PANKAJ BHANDARI,J. - (1.) The applicant has moved this application for suspending the judgment and order dated 05.05.2012. It is contended by the counsel for the petitioner that the deceased in her dying declaration has clearly stated that the fire broke out accidentally and no one was involved in the act.
(2.) It is contended that the petitioner, Mr. Harikishan is a government employee and has been dismissed from service because of the conviction.
(3.) Counsel for the petitioner has placed reliance on "Jagdish Prasad v. State of Rajasthan", 2013 SCC Online Rajasthan page 450 and "Sunderlal v. State", 2009 WLC page 48 and "Kanhaiya v. State of Rajasthan", 2001 (3) WLC Rajasthan page 411.;