ANSAR SHAH SHABIR SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed for suspension of sentence that has been awarded against the present applicant/appellant by learned Special Judge, under POCSO Act/Additional Sessions Judge, Jalgaon in Special (POCSO) Case No.59 of 2015 dated 04-03-2020.

(2.) The applicant/appellant has been convicted for the offence under Section 3 punishable under Section 4 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as the 'POCSO Act') and thereby sentenced to suffer rigorous imprisonment for eight years with fine of Rs.5,000/-, in default, to suffer simple imprisonment for two years. Further, he has been convicted for the offence under Section 7 punishable under Section 8 of the POCSO Act and thereby sentenced to suffer rigorous imprisonment for three years with fine of Rs.3,000/-, in default, to suffer simple imprisonment for one year. Further, he has been convicted for the offence punishable under Section 506 of Indian Penal Code and thereby sentenced to suffer rigorous imprisonment for one year with fine of Rs.1,000/-, in default, to suffer simple imprisonment for six months.

(3.) Heard learned Advocate Ms. Sheetal Salunke for appellant, learned APP Mr. S. W. Munde for respondent No.1-State and learned Advocate Mr. P. G. Patil (appointed) for respondent No.2.