KULDEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for suspension of sentence has been preferred on behalf of the applicants/appellants under Sec. 389 of Cr.P.C. to suspend the sentence awarded by Special Judge of POCSO Act 2012 & Protection of Children Rights Commission Act 2005 No. 2, Kota (Raj.) vide its judgment dtd. 27/9/2021 in Sessions Case No.278/2018 (CIS No. 278/2018) (Old No. 105/2016).

(2.) Learned counsel appearing for the applicants/appellants submits that the applicants/appellants was on bail during trial and his sentence has already been suspended by the learned trial court after judgment and order of conviction. Hence, sentence awarded to the applicants/appellants may be suspended during pendency of the appeal.

(3.) On the other hand, learned Public Prosecutor appearing for the State, has opposed the application for suspension of sentence.