RAVI HARESHBHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Appeal is admitted by order dtd. 30/1/2023.

(2.) Present application is filed by the applicant for suspension of sentence, wherein the applicant has been convicted vide judgment and order dtd. 14/12/2022 by the Additional Sessions Judge and Special Judge (POCSO), Gandhinagar in Special (POCSO) Case No.63 of 2018 for the offence punishable under Sec. -363, 366, 376 of the Indian Penal Code and under Sec. 4 and 6 of the POCSO Act.

(3.) Special case has arisen out of the FIR registered as C.R. No.I-188 of 2018 with Sector-7 Police Station, Gandhinagar, wherein the offence was registered under Sec. -363 and 366 of the Indian Penal Code. During the course of investigation, Sec. -376 of the Indian Penal Code and Sec. 4 and 6 of the POCSO Act were added.