SANDEEP MEHTA,J. - (1.) Heard learned counsel representing the applicants appellants, learned Public Prosecutor and the learned counsel representing the complainant. Perused the impugned Judgment as well as the record.
(2.) These two applications for suspension of sentences have been preferred on behalf of the appellants applicants who have been convicted and sentenced as below vide Judgment dated 10.12.2019 passed by the learned Additional Sessions Judge, Bhadra, District Hanumangarh in Sessions Case No.20/2015 (CIS No.20/2015): Bajrang: Offences Sentences Fine Fine Defaultsentences Section 147 IPC 2 Years' R.I. Rs.500/- 1 Months' S.I. Section 148 IPC 3 Years' R.I. Rs.1000/- 2 Months' S.I. Section 341 IPC 1 Months' R.I. Rs.500/- 5 Days' S.I. Section 302 IPC Life Imprisonment Rs.5,000/- 2 Years' S.I. Prabhati, Date Ram, Bittu, Rajendra @ Ghamiya Offences Sentences Fine Fine Default sentences Section 147 IPC 2 Years' R.I. Rs.500/- 1 Months' S.I. Section 148 IPC 3 Years' R.I. Rs.1000/- 2 Months' S.I. Section 341 IPC 1 Months' R.I. Rs.500/- 5 Days' S.I. Section 302/149 IPC Life Imprisonment t Rs.5,000/- 2 Years' S.I. Section 3/25 of the Arms Act 3 Years' R.I. Rs.1,000/- 1 Month's S.I. Section 27 of the Arms Act 3 Years' R.I. Rs.1,000/- 1 Month's S.I.
(3.) Learned Public Prosecutor was given ample opportunity for filing reply to the applications for suspension of sentences but he has chosen not to do so.;