ROSHAN KOLI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) D.B. Criminal Miscellaneous (Suspension of Sentence) Application No. 602 of 2019.

(2.) D.B. Criminal Miscellaneous (Suspension of Sentence) Application No. 602 of 2019 has been listed before us for suspension of sentence of Roshan, applicant-appellant herein.

(3.) During the course of arguments, ld. counsel appearing for the applicant-appellant, has submitted that all the witnesses have turned hostile to the prosecution and except recovery of darat (sickle) weapon of offence from the applicant-appellant, which has surfaced in the evidence of Constable - Indal (PW-8) and the production of blood stained bed-sheet by Hoti Lal (PW-2), father of deceased - Krishna to the Investigating Officer, there is no other evidence available with the prosecution to connect the applicant-appellant with the crime alleged.