VIJAY PAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the applicant-appellant as well as the learned RR on behalf of the State and perused the record.

(2.) The applicant is an L.D.C. in the office of Additional Chief Medical and Health Officer at Sikar and after his conviction and sentence by the learned court below, departmental action is going to be taken against him. His sentence has already been suspended vide order dated 25.3.2003.

(3.) Hence, this application is allowed and his conviction vide judgment dated 19.9.2003 in Sessions Case No. 10/2003 is hereby stayed till the disposal of his appeal. Application Allowed.