RAMESH KUMAR Vs. STATE

JUDGEMENT

(1.) Heard. Perused the material available on record.

(2.) The appellants applicants herein stand convicted and sentenced vide judgment dtd. 5/12/2018 passed by the learned Special Judge, POCSO Act and Protection of Child Rights Act 2005, District Sirohi in Special Case No. 17/2018 (06/2017) (24/2016), CIS No. 17/2018.

(3.) Shri Umesh Shrimali, learned counsel representing the appellants, at the outset, does not press the application for suspension of sentences filed on behalf of the applicant-appellant No. 1-Ramesh Kumar, which is dismissed as such.