SUNDER LAL Vs. STATE

JUDGEMENT

(1.) Heard on the stay application moved under Sec. 389 of Code of Criminal Procedure for staying the conviction order dated 02.08.2007.

(2.) It is not disputed that this Court has suspended the sentence awarded to the accused -appellant vide its order dated 10.08.2007.

(3.) The accused -appellant is a government servant and at the time of incident, he was working as Teacher Grade -III at Primary School, Meenapada, Panchayat Samiti - Bandikui. After the incident on 17.05.2005, die accused -appellant was suspended and now he is under suspension and posted under the Block Education Officer, Sikra (Dausa).