AJAY DIPAK JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to amend, Paragraph-1 of the application to add averment in respect to conviction under Section 376(D) r/w 107 of Indian Penal Code (for short " IPC "). Amendment to be carried out

(2.) This is an application for suspension of sentence of imprisonment imposed vide Judgment and order dated 10 th January, 2019 passed by the learned Additional Sessions Judge, Pune in Spl. S.C. No. 299 of 2016. The applicant is convicted for the offence under Section 376 r/w 107 of IPC , Section 376(D) r/w 107 of IPC , and Section 506(II) r/w 34 of IPC and for the offence under Section 11(i) punishable under Sections 12 of Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act'). He was sentenced to suffer imprisonment for Seven years, Twenty years, One year and Two years respectively for the aforesaid offences.

(3.) The applicant had preferred an appeal challenging the aforesaid Judgment of conviction which has been admitted and pending before this Court.