BABLOO Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is an application seeking suspension of sentence of the order dtd. 23/11/2020 passed by learned ASJ, Special Court (POCSO Act), South East-District, Saket Court.

(2.) As per the impugned order, the appellant was convicted for offences u/s 376(2)(n) and Sec. 6 of POCSO Act and sentenced to 12 years rigorous imprisonment and a fine of Rs.10,000.00.

(3.) As per the Nominal Roll dtd. 13/3/2023, the appellant has undergone 3 years 1 month 7 days, has a remission of 6 months 27 days and an unexpired portion of 8 years 3 months 26 days.