MUNSHI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By judgment dated 11.10.2008 passed by Additional Sessions Judge, Rajgarh, district Alwar in sessions case no. 26/2004 the appellant applicant Munshi Ram has been convicted under Sections 307, 324, 323, 341 I.P.C. and the maximum term of imprisonment imposed against him is rigorous imprisonment for five years.

(2.) This is the second application for suspension of sentence of the appellant applicant.

(3.) Heard learned counsel for the appellant applicant, learned Public Prosecutor for the State and perused the relevant material placed before me.