KISHORE SINGH Vs. STATE

JUDGEMENT

(1.) Learned Public Prosecutor Shri Anil Joshi has chosen not to file reply to the instant application for suspension of sentences and proposes to argue the matter orally.

(2.) Heard on the application for suspension of sentences. Perused the material available on record.

(3.) Learned counsel Shri Devendra Mahalana does not press the application for suspension of sentences filed on behalf of the applicant-appellant No.2 Prakash Singh. However, he submits that the applicants-appellants Kishore Singh and Laxman Singh have manifestly been falsely implicated in this case. The prosecution witnesses suppressed material facts while deposing on oath. He further submits that the Medical Officer Dr. Sangarsh Jain (PW.11) did not even prove the postmortem report of the deceased in a lawful manner and details of the injuries were not stated by him while deposing on oath. He thus, urges that the applicants-appellants Kishore Singh and Laxman Singh deserve indulgence of bail during pendency of the appeal.