SOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below vide judgment dtd. 8/2/2023 passed by the learned Sessions Judge, Pratapgarh, in Session Case No.09/2023 (52/2023): <FRM>JUDGEMENT_161_LAWS(RAJ)5_2023_1.html</FRM>

(2.) The appellant-applicant has preferred the application for suspension of sentence under Sec. 389 Cr.P.C. for release on bail during the pendency of the appeal.

(3.) It is submitted by the counsel for the applicant the applicant has been falsely implicated in the case. It is submitted with reference to statements of Medical Officer PW.9- Dr. Pramod Jaiman, PW.11- Dr. O.P. Dayma coupled with X-ray (Exhibit-P/14) and final opinion of the doctor (Exhibit-D/4) that the injured had suffered fracture on his hand and leg, which are not vital parts of the body. PW.11- Dr. O.P. Dayma, admitted in his crossexamination that he had only expressed possibility of fracture likely to be fatal to his life.