LAWS(BOM)-2023-6-712

NILESH SUNIL UMAP Vs. STATE OF MAHARASHTRA

Decided On June 26, 2023
Nilesh Sunil Umap Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard the learned counsel for the applicant, learned APP for the respondent-State and the learned counsel appointed for the victim/respondent No.2.

(2.) The applicant has been convicted for the offences punishable under Ss. 363, 342, 323, 376(2)(n) read with Sec. 34 of the IPC and under Sec. 4 of the POCSO Act. However, under Clause (5), the conviction has been imposed under Sec. 376(2)(n) read with Sec. 34 of the IPC. The learned Additional Sessions Judge, Ahmednagar, in Special Case No.167 of 2021, dtd. 2/12/2022, sentenced the applicant to suffer R.I. for ten years and fine of Rs.3,000.00.

(3.) The applicant is seeking suspension of sentence imposed on him.