RAM NATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the Public Prosecutor for the State. Perused the judgment and order impugned of the courts below as well as the record of the trial court.

(2.) Learned counsel for the petitioner has pointed out that in EX.P/1, the State of Account, it does not bear the signatures of the petitioner. Admit. Issue notice. Mr. JPS Chaudhary, learned Public Prosecutor and Mr. Dron Kaushik appearing for the complainant, accepts notice.

(3.) Heard learned counsel for the parties on the application for suspension of sentence. Having considered the totality of the facts and circumstances of the case and considering the oral arguments advanced by the learned counsel for the parties, I think is just and proper to suspend the substantive sentence of imprisonment awarded to the petitioner.