SALMAN ANSARI Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) By way of the present application, the appellant seeks regular suspension of sentence during the pendency of the appeal filed by the appellant against the judgment of conviction dtd. 18/2/2020, and the order on sentence dtd. 3/9/2020, passed by the learned ASJ (POCSO), Rohini Courts (North), New Delhi in SC Case No.3852017 under Ss. 376(2)(f) and 376(2)(i) of the Indian Penal Code, 1860 (IPC) and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act).

(2.) Vide judgment dtd. 18/2/2020, the appellant was convicted for the offences under Ss. 376(2)(f) and 376(2)(i) of the IPC and Sec. 6 of the POCSO Act and vide order on sentence dtd. 3/9/2020, the appellant was sentenced to undergo twelve years rigorous imprisonment and pay a combined fine of Rs.15,000.00.

(3.) Senior counsel appearing on behalf of the appellant submits that the appellant has undergone 50% of the total sentence awarded to him and therefore, he is entitled to suspension of sentence. In this regard, reliance has been placed on the following judgments-