KARTIK KASHINATH KARAGIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for suspension of sentence and grant of bail during the pendency of Criminal Appeal preferred by the Appellant/Applicant.

(2.) The applicant is convicted vide judgment and order dated 11 th July 2022 passed by learned Additional Sessions Judge, Pune in Special Case Child Prot. No.74 of 2017 for offences punishable under Ss. 363 , 376(2)(i) of Indian Penal Code and Sec. 4 of the Protection of Children from Sexual Offences Act, 2012. Maximum sentence imposed while convicting the appellant is 10 years imprisonment.

(3.) The victim has alleged that she was subjected to sexual assault on 20/11/2016. She had accompanied the accused to the place of incident where the alleged sexual act was committed by accused.