SURESH JAGDAMBAPRATAP THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for suspension of sentence and enlarging the applicant - appellant on bail during the pendency of the appeal.

(2.) The applicant has been convicted for the ofences punishable under Section 354-A of Indian Penal Code, 1860 ('IPC') and Sections 8 and 12 of the Protection of Children from Sexual Ofence Act, 2012 ('the POCSO Act') and sentenced to sufer rigorous imprisonment for fve years and pay fne of Rs.10,000/-, for the ofence punishable under Section 8 of the POCSO Act, to sufer rigorous imprisonment for three years and pay fne of Rs.3,000/-, for the ofence punishable under Section 12 of the POCSO Act, with default stipulation, by the learned Special Judge, Pune, in Special (Child) Case No.11 of 2017, by the judgment and order dated 31st July, 2019.

(3.) Being aggrieved, the applicant - appellant has preferred this appeal.