RAMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the applicant-appellant and learned Public Prosecutor. Perused the record.

(2.) The appellant has been convicted and sentenced vide judgment dtd. 10/2/2022 passed by learned Sessions Judge, Dungarpur in Sessions Case No.38/2019 (CIS No.38/2019) as under:-

(3.) The instant application under Sec. 389 Cr.P.C. has been filed on behalf of the appellant seeking suspension of sentence awarded by the trial court.