LAXMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties on D.B. Criminal Misc. 3th (Suspension of Sentence) Application No.355/2023.

(2.) The second application for Suspension of Sentence was rejected by Hon'ble Division Bench of this Court vide order dtd. 26/7/2022.

(3.) Learned counsel for the appellant submitted that the appellant-applicant, accused and the deceased were brothers. Learned counsel submitted that an altercation happened in which the child and wife of the deceased were also injured but the persons who were alleged to have inflicted injuries to the child and wife of the deceased, have already been acquitted by the learned trial court.