ELANGOVAN Vs. STATE

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed by the petitioner seeking to suspend the sentence of imprisonment imposed on him by the learned Sessions Judge, Magalir Neethimandram, Fast Track Mahila Court, Tiruppur vide Judgment dtd. 30/1/2023 in Spl.S.C.No.87 of 2022 and enlarge him on bail pending disposal of the above Criminal Appeal.

(2.) The petitioner is an accused in Spl.S.C.No.87 of 2022 on the file of Magalir Neethimandram, Fast Track Court, Tiruppur. The petitioner/accused was found guilty for commission of offence under Sec. 5(i) r/w. 5(1) of POCSO Act, 2012 and Sec. 376AB of IPC. Therefore, the Trial Court vide Judgment dtd. 30/1/2023 in Spl.S.C.No.87 of 2022, convicted the petitioner/accused and sentenced him as follows:

(3.) The learned counsel for petitioner/accused submitted that petitioner/accused has been under the judicial custody since 25/4/2022 and he is ready to abide any condition to be imposed by this Court. Therefore, the learned counsel prayed that the substantive sentence imposed on the petitioner/accused may be suspended.