JOGENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This instant application under Sec. 389 Cr.P.C. seeking temporary suspension of sentence has been preferred on behalf of the applicant-appellant, who is undergoing life imprisonment having been convicted by the learned trial court for the offences under Ss. 302 and 120-B of IPC.

(2.) Mr. M.A. Siddiqui alongwith Mr. Sikander Khan, learned counsel appearing on behalf of the applicant-appellant submit that the applicant-appellant is lodged at Open Air Camp due to his good conduct in Jail.

(3.) Learned Public Prosecutor has submitted a report, which indicates that the marriage of the applicant's sisters is going to be held on 3/3/2024.