- (1.) Heard counsel for the parties.
(2.) The applicant/Appellant seeks suspension of sentence of imprisonment during the pendency of the appeal.
(3.) The applicant/Appellant has been convicted by the learned Special Court for the offence under Section 377 IPC. He has been acquitted for the offence punishable under Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. As per the affidavit dated 15.7.2010 of Sh. Jaidev Bishnoi, Superintendent Central Jail, Hisar, the applicant/Appellant till 14.7.2010 has undergone imprisonment of 9 months and 17 days. As on date, the applicant/Appellant has undergone imprisonment of about one and a half years out of the sentence of 7 years.;