KISHNA RAM Vs. STATE
LAWS(RAJ)-2020-2-1
HIGH COURT OF RAJASTHAN (AT: JODHPUR)
Decided on February 03,2020

KISHNA RAM Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.) Learned Public Prosecutor accepts notice on behalf of the State. Hence, notice need not be issued.
(2.) Heard learned counsel for the parties on S.B. Criminal Suspension of Sentence Application No.117/2020.
(3.) Having considered the totality of facts and circumstances of the case, I consider it just and proper to suspend the substantive sentence awarded to the accused appellant.;


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