GHISHU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for suspension of sentence under Sec. 389 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') has been filed on behalf of the applicant.

(2.) While informing that the application of suspension of sentence of the co-accused persons Sanwar Lal and Dharmi Chand has been allowed by a Co-ordinate Bench of this Court vide order dtd. 2/2/2024 in D.B. Criminal Misc. Suspension of Sentence Application (Appeal) No.4/24,Mr. Sodha, learned counsel for the applicant argued that the case of present applicant is not different from those co-accused and hence, the applicant's sentence be suspended.

(3.) Learned counsel further submitted that while dealing with the application of suspension of sentence of the co-accused, Co- ordinate Bench of this Court was prima-facie convinced that the injuries suffered by the deceased could be due to vehicular accident.