KISHAN Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The learned counsel for the appellant-applicant submits that the appellant was convicted and sentenced by the learned trial court for the offence under Sec. 366 of the IPC for three years RI vide judgment dtd. 30/1/2019.

(3.) Upon a consideration of the arguments advanced on behalf of the appellant and having regard to the facts and circumstances of the case, this Court is of the opinion that it is a fit case for suspending the sentences awarded to the accused appellant.