RAHUL@SOMENDRA KANDERA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-appellants have preferred this application for suspension of sentence.

(2.) Heard on application for suspension of sentence.

(3.) It is contended by counsel for the appellant that appellants have remained in custody for a period of about seven years. Appellants had sustained 5-7 injuries by sharp weapon. It is also contended that important material which was seized by police was not produced before the Court and the reason assigned by the Malkhana incharge is that they were taken away by a monkey. It is further contended that the case rests on circumstantial evidence and initially in the FIR the allegation was against Bhanu Pratap, however, after 20 days of the incident accused-appellants were falsely implicated.