SUMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties on suspension of sentence applications.

(2.) Learned counsel for the appellants have submitted that the trial court has awarded five years’ sentence to each appellant and out of which each of them has undergone around three years' sentence. It is submitted that hearing of the appeal will take time.

(3.) Having considered the totality of facts and circumstances of the case, I consider it just and proper to suspend the substantive sentence awarded to the accused appellants.