(1.) The applicant has prayed for suspension of execution of substantive sentence, pending the appeal who has been convicted by the Special Judge under POCSO, Dindoshi of the offence punishable under section 6 of the Protection of Children From Sexual Offences Act, 2012 directing him to undergo Rigorous Imprisonment for 10 years with fine of Rs.10,000/-, in default, to undergo Rigorous Imprisonment for one year.
(2.) The applicant has been further convicted of an offence punishable under section 452 of the Indian Penal Code and has been directed to undergo Rigorous Imprisonment for one year with fine of Rs.1000/-, in default, to undergo Rigorous Imprisonment for one month. The impugned judgment came to be passed on 15th June, 2019.
(3.) Heard the learned Counsel for the applicant and the learned A.P.P. The applicant was on bail during the trial. It is submitted that he has a good case on merits.