YOGESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentences under Sec. 389 Cr.P.C. has been preferred by appellant-applicant Yogesh S/o Amar Lai, who has been convicted and sentenced vide judgment dtd. 12/1/2018 passed by learned Addl. Sessions Judge, Salumber, Distt. Udaipur in Sessions Case No.60/2013 (CIS No.192/20214), as below:-

(2.) Offence Under Sec. Imprisonment Fine Sentence in default of fine

(3.) Learned Public Prosecutor has filed reply to the application for suspension of sentences and proposes to argue the matter orally.