JUDGEMENT
SANDEEP MEHTA,J. -
(1.)The instant third Application No. 514/2013 for suspension of sentences has been filed by the accused applicant Prema Ram who was convicted for the offence under Section 306 I.P.C. and is undergoing a sentence of ten years R.I.
(2.)Learned counsel for the appellant at the outset did not press the third application for suspension of sentences but prayed that the main appeal itself be heard and the learned Public Prosecutor consented to the same. Accordingly, the appeal itself is being decided finally.
(3.)The instant appeal has been preferred by the appellant challenging the judgment dated 21.2.2009 passed by the learned Sessions Judge, whereby the learned Special Judge convicted the appellant under Section 306 I.P.C. and sentenced him to ten years R.I. with a fine of Rs. 5,000/-, in default of payment of fine to undergo one month's imprisonment.
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