BAJU DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Heard learned counsel for the applicant and learned Public Prosecutor. Perused the material available on record.

(3.) The appellant applicants herein stand convicted for the offence under Sec. 302/34 IPC vide judgment dtd. 22/12/2017 passed by the learned Additional Sessions Judge, Deedwana, District Nagaur in Sessions Case No. 07/2006 (CIS No. 32/2014).