BHAGGO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties on the application for suspension of sentence of imprisonment awarded by the trial court.

(2.) IT is contended by the learned counsel for the appellant that appellant was convicted by the trial court for the offence under section 201 IPC for 3 years imprisonment and her sentence of imprisonment was suspended by the trial court for a period of 30 days. This court has also extended the order of suspension of sentence of imprisonment, therefore, looking to the short sentence awarded by the trial court and further that hearing of the appeal is likely to take time, her sentence of imprisonment be suspended during the pendency of this appeal.

(3.) AFTER considering all the facts and circumstances of the case and the submissions of the learned counsel for the parties, we are inclined to allow this application.