RANG LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellants have filed this application for suspension of sentence under Section 389 Cr.P.C.

(2.) Learned counsels for the appellants submit that it is a case of version and cross version. They submit that the incident occurred at the spur of moment without any premeditation. Drawing attention of this Court towards the statement of Dr. Shyam Sundar Nagar(PW-1), learned counsels submitted that at the first instance, he did not opine the injury No.1 on the person of Tarun to be dangerous to life and with regard to his subsequent opinion, he has admitted that he was not certain as to whether it was dangerous to life or not. Learned counsels submitted that the appellants were on bail during trial, they never misused their liberty, hearing of the appeal is likely to take considerable time and prays for their suspension of sentence during pendency of the appeal.

(3.) Learned Public Prosecutor has opposed the application for suspension of sentence.