RAMESH KUMAR Vs. STATE

JUDGEMENT

(1.) The instant application for suspension of sentence under Sec. 389 CrPC has been preferred on behalf of the appellant-applicant Ramesh Kumar S/o Savaji, who has been convicted under Sec. 302 of the IPC and sentenced to life imprisonment with fine of Rs.10,000.00 vide the judgment dtd. 16/12/2020 passed by the learned Additional Sessions Judge, Bhinmal, District Jalore in Sessions Case No.22/2016.