RANG LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties on the interim prayer for suspension of sentence of accused- appellant Rang Lai S/o Shri Badri.

(2.) It is contended on behalf of the appellant that the appellant has already remained in jail for about one year and three months till now and it is further contended that from the statement of PW-18 Dr. Rajendra Prasad Gupta it is clear that accused-appellant Rang Lai himself sustained seven injuries in the same incident took place on 6.10.2005 and out of those injuries, three injuries were found grievous in nature. It is further contended that there were cross-cases registered against each other, but the complainant-party was acquitted in the cross-case and that order was challenged by the accused-appellant in S.B. Criminal Revision Petition No. 1384/2006, wherein notices have already been issued.

(3.) Upon considering all the facts and circumstances of the case, the interim prayer for suspension of sentence of imprisonment of the accused-appellant awarded by the Additional Sessions Judge (Fast Track) No.l, Tonk, vide its judgment and order dated 27.10.2006, in Sessions Case No. 16/06 (11/2006), is allowed. The sentence of the accused-appellant is suspended during the pendency of the appeal.