JAIKARAN KUKNA @ JAYKARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Counsel for the appellant, instead of pressing the application for suspension of sentence, has prayed that the appeal itself may be heard today.

(2.) Accordingly, the application for suspension of sentence is dismissed as not pressed.

(3.) With the consent of the parties, we have heard the appeal on merits today itself.