BHALLA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor has chosen not to file reply to this application for suspension of sentences and proposes to argue the matter orally.

(2.) Heard learned counsel representing the applicant appellant, learned Public Prosecutor and learned counsel representing the complainant. Perused the impugned judgment and the material available on record.

(3.) The appellant (applicant herein) stands convicted for the offence under Sections 148 and 302/149 IPC vide judgment dated 19.08.2019 passed by the learned Additional Sessions Judge No. 3, Bikaner in Sessions Case No. 154/2012.