PRABHAKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the applicant-appellant 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 appellantapplicant that appellant has been sentenced for the offence under Ss. 7 and 13 (1) (d)/13 (2) of the Prevention for Corruption Act for one year's simple imprisonment, which is already suspended by the Court below. Appellant-applicant was on bail during trial and disposal of the appeal will consume time.

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