DINESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Public Prosecutor on application for suspension of sentence.

(2.) Learned counsel for the appellant submits that the trial Court has overlooked the important evidence while convicting the appellant. It is also subitted that the appellant was on the bail during trial.

(3.) Upon a consideration of the arguments advanced on behalf of the appellant and having regard to the facts and circumstances of the case, this Court is of the opinion that it is a fit case for suspending the sentences awarded to the accused appellant.