the Police Station Kishtwar under Section 302 RPC.

(3.) Upon his conviction, by an order dated 19 th December 2013, the appellant was sentenced to imprisonment for life and fine of ? 5,000/-, or in default of payment, to imprisonment of six months subject to confirmation.