MUKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The appellant has filed the appeal along with application for suspension of sentence.

(3.) The appeal has been preferred against the judgment of conviction and sentence dtd. 23/9/2021 passed by the Court of Additional Session Judge No.5, Kota (Rajasthan) in Session CIS No. 12/2019, by which the appellant has been convicted for offences under Ss. 363 and 307 of IPC and sentenced to maximum term often years.