RAJESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This suspension of sentence application has been filed by the applicant seeking suspension of his sentence.

(2.) Learned counsel for the applicant has contended that the applicant was convicted by the Trial Court vide its judgment dtd. 31/8/2018 for the offence under Sec. (s) 279, 337 and 304A IPC and for the offence under Sec. (s) 134/187 of M.V. Act and sentenced as under:-

(3.) For offence under Sec. 279 IPC- Simple Imprisonment of six months with a fine of Rs.1,000.00; in default of payment of fine, to further undergo Simple Imprisonment of one month.