SANTOSH BHEEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties on the application for suspension of sentence.

(2.) The instant application for suspension of sentence has been preferred on behalf of the appellant-applicant, who has been convicted and sentenced by the Special Judge, POCSO Act Cases, Rajsamand vide judgment dtd. 28/10/2021.

(3.) The appellant-applicant has been sentenced as under : <IMG>JUDGEMENT_299_LAWS(RAJ)1_2023_1.jpg</IMG>