MOHAMMAD ASLAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentence has been moved on behalf of the petitioner in the matter of judgment dtd. 14/8/2018 passed by the learned Additional Chief Judicial Magistrate No. 2, Bhilwara in Criminal Case No. 14956/2014 whereby he was convicted and sentenced to suffer following maximum imprisonment:- <IMG>JUDGEMENT_67_LAWS(RAJ)12_2024_1.jpg</IMG>

(2.) It is contended on behalf of the petitioner that the learned trial Judge has not appreciated the correct, legal and factual aspects of the matter and thus, reached at an erroneous conclusion of guilt, therefore, the same is required to be appreciated again by this Court. The hearing of the revision is likely to take long time, therefore, the application for suspension of sentence may be granted.

(3.) Per contra, learned Dy.GA has vehemently opposed the prayer made on behalf of the accused-petitioner for releasing him on application for suspension of sentence.