MAHESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.P.P. waives service of Rule for the respondent - State.

(2.) Heard submissions made at bar.

(3.) This is a case where, the applicant is convicted by the learned trial Court for the offence punishable under Section 363 of the Indian Penal Code and sentenced for R.I. for 5 years and to pay fine of Rs.2000/-, in default, further S.I. for three months and under Section 366 of the Indian Penal Code and sentenced for R.I. For 7 years and to pay fine of Rs. 2000/-, in default, further S.I. For six months and under Section 4 of the POCSO Act and sentenced for R.I. for 7 years and to pay fine of Rs.10,000/-, in default, further S.I. for three months. The applicant has filed appeal before this Court which came to be admitted. As on date, the applicant has suffered sentence of 2 years and 10 months.