- (1.) Prayer in this application is for suspension of sentence of the applicant-appellant, Nawab, son of Hoshiar, resident of Village Dabas Majara, Police Station, Kanjhawala, Delhi, who was held guilty for the offences punishable under Sections 341, 395 and 397, IPC, and sentenced to undergo the imprisonment as under:- Section 395 read with Section 397, IPC. RI for 7 years, besides fine of Rs 5,000/-. In default of payment of fine to further undergo RI for three months. Section 341, IPC. RI for one month.
(2.) Both the substantive sentences were ordered to run concurrently.
(3.) Learned counsel submits that out of the maximum awarded substantive sentence of 7 years, the applicant-appellant has suffered incarceration for 1 year and more than 7 months. He further submits that the co-accused of the applicant-appellant have already been extended the benefit of suspended sentence by this Court vide order dated 24.5.2012. He further submits that the applicant-appellant is neither involved nor required in any other case. He also submits that there are fairly arguable points in the appeal and the same is not likely to be heard or decided in the near future in view of the heavy pendency of the cases. ;