VINOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the applicant-petitioner and learned Public Prosecutor for the State on application for suspension of sentences. Perused the material available on record.

(2.) It is contended by the counsel for the petitioner that petitioner-applicant Vinod Kumar S/o Jaimal Ram has been convicted for the offence under Sec. 8/21 of the NDPS Act and sentenced to undergo six months' rigorous imprisonment along with fine of Rs.10,000.00. Learned counsel further petitioner was on bail during trial and disposal of the revision petition will consume time thus, sentence awarded to him may be suspended during pendency of the revision petition.

(3.) Learned Public Prosecutor has opposed the application for suspension of sentence.