PHOOL CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition has been preferred under Section 482 Cr.P.C. to assail the order dated 22.04.2014 passed by the Additional District & Sessions Judge, Neem-ka-Thana, District Sikar, whereby the learned Judge had dismissed the application for suspension of sentence filed by the petitioner.

(2.) The learned counsel appearing for the petitioner submitted that the petitioner was tried by the Court of Additional Chief Judicial Magistrate No.2, Neem-ka-Thana, Sikar and vide impugned judgment dated 05.04.2014 he has been convicted and sentenced for commission of offence punishable under Section 420 I.P.C. to undergo five-years rigorous imprisonment and pay a fine of Rs. 2000/-. In default thereof, to further undergo three-months simple imprisonment.

(3.) Counsel appearing for the petitioner further submitted that similar sentence has been awarded for offences punishable under Sections 467, 468, 471 and 120-B I.P.C.