PRAKASH Vs. STATE

JUDGEMENT

(1.) The instant application for suspension of sentences has been preferred on behalf of the appellant applicant under Sec. 389 Cr.P.C. who has been convicted and sentenced as below vide judgment dtd. 4/9/2021 passed by the learned Additional Sessions Judge, No.6, Jodhpur Metropolitan in Sessions Case No.74/2017:

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

(3.) We have heard and considered the submissions advanced at bar and have gone through the record.