ARJUN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentence has been moved on behalf of the applicant in the matter of judgment dtd. 19/7/2022 passed by the learned Special Metropolitan Magistrate (NI Act Cases) No.7, Jodhpur Metro in Sessions Original Case No.206/2021 whereby he was convicted and sentenced to suffer maximum imprisonment of 03 months under Sec. 138 of the Negotiable Instrument Act.

(2.) It is contended on behalf of the applicant that the learned trial Judge has not appreciated the correct, legal and factual aspects of the matter and thus, reached at an erroneous conclusion of guilt, therefore, the same is required to be appreciated again by this court. Hearing of the revision is likely to take long time, therefore, the application for suspension of sentence may be granted.

(3.) Per contra, learned public prosecutor has vehemently opposed the prayer made on behalf of the accused-applicant for releasing the petitioner on application for suspension of sentence.