ASHU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-applicant has preferred this application for suspension of sentence.

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

(3.) It is informed by learned Additional Government Advocate that complainant has been intimated about filing of the criminal appeal as well as application for suspension of sentence. No one has put in appearance on behalf of the complainant, despite information. Report in this regard has also been submitted by learned State Counsel and the same is taken on record.