- (1.) This second application for suspension of sentences under Section 389 CrPC has been preferred on behalf of the appellantapplicant Dilip who has been convicted and sentenced for the offence under Section 302/34 IPC vide the judgment dated 08.01.2021 passed by learned Additional Sessions Judge, Banswara, Camp Kushalgarh in Sessions Case No.47/2016.
(2.) Learned Public Prosecutor has chosen not to file reply to the application for suspension of sentence and proposed to argue the matter orally.
(3.) Heard learned counsel for the parties and perused the material available on record.;