RANJEETRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentence under Sec. 389 CrPC has been preferred on behalf of the appellant-applicant Ranjeetram @ Sonu S/o Nakshtraram, who has been convicted and sentenced as below vide the judgment dtd. 28/9/2021 passed by the learned Additional Sessions Judge, Sri Karanpur, District Sri Ganganagar in Sessions Case No.7/2017.