DEVENDRA Vs. STATE

JUDGEMENT

(1.) The instant 3rd application for suspension of sentences has been preferred on behalf of the appellant-applicant Devendra S/o Sahi Ram Bishnoi, who has been convicted and sentenced vide the judgment dtd. 6/5/2016 passed by the learned Additional Sessions Judge, Raisinghnagar, District Sri Ganganagar in Sessions Case No. 14/2013 for the offences under Ss. 302, 460 and 34 of the IPC.

(2.) Learned Public Prosecutor has chosen not to file reply and proposes to argue the matter orally.

(3.) Heard learned counsel for the appellant as well as learned Public Prosecutor and perused the material available on record.