DINESH Vs. STATE

JUDGEMENT

(1.) THIS application for suspension of sentence has been made by the applicant who has filed an appeal against his conviction under Section 376 IPC. The applicant was sentenced to 10 years R.I. for raping a minor girl of around six years of age.

(2.) THE counsel for the applicant states that the applicant has been falsely implicated in this case and the identification of the applicant by the prosecutrix and her mother did not inspired confidence.