BALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentence under Sec. 389 CrPC has been preferred on behalf of the appellant-applicant Bala @ Balwant S/o Somla @ Homla, who has been convicted and sentenced to undergo life imprisonment for the offence under Sec. 302/34 IPC vide the judgment dtd. 23/1/2020 passed by the learned Special Judge, SC/ST (Prevention of Atrocities Cases), Udaipur in Sessions Case No.69/2017.