JAIPRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Call for the record.

(2.) Heard learned counsel for the parties on the application for suspension of sentence.

(3.) The petitioner has been convicted and sentenced as below vide Judgment dtd. 27/2/2020 passed by Judicial Magistrate, Pali in Criminal Original Case No. 176/2015 as affirmed by the Sessions Judge, Pali vide Judgment dtd. 9/6/2022 passed in Criminal Appeal No. 39/2020 :- <FRM>JUDGEMENT_93_LAWS(RAJ)6_2022_1.html</FRM>