LAWS(BOM)-2020-12-133

KRISHNA JALINDAR PISAL Vs. STATE OF MAHARASHTRA

Decided On December 03, 2020
Krishna Jalindar Pisal Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) This is an application for suspension of sentence and to enlarge the applicant-appellant on bail till final disposal of the appeal under section 389 of Criminal Procedure Code, 1973 (The Code).

(2.) The applicant has been convicted for the offence punishable under Section 307 of Indian Penal Code, 1860 (the Penal Code ) for having attempted to commit the murder of the victim and sentenced to suffer imprisonment for life and pay fine of Rs. 1000/- (Rupees One Thousand only), with default stipulation, by judgment and order dated 30 th September 2019 in POCSO Case No. 55 of 2018 passed by the learned Additional Sessions Judge, Sangli.

(3.) The indictment against the applicant was that the applicant was pestering the victim, then a minor girl, who was pursuing school education in 9th standard, to marry him. As the victim did not reciprocate the advances of the applicant and the latter also learnt that the marriage of the victim was settled with another boy, the applicant acccosted the victim on 7 th April 2018, while she was returning from school. The applicant again proposed the victim to marry him. On refusal of the victim, the applicant took out a blade and assaulted the victim on her neck. The victim sustained bleeding injuries. The victim was shifted to hospital and was operated upon. The Crime was registered against the accused at Jath Police Station at Crime No. 78 of 2018 for the offences punishable under section 307, 354 (A) and 354 (D) of Indian Penal Code and Section 11 r/w 12 of Protection of Children from Sexual Offences Act, 2012.