IMRAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard on applications for suspension of sentence.

(2.) The appellants have filed the appeals along with applications for suspension of sentence.

(3.) The appeals have been preferred against the judgment of conviction and sentence dtd. 22/2/2021 and 24/2/2021 passed by the Court of Special Judge, Protection of Children from Sexual Offences Act, 2012 and Commission for Child Rights Protection Act, 2005, Karauli (Rajasthan) in Sessions Case No. 144/2018 (CIS No. 144/2018), by which the appellants have been convicted for offences under Ss. 363 read with 120-B IPC, 366-A read with 120-B IPC, 376-D of IPC and Sec. 5/6 of POCSO Act, and sentenced to maximum term of twenty years.