[email protected] S/O Morish B/C Isai vs State Of Rajasthan
2021 Latest Caselaw 3552 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR
     S.B. Criminal Misc. Suspension of Sentence Application
                               No.1592/2019
                                        IN

               S.B. Criminal Appeal No. 2253/2019

[email protected] S/o Morish, R/o 364, Kathputli Colony, Kacchi
Basti, Police Station Jyoti Nagar, Jaipur (South) Distt. Jaipur Raj.
(At Present Confined In Central Jail Jaipur)
                                                                    ----Appellant
                                     Versus
State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Appellant(s) : Mr. Gajveer Singh Rajawat For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

10/08/2021

1. Heard on application for suspension of sentence.

2. It is contended by counsel for the appellant that the place of

occurrence, as stated by the witness is not tallying with the site

plan.

3. Learned Public Prosecutor has opposed the application for

suspension of sentence. It is contended that prosecutrix is a child,

aged ten years. From her Court statement as well as from the

statement of the girl who accompanied her, it is evident that the

offence was committed with the prosecutrix by the appellant.

4. I have considered the contentions.

5. No ground is made out for entertaining the application for

(2 of 2) [SOSA-1592/2019]

suspension of sentence as prosecutrix is a child, aged ten years

and she has specifically levelled allegations against the appellant.

6. Accordingly, the application for suspension of sentence is

dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /3

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