SANDEEP SATNAMI Vs. STATE OF C G

JUDGEMENT

(1.) Heard. The appellant has been convicted under Sections 363, 366(A) & 376(2)(i) of the IPC and Section 4 of the Protection of Children from Sexual Offences Act, 2012 and sentenced to undergo R.I. for 7 years under Section 363 of the IPC and Section 4 of the Protection of Children from Sexual Offences Act, 2012 and R.I. for 10 years under Section 366(A) & 376(2)(i) of the IPC with usual default stipulation.

(2.) This is an application for suspension of sentence and grant of bail.

(3.) Conviction of the appellant is based on the finding that he abducted the prosecutrix aged about 16 years and subjected her to forceful sexual intercourse, however, the prosecutrix examined as PW-2 has turned hostile. Her parents have supported the case of the prosecution, but they were informed about the incident by the prosecutrix herself. Witnesses to the seizure of girl vide Ex. P-4 have also turned hostile.