SUNNAT BANO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentences under Sec. 389 CrPC has been preferred on behalf of the appellant-applicant Smt. Sunnat Bano @ Bhanwari Devi W/o Babu Khan, who has been convicted and sentenced as below vide the judgment dtd. 17/6/2022 passed by the learned Additional Sessions Judge, Sujangarh, District Churu in Sessions Case No.14/2014 :