KESHAR SINGH Vs. STATE

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 and the learned Public Prosecutor. Perused the impugned judgment and the material available on record.

(3.) The appellant applicant herein stands convicted for the offences under Ss. 302/34 and 201/34 IPC vide judgment dtd. 3/11/2018 passed by the learned Additional Sessions Judge No. 3, Udaipur in Sessions Case No. 133/2016.