AMAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is the second suspension of sentence application under Sec. 389 Cr.P.C. The first suspension of sentence application of the appellant was dismissed as withdrawn vide order dt. 20/10/2021.

(2.) Learned counsel for the appellant submits that appellant was convicted for the offence punishable under Sec. 8/15 of NDPS Act & Sec. 3/25 of Arms Act and the maximum sentence awarded to the appellants is of 7 years rigorous imprisonment. It is submitted that appellant has served 3 years and 5 months of imprisonment out of the total sentence of 7 years. No other case of NDPS Act has been registered against the appellant. The appellant is in judicial custody and hearing of the appeal is likely to take a long time. Therefore, the sentence awarded to the appellant may be suspended.

(3.) Per contra, learned Public Prosecutor has opposed the prayer of the appellant.