ANJULI PALO,J. - (1.)Heard on I.A.No.17485/2022, which is first application filed on behalf of the applicant for suspension of sentence and grant of bail.
(2.)The applicant has been convicted by the trial Court under Sec. 354 of IPC and sentenced to undergo R.I. for 01 year with fine of Rs.500.00, with default stipulation.
(3.)Learned counsel for the applicant has submitted that the trial Court has n o t properly appreciated the oral and documentary evidence available on record. He further submits that applicant is innocent and has falsely been implicated in this case. Maximum sentence awarded to the applicant is one year. The applicant is in custody and disposal of this revision would take considerable time, therefore, the jail sentence of the applicant may be suspended and he may be released on bail.