AJEET SINGH KATIYAR Vs. STATE

JUDGEMENT

(1.) Crl. M.B. No. 561/2012.

(2.) THIS is an application for suspension of sentence and for enlargement of the appellant on bail. I have heard the learned counsel for the appellant. It has been contended by the learned counsel that there are fundamental flaws in the conviction of the appellant for an offence of gang rape. It has been stated by him that the police has not proved the identity of all the accused persons on the basis of which they were arrested and sent for trial.

(3.) THE learned APP has vehemently opposed the grant of bail to the appellant. He has contended that this is a case where a young girl was subjected to gang rape by four persons within a short span of couples of hours, having been abducted in a car near Dhaula Kuan. In this regard, he took the Court through the testimony of the prosecutrix who has given a graphic description as to how she was subjected to criminal assault by these beasts including the appellant, who was duly identified by the prosecutrix.