RAJARAM JANGALIYA MAVJIBHAI BHURIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant-appellant under Sec. 389 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short) for suspension of sentence imposed by the concerned trial Court.

(2.) Heard learned advocate Ms. Mehta for the applicant and learned APP Mr. Soni for respondent-state.

(3.) Learned advocate for the applicant submits that the present applicant has been convicted by the judgment and order dtd. 31/5/2022 passed by the Additional Sessions Judge, Gondal in Special Case (POCSO) No. 22 of 2021, by which the applicant has been convicted for the offence punishable under Ss. 363, 366, 376(2)(N) of the Indian Penal Code and Sec. 6 of the POCSO Act. It is submitted that against the said judgment and order, the applicant has preferred Criminal Appeal No. 1276 of 2022 and preferred this application for suspension of sentence during the pendency of the appeal.