SANTOSH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as the learned Public Prosecutor for the State and counsel appearing for the complainant. Perused the record as well as the judgment.

(2.) It has been submitted by the learned counsel for the appellant that death has been caused by injuries to the head as per the statements of the Doctor, PW-15 and as per PW-9. The allegation against the appellant Santosh is of having caused injury with stone on the feet of the deceased Ramratan. It is further been submitted that the case of the appellant Smt. Santosh is distinguishable as she is a lady.

(3.) We have considered the aforesaid submissions. However, without expressing any opinion on the merits of the case of Smt. Santosh in the light of the aforesaid, we deem it just and proper to accept this application submitted on behalf of Smt. Santosh wife of Heera Lal for suspension of the sentence.