IKRAM ALI Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties, on the application under Sec. 389 Cr.P.C.

(2.) It is contended by the learned counsel for the appellant that the appellant is a Government servant and at present working as Inspector, SCRB, Jaipur and he apprehends that because of the judgment of conviction dated 5.2.2002 passed by the learned trial court his services shall be dispensed with. In these circumstances, an application for suspension of sentence along with prayer that judgment of conviction be stayed has been moved under Sec. 389 Cr. P.C.

(3.) The accused appellant was convicted under Sec. 218 read with Sec. 120B IPC and was sentenced to undergo imprisonment for one year. The learned trial court while exercising powers under Sec. 389(3) Cr. P.C. has already released the appellant on bail and suspended the sentence awarded to him.