SHER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

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

(3.) It is contended by Counsel appearing for the accused-applicant that the case of the accused-applicant is akin to that of Vijendra Singh, whose suspension of sentence application was allowed by this Court. It is contended that except for a list of 13 cases, there is no material against the accused-applicant. It is also contended that there is no allegation against the accused-applicant of causing any injury. It is also contended that there is general allegation and no sharp injury has been caused to the deceased victim. It is only stated that he was having a sword which he was swirling.