Ramkumar @ Ramveer S/O Roshanlal vs State Of Rajasthan
2022 Latest Caselaw 4841 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      D.B. Criminal Misc. Suspension of Sentence Application
                              No.1264/2020

                                       In

                D.B. Criminal Appeal No. 269/2020

Ramkumar @ Ramveer S/o Roshanlal, R/o Mudota, Distt.
Bharatpur Raj. Recent Address Tenant In House Of Shri Bishanlal
Somwanshi Mehtab Singh Ka Nohra Alwar (Appellant Is Confined
In Central Jail Alwar)
                                                                  ----Appellant
                                   Versus
State Of Rajasthan, Through P.P.
                                                                ----Respondent

For Appellant(s) : Mr. Aditya Narain Sharma, Adv. For Respondent(s) : Mr. Javed Choudhary, Additional Government Advocate

HON'BLE THE CHIEF JUSTICE MR. S. S. SHINDE HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

14/07/2022

Heard learned counsel appearing for the applicant-appellant

and learned Additional Government Advocate appearing for the

respondent-State.

We have carefully perused the findings recorded by the trial

court. We have also gone through the evidence of PW-1 Rajendra

Kumar Somwanshi and medical evidence. The prosecution story

rests upon the eye-witness. PW-1 has categorically stated about

the manner in which the incident had happened in the house of

the appellant. The death is homicidal.

(2 of 2) [Crim.SOS No.1264/2020 in Cri.Appeal No.269/2020 ]

Prima facie, findings recorded by the trial court and

observations made in the impugned judgment appears to be in

consonance with evidence on record, no case is made out for

suspension of sentence, hence the application for suspension of

sentence stands rejected.

Hearing of the appeal stands expedited.

If appeal is not taken up for hearing within one year from

today, the applicant-appellant will be entitled to revive the

application for suspension of sentence.

Registry is directed to prepare the paper-book as

expeditiously as possible, however, within four weeks from today

and serve the copies of said paper-book to the learned counsel

appearing for the applicant-appellant and to the learned Additional

Government Advocate.

(ANOOP KUMAR DHAND),J (S. S. SHINDE),CJ

N. Gandhi-Pravesh/23

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