SIDDHARTH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant has filed the appeal along with application for suspension of sentence.

(2.) This appeal has been preferred against the judgment of conviction and sentence dtd. 25/11/2021 passed by the Court of Special Judge, Protection of Children from Sexual Offences Act, 2012, No.2, Jaipur Metropolitan-I in Sessions Case No.17/2021(149/2019), by which the appellant has been convicted under Sec. 7/8 of the POCSO Act and Sec. 354D of IPC and sentenced to maximum term of three years and six months.

(3.) It has been submitted on behalf of the appellant that the appellant has been falsely implicated in the case. During trial, he was on bail and now, he is behind the bars since the date of judgment i.e. 25/11/2021. He has been sentenced to a maximum term of three years and six months of imprisonment. There are no criminal antecedents of the appellant. Hearing of appeal may take long time.