ASHOK Vs. STATE

JUDGEMENT

(1.) Accused-applicant has laid this fourth application for suspension of sentence handed down by District and Sessions Judge, Pratapgarh (for short, 'learned trial Court') by its judgment dtd. 22/1/2018. The learned trial Court, by the impugned judgment, indicted applicant for offence under Sec. 498A and 304B IPC and handed down sentence of 10 years' rigorous imprisonment for offence under Sec. 304B IPC whereas for offence under Sec. 498A, three years' rigorous imprisonment with fine of Rs.5,000.00, and in default of payment of fine, to further undergo six months' simple imprisonment.

(2.) Earlier, applications for suspension of sentence were decided either on merits or as not pressed.

(3.) Third application for suspension of sentence was rejected on 11/4/2018 with liberty to renew the prayer after six months.