KALURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide the judgment dtd. 22/9/2021 passed by the learned Sessions Judge, Chittorgarh in Sessions Case No.87/2017 :-

(2.) They have preferred the applications under Sec. 389 CrPC seeking suspension of sentences awarded to them by the trial court.

(3.) Learned Public Prosecutor has submitted replies in both the applications.