GOPALBHAI SHANABHAI TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application under Section 389 of the Criminal Procedure Code is preferred for suspension of sentence pending the Criminal Appeal No.1572 of 2018.

(2.) The applicant herein is convicted by the judgment and order dated 19.06.2017 passed by the learned Special Judge, Narmada at Rajpipla, in POCSO Case No.22 of 2015 for the offence punishable under Section 376 of the Indian Penal Code and Section 4 of the Protection of Children From Sexual Offences, 2012. The applicant is directed to undergo simple imprisonment for 7 years and to pay a fine of Rs.1000/, in default to further undergo simple imprisonment of one year.

(3.) I have heard learned advocate Mr. Pratik Barot for the applicant and learned Additional Public Prosecutor Mr. K.L. Pandya, for the respondent -State.