Khanju Khan vs State Of Rajasthan
2021 Latest Caselaw 7322 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 123/2021

Khanju Khan S/o Ahamad Khan, Aged About 37 Years, Naya Gaun, Tehsil Sojat, Police Station Shivpura, District Pali (Raj.).

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. J.S. Bhaleria For Respondent(s) : Mr. Gaurav Singh, P.P.

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

Order

15/03/2021

Having heard and considered the submissions advanced by

counsel Shri J.S. Bhaleria, representing the applicant-appellant,

and after going through the impugned judgment and record, we

find that there is a strong evidence against the appellant that he

poured kerosene upon his own wife - Smt. Shenaj and set her to

fire. The burn injuries proved fatal.

In this background, we are not inclined to suspend the

sentences awarded to the applicant-appellant by trial Court.

Thus, the application for suspension of sentences is rejected

as being devoid of merit.

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

34-Bharti/-

Powered by TCPDF (www.tcpdf.org)