LEELU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Notice has been served on respondent-complainant, however, no one has appeared on his behalf.

(2.) The instant application for suspension of sentences under Sec. 389 Cr.P.C. is preferred on behalf of the appellant-applicant Leelu Ram S/o Sohan Lal, who has been convicted and sentenced as below vide judgment dtd. 11/10/2021 passed by learned Special Judge, SC/ST (Prevention of Atrocities Cases), Churu in Sessions Case No.47/2012. <FRM>JUDGEMENT_140_LAWS(RAJ)5_2022_1.html</FRM>

(3.) Learned Public Prosecutor has filed reply to the application for suspension of sentence, as per which, the appellant does not have any criminal antecedents.