Kanwaljit Singh Ahluwalia, J. - (1.) Rajpal @ Toni son of Shri Rattan Lal meena has preferred the present appeal through Jail.
(2.) Shri Deepak Soni was appointed as Amicus Curiae by the Rajasthan State Legal Services Authority.
(3.) Shri Deepak Soni at the outset in the Application filed for Suspension of Sentence bearing No.1129/2016, has submitted that five eye-witnesses, namely Ranglal (PW.5), Durgalal (PW.9), Lada (PW.10), Geeta Devi (PW.11) and Hemraj (PW.12) have deposed against the appellant and they have also been put to extensive cross-examination carried by defence counsel. Shri Soni has urged that considering the cause of occurrence, nature of injury, it is a good case for conversion of offence, hence, the sentence awarded upon the appellant be suspended as he has already undergone five years.;