PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor.

(2.) Upon a consideration of the arguments advanced on behalf of the appellant and having regard to the facts and circumstances of the case, this Court is of the opinion that it is a fit case for suspending the substantive sentences awarded to the accused appellant.

(3.) Accordingly, the application for suspension of sentence filed under Sec. 389 Cr.P.C. is allowed and it is ordered that the substantive sentence passed by the learned Special Judge, Protection of Children From Sexual Offences Act, District Barmer vide judgment dtd. 13/2/2019 in Sessions Case No. 85/2018 against the petitioner-applicant Prakash @ Peera Ram S/o Shri Luna Ram, shall remain suspended till final disposal of the aforesaid appeal and he shall be released on bail, provided he executes a personal bond in the sum of Rs.1,00,000.00 with two sureties of Rs.50,000.00 each to the satisfaction of the learned trial Judge for his appearance in this court on 22/5/2019 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:-