Dinesh vs State
2010 Latest Caselaw 5493 Del

                   * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of Reserve: 29th November, 2010
                                                    Date of Order: 2nd December, 2010
+ Crl. M.B. 1101 of 2010 in Crl. A. No. 930 of 2010
%                                                                                02.12.2010

       DINESH                                                                    ... Appellant
       Through: Ms. Tanveer Ahmed Mir with Mr. Pratik Batta, Advocates

       Versus

       STATE                                                           ...Respondents

Through: Mr. Sunil Sharma, Addl. PP for the State with SI Rajender Kaur

JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the judgment?

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest?

ORAL

1. This application for suspension of sentence has been made by the applicant who

has filed an appeal against his conviction under Section 376 IPC. The applicant was

sentenced to 10 years R.I. for raping a minor girl of around six years of age.

2. The counsel for the applicant states that the applicant has been falsely implicated

in this case and the identification of the applicant by the prosecutrix and her mother did

not inspired confidence.

3. I have gone through the testimony of witnesses. I consider that it is not a fit case

for suspension of sentence at this stage. However, the appeal of the appellant be heard

expeditiously and be listed for hearing on 7th February, 2011.

SHIV NARAYAN DHINGRA J.

DECEMBER 02, 2010 acm

Crl. M.B. 1101 of 2010 in Crl. A. No. 930 of 2010 Page 1 Of 1