SURENDRA PAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties on suspension of sentence application.

(2.) Learned counsel for the applicant-appellant has submitted that the applicant-appellant was convicted for the offences punishable under NDPS Act and sentenced for 15 year of rigorous imprisonment vide impugned judgment. It is submitted that out of total sentence, the applicant-appellant has already undergone 8 yeas and 8 months of sentence. It is also submitted that there is no possibility of hearing of the appeal in near future.

(3.) Having considered the totality of facts and circumstances of the case, taking into consideration the custody period of the accused applicant-appellant and in view of the fact that the hearing of the appeal will take time, I consider it just and proper to suspend the substantive sentence awarded to the accused applicant-appellant.