MANCHHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) In S.B. Suspension Of Sentence(Revision) No. 18/2021 and 70/2021 (Manchha Ram) :-

(3.) Heard learned counsel for the parties. Learned counsel for the petitioner submits that the petitioner has undergone a total continuous sentence of 5 years earlier and 2 years, 9 months and 23 days subsequently. The petitioner has undergone a total sentence for a period of 7 years, 9 months and 23 days. He, therefore, prays that the sentences awarded to the petitioner may be suspended during pendency of the present revisions.