DEELIP HANUMANT KHODVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) (a) Criminal Application No.1010/2020 :- By Criminal Appeal No.318/2020, the applicant/ appellant seeks to challenge the judgment and order dated 02.03.2020 delivered by the learned Additional Sessions Judge, Ambajogai in Special (POCSO) Case No.2/2017. Relevant portion of the order of conviction reads as under :-

(2.) The appeal is admitted on 10.07.2020.

(3.) We have extensively heard the learned advocate for the applicant/ appellant in connection with his prayer that the sentence may be suspended and he may be granted bail during the pendency of the appeal.