NAZIR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) D.B. Criminal Appeal Nos.143/2020 and 147/2020 are admitted. No need to issue notice of the said appeals as the parties are already represented through their respective counsel.

(2.) These suspension of sentence applications have been preferred on behalf of applicants for suspending their sentence awarded by the Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Cases), Barmer (hereinafter to be referred as ..the trial court..) vide judgment dtd. 25/8/2020 in Sessions Case No.01/2010 (37/2010, 04/2016) while convicting and sentencing them for life imprisonment for the offences punishable under Ss. 5 and 6/9-B of Explosive Act; Ss. 4, 5 and 6 of Explosive Substances Act; Ss. 3/25 and 7/25(1)(D)(1-AA) of Arms Act; Ss. 3/10, 13, 18 and 20 of Unlawful Activities (Prevention) Act and Ss. 153-A and 120-B IPC.

(3.) Mr. Nishant Bora, learned counsel appearing for applicant..Nazir S/o Meeru Khan has submitted that the applicant is in custody from last more than 12 years and taking into consideration this fact alone, his sentence may be suspended.