Ramsingh @ Siyaram S/O ... vs State Of Rajasthan
2021 Latest Caselaw 3784 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

   D.B. Criminal Misc. Third Suspension of Sentence Application
                               No.928/2020

                                       In

                D.B. Criminal Appeal No. 231/2018

Ramsingh @ Siyaram S/o Biharisingh B/c Rajput, Aged About 28
Years, Occupation Mobile Repairing, R/o Lalpura, Police Station
Pratapgarh, Distt. Alwar (Raj.) (Presently Confined At Distt. Jail,
Alwar)
                                                                  ----Appellant
                                   Versus
State Of Rajasthan Through P.p., Raj.
                                                                ----Respondent

For Appellant(s) : Mr. Abdul Kalam Khan For Respondent(s) : Ms. Alka Bhatnagar, AGA

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

16/08/2021

Having heard and considered the submissions advanced by

learned counsel for the applicant and learned Public Prosecutor

and after going through the impugned judgment and the record,

we find that the second application for Suspension of Sentences

preferred on behalf of the appellant was dismissed by this court

after detailed consideration on merits. Hence, we are not inclined

to suspend the sentences awarded to the appellant by the trial

Court. Accordingly, the application for Suspension of Sentences is

rejected as being devoid of merit. The appeal shall be listed in the

(2 of 2) [SOSA-928/2020]

appropriate order of priority keeping in view the custodial period

suffered by the accused-appellant.

(RAMESHWAR VYAS),J (SANDEEP MEHTA),J

Pramod/Arun/7

Powered by TCPDF (www.tcpdf.org)