UNKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter was listed today for orders on the second application for suspension of sentences [D.B. Suspension Of Sentence {Appeal} No. 1220/2018] preferred on behalf of the applicant appellant No.4 Panna Lai S/o Gamana Ram.

(2.) With the consent of learned counsel for the appellants and learned Public Prosecutor, we have heard final arguments on the appeal itself. Thus, the application for suspension of sentences is dismissed as infructuous.

(3.) By judgment dtd. 4/5/2017 passed in Sessions Case No.39/2014, the learned Additional Sessions Judge No.4, Udaipurconvicted and sentenced the appellants Unkar S/o Gamana Ram, Shankar Lai S/o Unkar, Bheru Lai @ Bhera s/o Unkar and Panna Lai S/o Gamana as below: