KANHAIYALAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Heard learned counsel for the appellant and learned Public Prosecutor on application for suspension of sentence.

(3.) Learned counsel for the appellant submits that accused appellant has been awarded maximum sentence of 10 years and out of that he has already served about 8 years of sentence. Learned counsel for the appellant submits that similarly situated co-accused Sunil @ Pintu Rao has already been granted bail by the co-ordinate Bench of this Court. Counsel further submits that there is no evidence on record to hold the convict guilty of the offences and hearing of the appeal shall taken long time, therefore, the present suspension of sentence may be allowed.