- (1.) By an application under Section 389 Cr.P.C. the applicant-appellant Rama Ram seeks temporary suspension of sentence on the ground that his wife is to undergo operation. He has placed on record the treatment record as also various prescriptions of Dharti Hospital, Tharad (Banas Kanta), Gujarat.
(2.) Learned public prosecutor submits that on humanitarian consideration, a reasonable period of 20 days would be just and proper for treating the wife of the applicant. Learned counsel for the applicant submits that there being no other member except the applicant to take his wife to Gujarat and get her operated as the medical authorities have advised an urgent surgery.
(3.) Having regard to the facts and circumstances of the case, I think it just and proper to temporarily suspend the sentence awarded to the accused appellant-applicant for a period of 20 days from the date of his release.;