SANDEEP Vs. STATE

JUDGEMENT

(1.) Applicant has laid this second application for suspension of sentence handed down by learned trial Court while convicting him for offence punishable under Sec. 307 IPC.

(2.) Learned trial Court, by its judgment dtd. 18/6/2016, convicted the applicant for offence under Sec. 307/34, 341, 392/34, 394/34, 397/34 IPC and Sec. 3/25 of the Arms Act and handed down maximum sentence of seven years' imprisonment for the serious offence under Sec. 307 IPC. All the sentences were ordered to run concurrently.

(3.) It is submitted by learned counsel that applicant has already remained in custody for four years and eight months out of maximum sentence of seven years and final hearing of the appeal is unlikely in near future. With this plea, learned counsel for the applicant has prayed for suspending the sentence.