ARVIND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant-applicant herein has been convicted and sentenced as below vide judgment dtd. 18/1/2023 passed by the learned Special Session Judge (Protection of Children from Sexual Offences Act) No. 2, Chittorgarh, in Special Session Case No. 128/2018, arisen out of FIR No. 47/2016, Police Station Bhainsroadgarh, District Chittorgarh:

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

(3.) Learned Counsel for the appellant submits that the appellant has been in custody for a period of 2 years and 5 months as of 4/11/2024.