GOMA RAM Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the appellant-applicant and learned Public Prosecutor and perused the material available on record.

(2.) By way of the instant third application for suspension of sentences under Sec. 389 CrPC, the appellant-applicant Goma Ram seeks suspension of sentences awarded to him by learned Special Judge, NDPS Act Cases, Balotra District Barmer vide judgment dtd. 12/4/2017 in Sessions Case No. 16/2016 (89/2012).

(3.) The appellant-applicant Goma Ram has been incarcerated in prison for last 6 years and 11 months. He has been convicted and sentenced vide judgment dtd. 12/4/2017 for the charge that he was apprehended while carrying 6 kgs of contraband opium.