VIKAS PRAKASH UDAMALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present application, the Applicant/Appellant, who stands convicted for committing an offence under Sec. 363 of IPC vide the impugned judgment delivered by the Special POCSO Court, Solapur in Sessions Case No.78 of 2016, seeks suspension of sentence and his release on bail.

(2.) The Applicant face a charge under Ss. 363, 366A and 376 of IPC and under Sec. 4 of the POCSO Act. The prosecution accuse the Applicant of kidnapping the victim girl, alleged to be minor, and it is alleged that he took her to different places and she continued to reside with him from 15/12/2015 to 28/12/2015. He is also accused of committing sexual intercourse with her.

(3.) On the investigation being complete and the statement of the victim girl being recorded under Sec. 164 of Cr.P.C. and the relevant material being compiled in the charge-sheet, the Applicant faced the trial.