RAHUL SHIVPRASAD AGRAWAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) In this Appeal against conviction of the applicant for the offences punishable under Sec. 3(b), 4, 5(m), 5(n) and 6 of the Protection of Children from Sexual Offences Act, 2012, he is seeking suspension of sentence under Sec. 389 of the Code of Criminal Procedure.

(3.) Shortly stated the prosecution case is that the prosecutrix is a minor girl, less than 15 years of age who alleged about the appellant who happens to be her paternal uncle having subjected her to sexual offence by inserting finger in her private part while she was sleeping in the house of her grant parents.