HOMLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter was today listed in the Court for orders on the application for suspension of sentences No.1127/2018 filed on behalf of the appellant.

(2.) However, with the consent of learned Counsel for the appellant and learned Public Prosecutor, final arguments were heard and the appeal itself is being decided today. Thus the application for suspension of sentences is dismissed as infructuous.

(3.) By way of this criminal appeal filed under Section 374(2) Cr.P.C., 1973 the appellant Homla has approached this Court for assailing the judgment dated 17.02.2017 passed by Addl. Sessions Judge, Banswara in Sessions Case No.36/2016 whereby he was convicted and sentenced as below:- <FRM>JUDGEMENT_79_LAWS(RAJ)10_2018_1.html</FRM>