Pramod Kumar vs State Of Nct Of Delhi
2010 Latest Caselaw 4007 Del

                * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of Reserve: August 26, 2010
                                                    Date of Order: 30th August, 2010

+ Crl.M.B.No. 485/10 in Crl.Appeal No. 391/2010
%                                                                      30.8.2010

        Pramod Kumar                                           ... Applicant
                                 Through: Mr. Summet Verma, Advocate

                Versus


        State of NCT of Delhi                       ... Respondent
                           Through: Mr. Sunil Sharma, APP


JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the judgment?

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest?

ORDER

This application has been made for suspension of sentence by

the accused who has been convicted under Section 393/398 IPC and Section

25 of Arms Act and sentenced to 7 years imprisonment under Section

393/398 IPC and 3 years imprisonment under Section 25 of the Arms Act.

Looking into the role of the accused and the fact that the

accused was armed at the time of robbery, I consider that it is not a fit case

for suspension of sentence. The application is dismissed.

August 30, 2010                                SHIV NARAYAN DHINGRA, J.
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