BIRBAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard on application for suspension of sentence.

(2.) The appellants have filed the appeal along with application for suspension of sentence.

(3.) The appeal has been preferred against the judgment of conviction and sentence dtd. 18/11/2021 passed by the Court of Special Judge SC/ST (Act) Cases, Bharatpur in Session Case No. 106/2016, by which the appellants have been convicted for offences under Ss. 148, 323/149, 307/149, 332 and 333 of IPC and sentenced to maximum term of four years.