Jannat @ Chandni @ Lokesh D/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 7200 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     D.B. Criminal Misc. Suspension of Sentence Application
                              No.248/2022

                                       IN

                 D.B. Criminal Appeal No. 25/2019

Jannat @ Chandni @ Lokesh D/o Shri Panchu, Aged About 21
Years, R/o Vill. Somalpur Thana Ramganj Dist. Ajmer (Accused
confined in Central Jail Ajmer)
                                                                   ----Appellant
                                    Versus
State Of Rajasthan Through Pp, Raj.
                                                                 ----Respondent

For Appellant(s) : Mr. Rajendra Singh Tanwar For Respondent(s) : Mr. G.S. Rathore, G.A.-cum-AAG with Mr. Imran Khan, Dy.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

11/11/2022

1. Accused-applicant has preferred the present application for

suspension of sentence.

2. Heard on application for suspension of sentence.

3. It is contended by counsel for the applicant that there is very

weak evidence against the present applicant.

4. Learned Government Advocate-cum-Additional Advocate

General has opposed the application for suspension of sentence.

5. We have considered the contentions and have perused the

record.

(2 of 2) [SOSA-248/2022]

6. Application for suspension of sentence of co-accused-Raju

was rejected by Co-ordinate Bench of this Court. The allegation

against Raju was of hitting the deceased with a stone and against

the present petitioner the allegation is of stabbing the deceased

with a knife. Case of the present applicant is not in any way better

than that of Raju whose application for suspension of sentence

was rejected by Co-ordinate Bench of this Court, hence, this Court

is not inclined to entertain the present application for suspension

of sentence.

7. Accordingly, present application for suspension of sentence is

dismissed.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /5

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