TEJRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This suspension of sentence application has been filed by the accused-applicant along with the appeal.

(2.) Counsel appearing on behalf of the accused-applicant submits that the accused-applicant has been convicted under Ss. 148, 323, 341, 427 and 302 of IPC and sentenced under Sec. 302 of IPC to undergo life imprisonment and to pay fine of Rs.50,000.00 and in default for payment of fine to further undergo simple imprisonment for six months.

(3.) Counsel for the accused-applicant submits that the accused-applicant has falsely been involved in this matter. He further submits that the allegation against the accused-applicant is of causing head injury on the deceased by using lathi, however neither any blood stain was found on the lathi nor the same was sent for FSL examination. Counsel further submits that during trial, the accused- applicant was on bail and sentence of other co-accused have been suspended by this Court.