DAULAT RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-applicants have preferred these second applications for suspension of sentence.

(2.) Heard on second applications for suspension of sentence.

(3.) It is contended by Counsel appearing for the accused-applicants that applicants have remained in custody for a period of about six years. The first application for suspension of sentence of both the applicants was dismissed on 1/12/2020. A period of more than four years have lapsed, but the appeal has not come up for hearing so far. It is also contended that applicants were aged 18 years and 20 years respectively, at the time of the alleged incident. Initial statement of the prosecutrix recorded under Sec. 161 Cr.P.C. was withheld by the prosecutrix. It is further contended that as per statement of mother of the prosecutrix, her marriage took place 25 years prior to the incident and the first child was born two years after the marriage, as per which, the victim was major.