SUBHASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE matter comes up on a second application for suspension of sentence qua the judgment of conviction dated 14.12.2011 in Sessions Case No. 38/2010 passed by the Special Judge, Scheduled Caste/Scheduled Tribe (Prevention of Atrocities) Act Cases, District Sikar whereby the applicant has been sentenced to 10 years' rigorous imprisonment.

(2.) ON the first application for suspension of sentence, which came up before this Court on 01.02.2013, this Court was not inclined to suspend the sentence and dismissed the said application. However, it was observed that counsel for the applicant -appellant would be free to move an application for expediting the hearing of the appeal.

(3.) COUNSEL submits that thereafter an application was moved on 12.09.2013 before the court hearing the criminal appeals. It was prayed that the order dated 12.07.2013 passed by the Hon'ble Supreme Court in the special leave petition against the order dated 01.02.2013 passed by this Court be taken on record and the appeal may be listed for hearing. On the said application, the court was pleased to take the order dated 12.07.2013 passed by the Hon'ble Supreme Court on record but no order with regard to early hearing of the appeal was passed, even though prayed for.