BABU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor has chosen not to file reply to this application for suspension of sentences and proposes to argue the matter orally.

(2.) Heard learned defence counsel Shri Rakesh Arora and the learned Public Prosecutor. Perused the impugned judgment and the material available on record.

(3.) The appellant applicant herein stands convicted for the offences under Ss. 363, 366 and 376 IPC vide judgment dtd. 17/11/2018 passed by the learned Special Judge, Prevention of Children from Sexual Offence Act, Sirohi in Sessions Case No. 01/2018 (49/2017) (9/2014).