KOR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentences under Sec. 389 Cr.P.C. has been preferred by appellants-applicants who have been convicted and sentenced as below vide judgment dtd. 20/3/2021 passed by learned Addl. Sessions Judge No.1, Nohar, Hanumangarh in Sessions Case No.17/2018: <IMG>JUDGEMENT_224_LAWS(RAJ)8_2022_1.jpg</IMG>

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

(3.) Brief facts relevant and essential for disposal of the instant application for suspension of sentences are noted hereinbelow:- The appellant Pooja was married to the deceased Kaluram about six years before the incident. Kaluram and Pooja went missing whereupon, his brother Deepak lodged a missing person report (No.01/2018) at the Police Station Tibbi on 12/2/2018.