ALISAGAR JALALLUDIN YUSUFSHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of respondent-State. By consent, Rule is fixed forthwith.

(2.) By way of this application under Section 430(1) of BNSS, 2023, the applicant Aliasgar Jalalludin Yusufshah, seeks suspension of sentence awarded to him by the Sessions Court concerned for the offence punishable under Sections 363, 366 and 376(2)(J)(N) of IPC and Sections 4, 6 and 12 of POCSO Act.

(3.) The present appeal and the application for suspension of sentence arise from the judgment dated 16.10.2025 and order of sentence passed in Special (POCSO) Case No.9 of 2024, whereby, the applicant herein was convicted and sentenced as under: