RAJEEV KUMAR Vs. STATE

JUDGEMENT

(1.) The appellant, vide the present appeal assails the impugned judgment dated 16.5.2019 of the learned Special Judge (POCSO Act), East District, Karkardooma Courts, and the impugned order on sentence dated 30.5.2019 whereby the appellant having been convicted for the commission of offences punishable under Section 451 read with Section 354 of the Indian Penal Code, 1860 and Section 8 of the POCSO Act, 2012, was sentenced:

(2.) The notice of the appeal was issued to the State vide order dated 20.1.2020. The application Crl.M.B. No. 106/2020 filed by the appellant seeking suspension of sentence during the pendency of the appeal was declined vide order dated 20.01.2020.

(3.) The Trial Court Record was requisitioned both in the physical form and in the e form vide order dated 20.1.2020 and has since been received.