GARIMA VYAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentence under Sec. 389 CrPC has been preferred on behalf of the appellant-applicant Garima Vyas D/o Avinash Vyas, who has been convicted for the offence under Sec. 302 read with Sec. 120-B IPC and sentenced to undergo life imprisonment vide the judgment dtd. 18/12/2021 passed by the learned Sessions Judge, Jalore in Sessions Case No. 64/2011 (CIS 46/2014).

(2.) Learned Public Prosecutor has filed reply to the application for suspension of sentence.

(3.) Heard learned counsel for the parties and perused the material available on record.