As per case facts, appellant Amarjeet Singh was convicted for gang rape of a minor and sentenced to life imprisonment. His earlier interlocutory application for suspension of sentence was dismissed ... on merit by this High Court. He filed a fresh application seeking suspension, claiming parity with a co-convict, Bhakt Bandhu Paun, whose sentence had since been suspended by a coordinate bench. The question arose whether the principle of parity could be applied to grant suspension of sentence to the appellant, especially given his prior rejection on merit and the serious nature of the crime. Finally, the High Court dismissed the appellant's application, emphasizing that parity is not the sole ground for suspension and must focus on the accused's role, not merely shared offence. The Court noted that post-conviction, presumption of innocence does not apply, and strong compelling reasons are needed for suspension of sentence in heinous crimes, which were not present in this case.