Mubarak vs State Of Rajasthan
2021 Latest Caselaw 4907 Raj

(1 of 2) [SOSA-111/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 111/2021

Mubarak

----Petitioner Versus State Of Rajasthan

----Respondent Connected With D.B. Criminal Appeal (Db) No. 147/2020 Nazir Khan

----Petitioner Versus State of Raj.

----Respondent

For Petitioner(s) : Mr. Vishal Sharma Mr. Sheetal Kumbhat For Respondent(s) : Mr. Anil Joshi, PP Mr. R.R. Chhaparwal, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

22/02/2021

Learned counsel Mr. Vishal Sharma, representing the

appellant submits that an anomaly has been occurred in the part

of the judgment of trial Court while sentencing the accused

because the body of sentencing order indicates that when the

accused were being sentenced on various counts ("14 years")

have been inserted after the term Life Imprisonment which is

creating a confusion. Let an explanation be sought from the trial

Court on this aspect. Copy of this order shall be forwarded to the

trial Court forthwith.

(2 of 2) [SOSA-111/2021]

Learned Public Prosecutor prays for time to procure the

appellants antecedent report and also to file reply to the

applications for suspension of sentences.

List on 16.03.2021.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

36-37/amit/-

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