BHANWAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners 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.) Admit. Issue notice. Mr. JPS Chaudhary, Public Prosecutor appearing for the State accepts notice. Heard learned counsel for the parties on the application for suspension of sentence.

(3.) Learned counsel for the petitioners submits that the petitioner is in custody for last three months. Having considered the totality of the facts and circumstances of the case and keeping in view the fact that the petitioner is in custody for last three months as stated by the learned counsel for the petitioners, I think is just and proper to suspend the substantive sentence of imprisonment awarded to the petitioner.