PEERDUTT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below vide judgment dtd. 5/4/2022 passed by the learned Sessions Judge, Hanumangarh in Sessions Case No.85/2016 (CIS No.81/2016):

(2.) The instant application for suspension of sentences has been moved on behalf of the appellant under Sec. 389 Cr.P.C. with a prayer to release him on bail, during pendency of the appeal.

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