GOVERDHAN BARDHAR,J. - (1.) The matter has come up on an application (Inward No. 26745/14.12.2017) filed by learned Govt. Advocate-cum-AAG appearing for the State under section 389 read with section 482 Cr.P.C , 1973for recalling the order dated 11.10.2017 passed by this Court in S.B. Criminal Suspension of Sentence Application No. 1148/2017 (in S.B. Criminal Appeal No. 1783/2017- Radhey Shyam v. State of Rajasthan through P.P) .
(2.) Brief facts of the case are that against the impugned Judgment of conviction and sentence dated 26.09.2017 passed by the Court of learned Special Judge, Sessions Court, Prevention of Corruption Act No.1, Jaipur, in Regular Criminal Case No. 57/2004, State of Rajasthan v. Radheyshyam , the accused-applicant filed criminal appeal along-with application for suspension of sentence before this Court.
(3.) The aforesaid matter was listed before the Court on 11.10.2017 and this Court while admitting the appeal, calling for the record of the case, suspended the sentence and conviction of the accused applicant.;