- (1.) Heard learned counsel for the parties.
(2.) Learned counsel for the accused applicant submits that accused applicant has been convicted U/s. 325 IPC and he has been sentenced to undergo 3 years' simple imprisonment with a fine of Rs. 500/- and in default of payment of fine, one month additional simple imprisonment. He further submits that this sentence has already been suspended by the trial court for a month.
(3.) These facts are not controverted by either by learned PP or by learned counsel for the complainant.;