YASH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentences under Sec. 389 Cr.P.C. has been preferred by appellant-applicant Yash Kumar @ Prakash S/o Shri Hanuman Prasad Agrawal who has been convicted and sentenced as below vide judgment dtd. 4/3/2022 passed by learned Addl. Sessions Judge No.2, Bhilwara in Sessions Case No.10/2015 (116/2015):

(2.) Learned Public Prosecutor has chosen not to file reply to the application for suspension of sentences and proposes to argue the matter orally.

(3.) The applications for suspension of sentences filed on behalf of the co-accused Manoj and Sanjay Acharya have been accepted by this Court vide order dtd. 12/7/2022 with the following observations:-