AMANDEEP 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 10 years of rigorous imprisonment vide impugned judgment. It is submitted that out of total sentence, the applicant-appellant has already undergone 4 1/2 yeas of sentence. It is also submitted that there is no possibility of hearing of the appeal in near future.

(3.) The learned trial Court shall keep the record of attendance of the accused applicant-appellant in a separate file. Such file be registered as Criminal Misc. Case related to original case in which the accused applicant-appellant was tried and convicted. A copy of this order shall also be placed in that file for ready reference. Criminal Misc. file shall not be taken into account for statistical purpose relating to pendency and disposal of cases in the trial court. In case the said accused applicant-appellant does not appear before the trial court, the learned trial Judge shall report the matter to the High Court for cancellation of bail.