DHARAMPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor has chosen not to file reply to this application for suspension of sentences and proposes to argue the matter orally.

(2.) Heard learned counsel for the applicant and learned Public Prosecutor. Perused the material available on record.

(3.) The appellant applicants herein stand convicted for the offences under Sec. 498A and 304B IPC vide judgment dtd. 17/11/2016 passed by the learned Additional Sessions Judge, Bhadra, District Hanumangarh in Sessions Case No. 24/2013 (CIS No. 77/2014).