ARJUN RAM Vs. STATE OF RAJASTHAN AND ANR

JUDGEMENT

(1.) This is second application seeking suspension of conviction.

(2.) Heard learned Counsel for the applicant-appellant and the Public Prosecutor for the State. Perused the order impugned and the record of the trial Court.

(3.) It is contended by the learned Counsel for the applicant-appellant that because of conviction, the applicant-appellant, who is a Govt. employee on the post of Teacher, has been suspended by the employer and, therefore, the conviction may be suspended, so that the suspension from service can be revoked. Learned Counsel for the applicant-appellant has relied on a decision of this Court in Abdul Razak v. State of Rajasthan,2005 1 CrLR 251.