MALA RAM 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 Mala Ram S/o Sh. Puna Ram, who has been convicted and sentenced as below vide the judgment dtd. 30/9/2021 passed by the learned Additional Sessions Judge, Jodhpur in Sessions Case No.137/2015. <FRM>JUDGEMENT_222_LAWS(RAJ)4_2022_1.html</FRM>

(2.) All the sentences were ordered to run concurrently.

(3.) Learned Public Prosecutor has filed reply to the application for suspension of sentences.