JASRAJ Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the accused-appellant as well as learned Public Prosecutor and perused the record including the impugned judgment.

(2.) This judgment will decide the Application for Suspension of Sentences (Bail) No.1295/2019 filed by the applicant-Jasraj under Section 389 Cr.P.C. as well as the appeal preferred by him under Section 374 (2) Cr.P.C. against the judgment dated 11.11.2019 passed by Additional Sessions Judge, Women Atrocities Cases, Metropolitan Jodhpur in Sessions Case No.63/2017 whereby, he was convicted and sentenced as below:-

(3.) All the sentences were ordered to run concurrently. Succinctly stated, facts relevant and essential for disposal of the appeal are narrated hereinbelow.