AIROnline 2020 Raj 183

Rajasthan High Court

Hon'ble Judge(s): Sandeep Mehta, Vijay Bishnoi , JJ

Criminal P.C. (2 of 1974) , S.389— Suspension of sentence - Permissibility - Offence u/Ss. 302, 34, 201 of Penal Code - Case based on circumstantial evidence - Recovery of alleged weapon used in commission of crime, doubtful - Sentence suspended till final disposal of appeal along with conditions. (Para 5 6)