RANJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the accused appellant submits that the accused appellant has been convicted vide Judgment dated 23.11.2007 passed by learned Additional Sessions Judge (Fast Track) No. 3, Khetari District Jhunjhunu, under Section 304 Part II IPC for ten years rigorous Imprisonment and fine of Rs. 2000/-. In default of payment of fine, the accused appellant shall further undergo 6 months rigorous imprisonment. He further submits that at present the accused appellant is in Central Jail, Jaipur. Being aggrieved with the aforesaid Judgment passed by the learned trial Court, the accused appellant preferred an appeal U/s 374 CrPC along with application for suspension of sentence moved U/s 389 CrPC. He further submits that he does not want to argue the case specially on the application moved by him under Section 389 CrPC for suspension of sentence but his simple prayer before the Court is that the accused appellant has filled in the form of M.A. (Previous) Political Science and he wants to appear in the aforesaid examinations which is scheduled to be held on 26.3.2008, 2.4.2008, 9.4.2008 and 15.4.2008 respectively, and the centre of the examination of the accused appellant is at Vinodini PG. College, Khetari. Therefore, the concerned authorities of Central Jail, Jaipur be directed to make arrangement for the accused appellant to appear in the aforesaid examinations.

(2.) The prayer of the learned counsel regarding appearing of the accused appellant in the aforesaid examination is allowed. The concerned authorities of Central Jail, Jaipur are directed to make arrangement for the accused appellant to appear in the aforesaid examination which is scheduled to be held on aforesaid dates at Vinodini P.G. College, Khetari. The Deputy Registrar (Judicial) is directed to send a copy of this order today positively to the concerned authorities of Central Jail, Jaipur for immediate compliance.

(3.) List this case systematically and chronologically as per its turn. The application moved U/s 389 Cr.RC. will be treated as kept pending. Application allowed to the limited extent.