SANGAM Vs. STATE

JUDGEMENT

(1.) Accused-appellant has preferred this second application for suspension of sentence under Sec. 389 Cr.P.C.

(2.) Co-accused Nathu has been released on bail by a Coordinate Bench of this Court vide order dtd. 2/4/2018 wherein nothing on record to distinguish the case of the present petitioner from that of the co-accused.

(3.) Learned counsel has further submitted that final adjudication of the appeal is likely to take considerable time and appellant is already in custody for last more than five and half years besides the fact that case of appellant is clearly distinguishable from co-accused. With these submissions, learned counsel has argued that appellant's sentence may be suspended.