BHUPENDRA Vs. STATE

JUDGEMENT

(1.) Both these applications for suspension of sentences filed on behalf of applicant-appellants Bhupendra, Kapil, Pradeep Kumar and Kirandeep are being heard and decided by this common order.

(2.) The instant applications for suspension of sentences under Sec. 389 CrPC have been preferred on behalf of the appellant-applicants Bhupendra, Kapil, Pradeep Kumar and Kirandeep, who have been convicted and sentenced for the offences under Ss. 302, 201 and 120-B of the IPC vide the judgment dtd. 20/12/2019 passed by the learned Additional Sessions Judge, Sagwada, District Dungarpur in Sessions Case No.9/2019. They are convicted and sentenced as below:-