SURENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant-applicant herein has been convicted and sentenced as below vide judgment dtd. 13/9/2021 passed by the learned Additional Sessions Judge No. 2, Hanumangarh in Sessions Case No. 4/2016: <FRM>JUDGEMENT_143_LAWS(RAJ)1_2022_1.html</FRM>

(2.) He has preferred D.B. Criminal Appeal No. 111/2021 for assailing the impugned judgment and in continuance thereof, the instant application for suspension of sentences has been moved under Sec. 389 CrPC.

(3.) Learned Public Prosecutor does not propose to file reply to the application for suspension of sentences and has chosen to argue the matter orally.