GOPI @ GOPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant-applicant herein has been convicted and sentenced vide judgment dtd. 10/3/2016 passed by the learned Additional Sessions Judge, Bhadra, District Hanumangarh, in Sessions Case No.29/2014 (CIS No.113/2015) for the offence under Sec. 302/34 of IPC.

(2.) The appellant-applicant has preferred the application for suspension of sentence for suspension of sentences during the pendency of the appeal and for release on bail.

(3.) The only plea raised by learned counsel for the appellant- applicant is that the actual undergone custody period of the applicant is of 11 years, 8 months and 21 days and total sentence including remission is of 13 years, 7 months and 48 days as on 5/5/2026. There is no chance of hearing of the appeal in near future, thus, in view of the directions of the Hon'ble Supreme Court dtd. 15/9/2022 in Sonadhar v. The State of Chhattisgarh : SLP (Crl.) No.529/2021, the sentence of the applicant be suspended and he be enlarged on bail.