SUBHASH HARISH CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants-applicants herein have been convicted and sentenced as below vide judgment dtd. 25/7/2023 passed by the learned Additional Sessions Judge Raisinghangar, District Sri Ganganagar in Sessions Case No.10/2018 (CIS No.10/2018): <IMG>JUDGEMENT_3_LAWS(RAJ)3_2025_1.jpg</IMG>

(2.) The appellants-applicants have preferred these applications under Sec. 430 B.N.S.S./389 Cr.P.C. for suspension of sentence during the pendency of the appeal and for release on bail.

(3.) Mr. Trilok Joshi, learned counsel appearing on behalf of the appellants-applicants submits that the sentences of co-accused Pawan Dev and Pawan have been suspended by a Coordinate Bench of this Hon'ble Court vide order dtd. 14/11/2024 in D.B. Criminal Misc. Suspension of Sentence Application (Appeal) No.742/2024 and D.B. Criminal Misc. Suspension of Sentence Application (Appeal) No.485/2024, respectively. The order dtd. 14/11/2024 passed in D.B. Criminal Misc. Suspension of Sentence Application (Appeal) No.742/2024 is reproduced hereunder: