SATYENDRA SINGH @ BHAYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is informed by learned Additional Government Advocate that victim has been intimated about filing of the appeal as well as suspension of sentence application. Despite information, no one has put in appearance on behalf of the victim.

(2.) Report in this regard has been submitted by the Additional Government Advocate and the same is taken on record.

(3.) Accused-applicants have preferred these applications for suspension of sentence.