ASHOK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor has chosen not to file reply to this application for suspension of sentences and proposes to argue the matter orally.

(2.) Heard learned counsel representing the parties. Perused the impugned judgment and the record.

(3.) The instant application for suspension of sentences has been preferred on behalf of the appellant applicant who has been convicted and sentenced as below vide judgment dtd. 20/10/2020 passed by the learned Additional Sessions Judge, Banswara in Sessions Case No.51/2016 (CIS No.47/2016):