DEVLATA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) As per the custody certificate produced before this Court by learned Public Prosecutor, the appellant-applicant has undergone incarceration for more than ten years. The custody certificate is taken on record.

(2.) The appellant-applicant herein has been convicted and sentenced as below vide judgment dtd. 4/11/2016 passed by the learned Additional District Judge No. 2, Chittorgarh, in Session Case No. 44/2013 :- Offence Sentence Fine 302 IPC Life Imprisonment Rs.25,000.00 and in default of which to further undergo one year simple imprisonment

(3.) The appellant-applicant has preferred the application for suspension of sentence under Sec. 389 Cr.P.C. during the pendency of the appeal and for release on bail. Earlier application seeking suspension of sentence was dismissed on 26/10/2018.