BHARAT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant-applicant has preferred the application for suspension of sentence under Sec. 389 Cr.P.C. for suspension of sentences during the pendency of the appeal and for release on bail.

(2.) Learned Counsel for the appellant-applicant has referred to the judgment of Neeraj Sen @ Sallu passed in D.B. Criminal Misc. Suspension of Sentence Application No. 1487/223 on 4/4/2024. The order dtd. 4/4/2024, reads as follows :-

(3.) Learned Counsel for the appellant-applicant submits that the Neeraj Sen @ Sallu was the main accused as both the injuries of the knife has been attributed to him. He further submits that as per the statement of Doctor Mohd. Irfan (PW-2), no injuries were danger to life on vital part.