DURGA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Public Prosecutor.

(2.) Counsel for the appellant submits that out of total sentence of seven years, the appellant has already undergone more than five years of sentence and further the recovered contraband is below commercial quantity, therefore in such circumstances, the sentence awarded by learned court below may be suspended and the appellant may be released on bail.

(3.) Learned Public Prosecutor has vehemently opposed the application for suspension of sentence.