SATYAVEER ETC. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) Leave granted.

(3.) These appeals by special leave are directed against the final order passed by the High Court of Judicature for Rajasthan, Bench at Jaipur dated 4.12.2017 in D.B. Cr. Misc. (S.O.S.)Appl. No. 988 of 2017 in D.B. Criminal Appeal No. 362 of 2017 and D.B. Cr. Misc. (S.O.S.)Appl. No. 785 of 2017 in D.B. Criminal Appeal No. 433 of 2017 whereby the High Court dismissed the applications for suspension of sentence of the appellants herein.