PREMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Heard learned counsel for the appellant and learned Public Prosecutor on application for suspension of sentence No. 1419/2018.

(3.) Upon a consideration of the arguments advanced on behalf of the petitioner 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 petitioner.