JASWANT Vs. STATE OF RAJASTHAN,

JUDGEMENT

(1.) Heard learned counsel for the parties on the suspension of sentence applications (appeal).

(2.) Learned counsel for the applicant-appellants have submitted that the trial court has erred in convicting and sentencing the accused-appellants for the offences punishable under Sections 395, 397, 120B and 412 IPC. It is also submitted that the trial court has not appreciated the evidence produced by the parties in proper perspective. It is further submitted that the applicant- appellants were in custody for different durations. It is also submitted that the appeals preferred by them against the impugned judgment are not likely to be heard in near future, therefore, the sentence awarded to the appellants be suspended till pendency of the appeals.

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