OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Admit. Learned Public Prosecutor accepts notice on behalf of respondent-State Heard on application of suspension of sentence No.246/2021.

(3.) Upon a consideration of the arguments advanced on behalf of the appellant and having regard to the facts and circumstances of the case, including the facts that the appellant is behind the bars since 13/02/2016 and he has served more than five years of sentence out of total sentence of seven years and hearing of the appeal will take sufficient long time to be concluded, this court is of the opinion that it is a fit case for suspending the substantive sentence awarded to the accused appellant.