BUDDHARAM Vs. STATE OF RAJASTHAN THROUGH P P

JUDGEMENT

(1.) Heard learned counsel for the accused appellant and learned Public Prosecutor on the application for suspension of sentence and perused the judgment impugned dated 3.7.2017 passed by learned Additional District and Sessions Judge No.3, Bharatpur (Raj.), whereby the accused appellant has been convicted for the offence punishable under Sections 326, 308, 341 & 323 IPC and has been sentenced with maximum of 03 years rigorous imprisonment alongwith fine.

(2.) Learned counsel for the accused appellant submits that the accused was on bail during trial and his sentence has already been suspended by the learned trial court uptill 22.8.2017. The appeal is likely to take time for final disposal. There are sufficient grounds to challenge the impugned judgment of conviction as mentioned in the memo of appeal. Hence, the accused-appellant be enlarged on bail while suspending the sentence.

(3.) Learned Public Prosecutor has vehemently opposed the application for suspension of sentence and submits that the accused appellant does not deserve the indulgence of suspension of sentence and his application be therefore dismissed.