MOHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant-applicant herein has been convicted and sentenced as below vide judgment dtd. 7/11/2019 passed by the learned Special Judge, Protection of Children From Sexual Offences Act, 2012, No.1, Udaipur (Rajasthan) in Special Sessions Case No.68/2018 (CIS 68/2018):

(2.) The appellant-applicant has preferred the application for suspension of sentence under Sec. 389 Cr.P.C. for release on bail during the pendency of the appeal.

(3.) It is submitted by learned counsel for the appellant - applicant that the applicant was on bail during pendency of the trial and is already in custody for over 4 years now, the hearing of the appeal is likely to take time.