Chandan Singh vs State
2021 Latest Caselaw 11856 Raj

(1 of 2) [SOSA-334/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 334/2020

Chandan Singh S/o Shri Raghunath Singh, Aged About 27 Years, By Caste Rajput, R/o Gurukul Road, Delwara, Police Station Mount Abu, District Sirohi (Raj.). (Appellant Is Confined In Central Jail Jodhpur).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. JP Bhardwaj, Adv. For Respondent(s) : Mr. Farzand Ali, GA-cum-AAG assisted by Mr. BR Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

29/07/2021

The first application for suspension of sentence filed on

behalf of the appellant-applicant was dismissed by this Court vide

order dated 12.09.2017. This is a second application for

suspension of sentence filed on his behalf.

We have heard and considered the submissions advanced by

learned counsel Shri JP Bhardwaj, representing the appellant-

applicant and learned Public Prosecutor and gone through the

impugned judgment and record.

There is distinct allegation of the prosecution witnesses that

the appellant-applicant herein inflicted sword blows to deceased

Indra and thereby killed her. The case of the prosecution is based

on direct evidence. Thus, considering the nature and gravity of the

(2 of 2) [SOSA-334/2020]

allegations attributed to the appellant-applicant, we are not

inclined to suspend the sentence of the appellant-applicant

awarded by the trial court during the pendency of the appeal.

Hence, the second application for suspension of sentence is

dismissed.

The appeal shall be listed for hearing in the suitable order of

priority considering the custodial period of the appellant-applicant.

(MANOJ KUMAR GARG),J (SANDEEP MEHTA),J

25-MS/Prashant/-

Powered by TCPDF (www.tcpdf.org)