KISHAN Vs. STATE

JUDGEMENT

(1.) Today the matter comes up for orders of an interlocutory application filed by Mr. Deepak Menaria to prepone the date fixed in the matter i.e. 06.10.2020.

(2.) The application is accepted and with the consent of the learned Public Prosecutor, the matter is heard today itself.

(3.) The instant application for Suspension of Sentence has been preferred on behalf of appellant-applicant Kishan son of Veerji Meena, who has been convicted and sentenced for the offences under Sections 450, 323, 376 (2)(g) IPC and Section 4/25 of the Arms Act vide the Judgment dated 28.08.2019 passed by the learned Additional Sessions Judge, Salumbar, District Udaipur in Sessions Case No.15/2017.