MANJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant-applicant herein has been convicted and sentenced as below vide judgment dtd. 11/9/2024 passed by the learned Additional Sessions Judge No.2, Barmer in Sessions Case No. 53/2024 (CIS No. 94/2022) :

(2.) The appellant-applicant has preferred this second application for suspension of sentence under Sec. 430(2) of BNSS during the pendency of the appeal and for release on bail.

(3.) Counsel for the appellant-applicant submits that the appellant-applicant is a lady and she is having three small children. The appellant-applicant has been in custody since 2/3/2022 i.e. more than 3 years and there is no chance of hearing of the appeal in near future, thus, the sentence of the appellant may be suspended and she may be enlarged on bail.