BALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant second application for suspension of sentences has been preferred on behalf of the Appellant applicant who has been convicted and sentenced as below vide judgment dtd. 9/8/2016 passed by the learned Additional Sessions Judge, No.3, Bhilwara in Sessions Case No.34/2014: <FRM>JUDGEMENT_64_LAWS(RAJ)10_2022_1.html</FRM>

(2.) The first application for suspension of sentences filed on behalf of the Appellant was dismissed by this Court vide order dtd. 29/11/2016.

(3.) It may be mentioned here that after dismissal of the first application for suspension of sentences, a period of nearly 6 years has passed but till date, the appeal could not be taken up for hearing.