RAWARAM Vs. STATE

JUDGEMENT

(1.) Despite opportunity being provided, learned Public Prosecutor has not filed reply to this application for suspension of sentences and proposes to argue the matter orally.

(2.) Heard learned counsel for the applicants, learned Public Prosecutor and learned counsel representing the complainant. Perused the material available on record.

(3.) The appellant applicants herein stand convicted for the offences under Ss. 147, 148, 452, 323 read with Ss. 149, 324/149 and 302/149 IPC vide judgment dtd. 27/7/2018 passed by the learned Additional Sessions Judge, Sumerpur, District Pali in Sessions Case No. 4/2014 (59/2014)).