SOORAJMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the accused-appellants as well as the learned Public Prosecutor on the application for Suspension of Sentence and perused the material available on record.

(2.) It is submitted that an appeal has been filed against the order dated 18th August, 2018, in Session Case No. 34/2016, C.I.S. No. 113/2016, whereby the accused-appellants have been convicted and sentenced for the offences under Section 498-A, 304-B read with 120-B and 201 I.P.C.

(3.) If the statements of witnesses produced by the prosecution are looked into, main allegation exits against co-accused Manoj @ Sonu. He is said to have beaten the deceased a day before occurrence. It was seen by PW-8-Manoj, who came a day before to extend invitation of marriage. The deceased was slapped by the accused Manoj @ Sonu in his presence.