Sandeep Mehta, Kumari Prabha Sharma, J. - (1.) The instant application for suspension of sentence has been preferred by the applicant-appellant Lokesh, who has been convicted for the offence under Section 302 IPC vide judgment dated 08.01.2019 passed by the learned Addl. Sessions Judge No.2, Udaipur in Sessions Case No.63/2013 and sentenced to undergo life imprisonment along with a fine of Rs.20,000/- and in default in paymet of fine further to undergo six months' rigirous imprisonment.
(2.) The learned Public Prosecutor has chosen not to file reply to the application for suspension of sentences and proposes to argue the matter orally.
(3.) We have heard and considered the submissions advanced by the learned counsel for the appellant and learned Public Prosecutor and have gone through the impugned judgment and have minutely perused the evidence available on record.;