MOHANAVEL Vs. STATE

JUDGEMENT

(1.) This case is taken up through video conferencing.

(2.) This criminal miscellaneous petition has been preferred seeking to suspend the sentence imposed on the petitioner by judgment dated 17.08.2020 passed in New Spl.S.C.No.161 of 2019 (Old Spl.S.C.No.122 of 2018) by the learned Sessions Judge, Special Court for Exclusive Trial of cases under POCSO Act, Salem.

(3.) The petitioner was convicted on 17.08.2020 in Spl.S.C.No.161 of 2019 (Old Spl.S.C.No.122 of 2019) by the Special Court for Exclusive Trial of cases under POCSO Act and was sentenced as follows :-