SANJAY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant-applicant as well as learned Public Prosecutor, on application (No.708/2021) for suspension of sentences.

(2.) Learned Public Prosecutor does not want to file the reply on the application for suspension of sentences.

(3.) By the instant application preferred under Sec. 389 Cr.P.C, applicant-appellant has craved for suspending the sentences handed down by learned Special Judge, POCSO Act, 2012 and Commission for Protection of Child Right Act, 2005 No.2, Udaipur, (for short, 'learned trial Court'), by its verdict dtd. 28/9/2021 in Sessions Case No.58/2019 (CIS No.20/2019). Learned trial Court, by the aforesaid verdict, convicted the applicant-appellant for offence under Ss. 450 and 376(1) of the Indian Penal Code.