KISHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentences under Sec. 389 Cr.P.C. has been preferred by appellant-applicant Kishan S/o Motilal, who has been convicted and sentenced as below vide judgment dtd. 28/11/2019 passed by learned Addl. Sessions Judge, Pali in Sessions Case No.48/2015:

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

(3.) We have heard and considered the submissions advanced by Shri Rajpurohit and Shri Bishnoi, learned counsel representing the applicant-appellant and learned Public Prosecutor and have gone through the impugned judgment and the record.