RATUL TATIK Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Ninnong Ratan, learned counsel, appearing on behalf of the accused applicant/appellant. Also heard Ms. Hage Laxmi, learned Addl. P.P., Arunachal Pradesh, appearing on behalf of the State Respondent.

(2.) This is an interlocutory application under Section 389 of the Code of Criminal Procedure, 1973, praying for suspension of sentence and grant of bail to the accused Nang Tatik, who was convicted under section 376 (1) IPC to undergo R.I. for 7 years and under Section 450 IPC to undergo R.I. for 3 years, vide judgment and order, dated 12.3.2019, passed by the Court of the learned Addl. Sessions Judge, Eastern Zone, Pasighat, in PSG Sessions Case No. 18/2014.

(3.) Mr. Ratan, learned counsel, while praying for grant of bail to the accused, above-mentioned, has submitted that conviction of the accused is on the basis of the deposition of PW-2(mother of the prosecutrix), PW-3 (brother of the prosecutrix), and PW-5(prosecutrix herself).