HARSILAL Vs. STATE

JUDGEMENT

(1.) The instant application for suspension of sentences under Sec. 389 CrPC has been preferred on behalf of the Appellant-applicant Harsilal S/o Devphool, who has been convicted and sentenced as below vide the judgment dtd. 31/1/2019 passed by the learned Special Judge, Protection of Children from Sexual Offences Act Cases and Protection of Child rights Commission Act, 2005, Jodhpur District, Jodhpur in Sessions Case No.13/2018 :

(2.) Learned Public Prosecutor has placed on record the custody certificate of the Appellant as received from the Central Jail, Jodhpur, as per which, he had suffered the imprisonment of 9 years 11 months and 15 days as on 19/5/2022.

(3.) We have heard and considered the submissions advanced by the learned counsel Mr. L.K. Ramdhari, representing the Appellant, and the learned Public Prosecutor and have gone through the material available on record.