RAVI SURESHBHAI BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms. Shah, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of the learned advocates for the respective parties, the application is taken up for final hearing today. Present application under Section 389 of the Code of Criminal Procedure has been preferred by the applicant -original accused -convict to suspend the sentence imposed by the learned trial Court while convicting the applicant for the offences punishable under Section 376 of the Indian Penal Code and sentence to undergo 10 years R.I. and consequently to release him on bail.