ASHARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant-applicant, learned Public Prosecutor and learned counsel for the complainant. Perused the material available on record.

(2.) This is the third application for suspension of sentences filed on behalf of the appellant Asharam @ Ashumal, who has been convicted and sentenced as below vide judgment dtd. 25/4/2018 passed by the learned Judge, Special Court, POCSO Act Cases, Jodhpur in Sessions Case No. 116/2016 (152/2013) (NCV No. 129/2016):

(3.) On the previous date of hearing, we had asked the learned Public Prosecutor and the learned counsel for the appellant to apprise the court regarding the status of the trial going on against the appellant in the State of Gujarat. This court is apprised that in the said case, the prosecution evidence is yet continuing. The appellant has been denied bail by the competent court at Gujarat on more than one occasions.