JAI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the applicant-appellant and learned Public Prosecutor for the State on application for suspension of sentences. Perused the material available on record.

(2.) The appellant-applicant herein has been convicted and sentenced as below vide judgment dtd. 13/1/2021 passed by learned Special Judge, POCSO Act Cases in Sessions Case No.44/2019 (CIS No.44/2019) by which, the applicant-appellant was convicted and sentenced for the offences under Ss. 363, 354A(1) (I), 354 r.w. Sec. 9 and 10 of the POCSO Act.

(3.) It is contended by the counsel for the applicant-appellant that appellant that he is in custody last more than two and half years. Learned counsel further submits that appellant was on bail during trial and disposal of the appeal will consume time, therefore, sentences awarded to the him may be suspended during pendency of the appeal.