SODA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These three applications for suspension of sentence (for short, 'SOS') by applicants-life convicts are arising out of common judgment, therefore, are heard together and disposed of by this common order.

(2.) The applicants are convicted by Addl. Sessions Judge, Phalodi for offences punishable under Ss. 148, 364 and 302/149 IPC.

(3.) Application for Suspension Sentence No. 1270/2017 on behalf of the applicants was earlier allowed by a Coordinate Bench on 26th of April 2018 but when the said order is assailed before the Apex Court, the order is set aside on 18th of September, 2018 and the matter is remitted back to this Court for consideration of application afresh. It so happened that out of over-enthusiasm, the applicants therein i.e. SOS No. 1270/2017 laid second application for suspension of sentence and the same is registered as SOS No. 1092/2018. Anyway our concern is to decide the previous application for suspension sentence afresh as per directions of the Apex Court and simultaneously pass appropriate orders for disposal of second application.