Ravi Kumar S/O Shri Ramchandra vs State Of Rajasthan
2023 Latest Caselaw 305 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

     D.B. Criminal Misc. Suspension of Sentence Application
                             No.776/2022

                                      In

                D.B. Criminal Appeal No. 156/2022

Ravi Kumar S/o Shri Ramchandra, R/o Gayakund Mohalla,
Kaman, Police Station Kaman, District Bharatpur (Rajasthan).
(Presently Lodged In Central Jail, Bharatpur).
                                                                 ----Applicant
                                   Versus
State Of Rajasthan, Through Public Prosecutor.
                                                               ----Respondent

For Applicant(s) : Mr. Sudhir Jain with Mr. Monu Kumar For State : Ms. Alka Bhatnagar, AGA

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

10/01/2023

1. Accused-appellant has preferred this application for

suspension of sentence.

2. Heard on application for suspension of sentence.

3. It is contended by counsel for the appellant that the case

rests upon circumstantial evidence and the chain is not complete.

4. Learned Additional Government Advocate has opposed the

application for suspension of sentence.

5. We have considered the contentions and have perused the

record as well as judgment passed by the Court below.

(2 of 2) [SOSA-776/2022]

6. There is last seen evidence and the DNA of the accused also

matches with the DNA received from dead body of the deceased

who is a young child aged about seven years.

7. Considering the above, we are not inclined to entertain the

application for suspension of sentence.

8. Accordingly, the application for suspension of sentence

application is rejected.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

AMIT/22

Powered by TCPDF (www.tcpdf.org)