JANKI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the accused-applicant and the learned Public Prosecutor on application for suspension of sentence.

(2.) Learned counsel for the accused-applicant submits that this is a clear case of rash and negligent driving and no case for the offence under Sec. 304 Part II of I.P.C. is made out. But learned trial court without any basis has convicted the accused applicant for the said offence. The accused-applicant was on bail during the trial.

(3.) Upon a consideration of the arguments advanced on behalf of the applicant and having regard to the facts and circumstances of the case, this Court is of the opinion that it is a fit case for suspending the sentences awarded to the accused-applicant.