KALU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Admit. Learned Public Prosecutor accepts notice on behalf of the respondent-State Heard on application for suspension of sentence No. 687/2019.

(3.) Upon a consideration of the arguments advanced on behalf of the appellants and having regard to the facts and circumstances of the case including the fact that the appellants were on bail during the trial, this Court is of the opinion that it is a fit case for suspending the substantive sentences awarded to the accused appellants.