Dwaraka Prashad vs The State Of Rajasthan
2022 Latest Caselaw 3851 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 74/2022 Dwaraka Prashad S/o Bihari Lal, Aged About 40 Years, B/c Kumhar, R/o Haripura Tehsil Sangria District Hanumangarh. (Presently Lodged In Central Jail, Sri Ganganagar)

----Petitioner Versus The State of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. R.S. Gill For Respondent(s) : Mr. B.R. Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MS. JUSTICE REKHA BORANA Order 11/03/2022

Heard learned counsel for the appellant, learned Public

Prosecutor and perused the material available on record.

The appellant has been convicted and sentenced vide

judgment dated 16.09.2016 passed by learned Additional Sessions

Judge, Sangria in Session Case No.18/2014. The charge against

the appellant is of murdering his own wife and his two children.

Shri Gill has advanced the plea of insanity in an attempt to crave

indulgence of bail for the appellant. However, while appreciating

this plea, the entire evidence will have to be seen because it

seems that no application under Section 328 Cr.P.C. was filed by

the defence during pendency of the trial. Thus, the application for

Suspension of Sentence is dismissed as being devoid of the merit.

The appeal shall be listed for hearing in the 3 rd week of April,

2022.

(REKHA BORANA),J (SANDEEP MEHTA),J

54-Ashutosh/AnilKC/-

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