BHURA RAM Vs. STATE

JUDGEMENT

(1.) Accused-applicant has laid this fourth application for suspension of sentence under Sec. 389 Cr.P.C.

(2.) Learned trial Court, by its judgment dtd. 21/12/2017, convicted the applicant for offence punishable under Ss. 498A and 304B IPC and handed down sentence of different denomination including maximum sentence of seven years' simple imprisonment with fine of Rs.10,000.00.

(3.) Earlier, the applicant made endeavour for seeking suspension of sentence thrice but his efforts proved abortive.