SUMER 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 for the applicants, learned Public Prosecutor and learned counsel representing the complainant. Perused the material available on record.

(3.) The appellants applicants herein stand convicted for the offences under Ss. 148, 323/149, 325/149 and 302/149 IPC vide judgment dtd. 7/8/2018 passed by the learned Additional Sessions Judge No. 3, Jodhpur Metropolitan, Jodhpur in Sessions Case No. 10/2013 (153/2011) (NCV No. 919/2014).