JASRAM Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties on the application for suspension of sentence.

(2.) Learned counsel for the appellant-applicant has submitted that the trial court has grossly erred in convicting and sentencing the appellant-applicant. It is submitted that wife of the appellant-applicant expired by burn injury in her matrimonial home on 29/6/2016. It is submitted that appellant-applicant's wife was suffering from psychiatric issues long before her death and was under treatment. It is further submitted that Dr. Sukhveer Singh (PW-8), in his evidence, has also verified the said fact that the deceased was suffering from psychiatric issues and was under treatment. It is also submitted that taking into consideration the above fact; the evidence of Dr. Sukhveer Singh (PW-8) as well as taking into consideration the contradictions in the evidence of prosecution witnesses Dayaram (PW-1) father of the deceased, Raghuveer (PW-2) her brother and Kalawati (PW-3) her mother, this Court has suspended sentence of co-accused Peerdutt, who happened to be the Jeth (brother-in-law of the deceased). Learned counsel for the appellant-applicant has, therefore, prayed that in the above facts and circumstances of the case, the sentence awarded to the appellant-applicant by the trial court may be also suspended.

(3.) Similarly, if the sureties change their address, they will give in writing their changed address to the trial Court.