SMT CHAIL KANWAR & ANR Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the accused appellant as well as public prosecutor and considered the fact that out of two accused appellants, the accused appellant Smt. Chail Kanwar was on bail during trial and the accused appellant Kumari Kamlesh Kanwar was implicated in this case only on the basis of circumstantial evidence.

(2.) Learned counsel for the accused appellants submits that finding of learned trial Court for these two ladies is totally perverse and question of extra judicial confession does not arise in the facts and circumstances of the case, therefore, it is submitted that the prayer of the appellants for suspension of sentence may kindly be accepted.

(3.) Per contra, the learned Public Prosecutor has vehemently opposed the application for suspension of sentence.