Haja @ Heera Lal vs State Of Rajasthan
2022 Latest Caselaw 2900 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 405/2021

Haja @ Heera Lal S/o Shri Lala Damor Meena, Aged About 29 Years, B/c Meena Adiwasi, R/o Jalana, Bichhiwara Police Station, District Dungarpur.

(Lodged In Central Jail, Udaipur).

----Applicant Versus State Of Rajasthan

----Respondent

For Applicant(s) : None present For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

22/02/2022

This suspension of sentence application has been filed on

behalf of the applicant-appellant with a prayer for suspension of

his sentence.

It is noticed that the applicant-appellant was convicted for

the offences punishable under Sections 363, 366 and 376 IPC and

awarded maximum punishment of 7 years along with fine by the

trial court vide judgment dated 23.09.2014.

As per the report dated 01.02.2019 received from the

Superintendent, Central Jail, Udaipur, the applicant-appellant has

undergone 4 years, 5 months and 18 days of sentence as on

01.02.2019.

(2 of 2) [SOSA-405/2021]

It is noticed that from 01.02.2019, almost 3 years have been

passed and as such in all possibility the applicant-appellant might

have undergone the maximum sentence of 7 years, awarded to

him by the trial court.

In view of the above facts and circumstance of the case, this

suspension of sentence application has become infructuous.

Hence, this suspension of sentence application is dismissed

as having become infructuous.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.102

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