SHAIKH SADDAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed by the original accused for suspension of sentence awarded in Special (POCSO) Case No.12 of 2015 by learned Additional Sessions Judge, Aurangabad on 02-01- 2017.

(2.) The present applicant / appellant has been sentenced thus ;

(3.) Heard learned advocate Mr. C. T. Jadhav for applicant, learned Additional Public Prosecutor Mr. A. A. Jagatkar for respondent No.1- State and learned advocate Mr. S. S. Panale for respondent No.2.