JITENDRA CHOUDHARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for suspension of sentence has been preferred on behalf of the applicant/appellant under Sec. 389 of Cr.P.C. to suspend the sentence awarded by Additional Sessions Judge No. 8, Jaipur Metropolitan Second, vide its judgment dtd. 24/9/2021 in Sessions Case No.03/2020 (36/2019) (CIS No. 414/2019).

(2.) Learned counsel appearing for the applicant/appellant submits that the applicant/appellant was on bail during trial and his sentence has already been granted by the learned trial court after judgment and order of conviction. Hence, sentence awarded to the applicant/appellant may be suspended during pendency of the appeal.