267. It is the Court which must determine in each case the nature and the extent of the sentence suitable to the crime and the criminal, and the latter has absolutely no voice in such determination or choice of the alternative forms of sentences prescribed for the offence. The request of an offender for the award of an appealable sentence should, therefore, have little influence on the Court if the Court is of opinion that the offence is a trivial one and does not deserve an appealable sentence. On the other hand the Courts must not impose a non-appealable sentence with the deliberate object of depriving an offender of the right of appeal.
