ABDUL HAKIM Vs. STATE

JUDGEMENT

(1.) This application for suspension of sentence under Sec. 389 Cr.P.C. has been filed on behalf of applicant-appellant-Abdul Hakim who has been convicted by the learned Special Judge, Sessions Judge (Anti Corruption Act), Jaipur in Special Regular Cr. Case No. 29/1999, State v. Dr. Braj Sunder and Anr. for offences under Sec. 7 of the Prevention of Corruption Act, 1988 r/w 120-B IPC and Ss. 13(1)(d)(2) of the Act, 1988 r/w Sec. 120B I.P.C. The maximum sentence awarded to the applicant is 2 years RI with a fine of Rs.500.00 with default stipulation.

(2.) I have heard learned counsel for the applicant-appellant as well as the Public Prosecutor for the State and have also perused the impugned judgment.

(3.) Having regard to the submissions made at the bar, keeping in view the short period of sentence and the fact that he was on bail during trial and there is no immediate prospect of his appeal being heard in near future, I deem it just and proper to suspend sentence of the applicant-appellant during the pendency of his appeal.