RAMESHWAR LAL JHANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Admit. Issue notice.

(3.) Learned Public Prosecutor accepts notice on behalf of respondent-State. Therefore, notices need not be issued. Call for record. Heard on application for suspension of sentence No.1478/2023. Upon a consideration of the arguments advanced on behalf of the appellant and having regard to the facts and circumstances of the case, this Court is of the opinion that it is a fit case for suspending the sentence awarded to the appellant.