GOPAL SHIVAJI BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present applications have been filed for suspension of sentence by all the three accused persons who have been convicted in Special (Child) Case No.6 of 2016 by learned Special Judge, Majalgaon on 12-02-2020.

(2.) The present applicants-accused persons have been convicted for the offence punishable under Section 354-A of the Indian Penal Code and sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs.2000/- each, in default, to suffer simple imprisonment for one month. Further, they have been convicted for the offences punishable under Sections 363, 511 read with Section 34 of Indian Penal Code and sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs.3000/- each, in default, to suffer simple imprisonment for two month. Further, the they have been convicted for the offence punishable under Section 8 of the Protection of Children from Sexual Offence Act and sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs.3000/- each, in default, to suffer simple imprisonment for two month.

(3.) Heard learned Advocate Mr. S. J. Salunke for the appellants- applicants and learned APP Mr. A. A. Jagatkar for respondent-State. The copies of the evidence recorded before the Special Court is made available.