BASANT LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

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

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

(3.) It is contended by Counsel for the applicant that applicant has remained in custody for a period of 7 years and 4 months. The case rests on evidence of two witnesses i.e. PW-15 & PW-19, both are not reliable witnesses. The occurrence took place at dark and there were no lights and accident took place on the road.