RAJESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below vide judgment dtd. 15/2/2020 passed by the learned Special Judge, Protection of Children from Sexual Offences (POCSO) Act, 2012 and the Commission for Protection of Child Rights Act, 2005, Bikaner in C.I.S. Case No. 41/2018:

(2.) He has preferred the Appeal No. 106/2020 for challenging his conviction as recorded by the trial court. The instant application for suspension of sentences has been moved on behalf of the appellant under Sec. 389 Cr.P.C. with a prayer to release him on bail, during pendency of the appeal.

(3.) Learned Public Prosecutor has filed reply to the application for suspension of sentences as per which, the appellant has suffered actual imprisonment of 8 years 9 months and 6 days as on 8/11/2021 and thus, by now, the custodial period of the appellant has crossed the threshold of 9 years.