VADIRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the applicant-appellant and learned Public Prosecutor on the application for suspension of sentences.

(2.) Learned counsel for the applicant-appellant has submitted that the trial court has grossly erred in convicting and sentencing the applicant-appellant for the offences punishable under Section 376D IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) It is submitted that there was a delay in filing the complaint; there is interpolation in the date mentioned in the same and no satisfactory explanation regarding said interpolation was given by the complainant and other witnesses.