SATYAPRAKASH@SETHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is informed by learned Deputy Government Advocate that victim has been intimated about filing of the criminal appeal as well as the application for suspension of sentence. Report in this regard has also been submitted before the Court, which is taken on record.

(2.) No one has put in appearance on behalf of the victim, despite information.

(3.) Accused-appellant has preferred this application for suspension of sentence.