- (1.) Appellant has filed this application for suspension of sentence under Section 389 Cr.P.C.
(2.) Heard learned counsel for the appellant through 'Jitsi Meet'.
(3.) It is contended by learned counsel for the appellant that the learned trial Court has recorded self contradictory finding while acquitting the appellant from the charge under Section 306 IPC and convicting him under Section 498-A IPC with regard to subjecting the deceased to harassment for demand of dowry. He submits that the appellant has served more than half of the three years sentence awarded to him under Section 498-A IPC, there is no likelihood of the appeal being heard in near future and prays for suspension of sentence awarded to the appellant during pendency of the appeal.;