Jitendra Ray Goyal, J. - (1.) Instant petition has been filed by accused petitioner Ram Singh seeking stay of judgment of conviction dated 28.6.2007 in Sessions Case No. 113/2005 in which he was convicted for the offence under sections 201 & 176 IPC and sentenced to two years simple imprisonment and fine under section 201 IPC and as against section 176 IPC sentenced to one month simple imprisonment and fine.
(2.) On 18.7.2007 the applicant has moved a petition mentioning therein that he is a Government employee working in police department and after registration of FIR he was arrested and suspended from his service; he is facing extreme crunch & grave hardship as he is the only earning member in the family. It has also been averred that his sentence has already been suspended by this Court and now it has been given to understand that his services are likely to be terminated very soon. Petitioner-appellant also filed an affidavit on 3.9.2007 to the effect that his services have been dismissed by the Directorate. Telecommunication, Rajasthan Police, Jaipur vide order dated 20.7.2007 and he also annexed the dismissal order issued by Superintendent of Police-1st, Telecommunication, Rajasthan Police, Jaipur.
(3.) Heard learned counsel for petitioner-appellant as well as complainant and learned Public Prosecutor for the State and perused the material placed during the course of arguments.;