ROOPA 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 Learned Special Judge, SC/ST (POA) Act Cases, Karauli(Raj.) vide its judgment dtd. 28/9/2021 in Sessions Case No.59/2014 (CIS No. 3190/2014).

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

(3.) On the other hand, learned Public Prosecutor appearing for the State, has opposed the application for suspension of sentence.