SALIM KHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant-applicants have been convicted and sentenced as below vide the judgment dtd. 21/2/2022 passed by the learned Additional Sessions Judge, Bilara in Sessions Case No.96/2020 :- <FRM>JUDGEMENT_42_LAWS(RAJ)9_2022_1.html</FRM>

(2.) They have filed these applications under Sec. 389 CrPC seeking suspension of sentences awarded by the trial court.

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