REKHA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant second application for suspension of sentences has been preferred on behalf of the appellant applicant who has been convicted and sentenced as below vide judgment dtd. 20/12/2018 passed by the learned Additional Sessions Judge, Salumbar, District Udaipur in Sessions Case No.08/2018 (CIS No.08/2018):

(2.) Learned Public Prosecutor has filed reply to the application for suspension of sentences wherein, it is indicated that the appellant had served total sentence of 6 years and 8 months by 21/7/2022. Thus, by now, she has undergone 7 years imprisonment including remissions.

(3.) The appellant has been convicted and sentenced for the alleged murder of Smt. Raju Devi by strangulation and looting of her ornaments.