SAVITR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant applicant herein stands convicted and sentenced as below vide judgment dtd. 18/9/2021 passed by the learned Additional Sessions Judge No.1, Nohar, District Hanumangarh in Sessions Case CIS No.21/2017:

(2.) The instant application for suspension of sentences has been filed on behalf of the applicant appellant seeking release on bail during pendency of the appeal.

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