MUNSHIRAM Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The applicant who has been convicted by the learned Special Judge, Session Court (Anti Corruption Act Cases), Sri Ganganagar vide judgment dated 6.5.2016 for the offence under Sections 7 & 13(1)(d) r/w Section 13(2) of the Prevention of Corruption Act and Section 120B IPC, has moved the instant application for suspension of sentence.

(3.) Having regard to the overall facts and circumstances as available on record but without commenting on the merits, this Court is of the opinion that it is a fit case for suspending the sentences awarded to the accused applicant.