DALIP DAS Vs. STATE

JUDGEMENT

(1.) Crl.M.B. No. 1211/2018 (suspension of sentence) Since arguments have been heard in the appeal itself, application seeking suspension of sentence is dismissed as infructuous.

(2.) Assailing the conviction, learned counsel for the appellant contends that there are material contradictions in the testimony of the mother and the child victim.

(3.) Learned APP for the State on the other hand submits that the offence punishable under Section 6 of POCSO Act has been proved beyond reasonable doubt from of the testimony of child victim (PW-1) itself.