GAJANAND AND ORS Vs. STATE OF RAJSTHAN

JUDGEMENT

(1.) The matter has come for orders on second application for suspension of sentence of appellants, but during the course of arguments, learned counsel for appellants submitted that he is not pressing this second application as well as order of conviction of appellants passed by the trial Court, in view of 'Parcha-Bayan' of prosecutrix Exhibit-P2, proved by the statements of PW22 Pradeep Kumar, Investigating Officer, PW2 Mooli Devi, mother of prosecutrix, PW14 Rodu and PW24 Sanwara, but his request is that appeal itself may be heard and decided, finally, and sentence of imprisonment of appellants awarded by the trial Court under Section 376(2)(G) IPC be reduced reasonably.

(2.) Learned Public Prosecutor has no objection in hearing the appeal, finally, and in reducing the sentence of imprisonment of appellants in view of the fact that appellants are not challenging their order of conviction.

(3.) At the request of learned counsel for the parties, arguments were heard and appeal is being disposed off finally.