NARTA RAM Vs. STATE

JUDGEMENT

(1.) Heard. Admit

(2.) Upon a consideration of the arguments advanced on behalf of the appellant and having regard to the facts and circumstances of the case, appellant was on bail during the trial, this court is of the opinion that it is a fit case for suspending the substantive sentence awarded to the accused appellant.

(3.) Accordingly, the application for suspension of sentence filed under Section 389 Cr.P.C. is allowed and it is ordered that the substantive sentences passed by the learned Special Judge NDPS Cases No.1, Chittorgarh vide judgment dated 13.11.2019 in Sessions Case No.38/2016 against the appellant-applicant Narta Ram S/o Arjan Singh Rajput shall remain suspended till final disposal of the aforesaid appeal subject to the condition that the appellant shall deposit the fine amount as imposed by the learned.