RAJBAHADUR & ORS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Four accused appellants, namely, Rajbahadur, Ram Vilas, Chandra Shekhar & Avnesh Kumar have preferred S.B.Criminal Misc. Application for Suspension of Sentence No.442/2011 and accused appellant Radheshyam has preferred S.B.Criminal Misc. Application for Suspension of Sentence No.219/2011. The matter has come up for orders on above applications, but during the course of arguments, learned counsel for appellants did not press the applications and submitted that they are not challenging the order of conviction of the appellants and their only prayer is to reduce the sentence of imprisonment under Section 395 IPC from ten years rigorous imprisonment to seven years rigorous imprisonment as appellants have already undergone imprisonment of more than six years till now, therefore, appeal itself may be heard and decided finally.

(3.) The prayer of appellants is not opposed by learned public prosecutor seriously, in view of the fact that appellants are not challenging their order of conviction.