Naresh Kumar Sanghi, J. - (1.) PRAYER in this application, filed under Section 389, Cr.P.C., is for suspension of sentence of the applicant -appellant Manoj @ Monu, son of Mel Kumar, resident of House No. 469/29, Surat Nagar, Phase -III, Police Station Rajendra Park, Gurgaon, who was held guilty for having committed the offence punishable under Section 325 read with Section 34, IPC, and 506, IPC, and ordered to undergo the following sentences:
(2.) ALL the substantive sentences were ordered to run concurrently. Learned counsel contends that the applicant -appellant is neither required nor involved in any other case and he has already suffered incarceration for 1 year and 8 months.
(3.) LEARNED counsel for the State has not controverted the statement made by the learned counsel for the applicant -appellant.;