KALLU 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 applicant challenging the judgment of conviction.

(2.) The applicant has been convicted for an offence punishable under Ss. 354 , 354(B) of Indian Penal Code and Sec. 10 of Protection of Children from Sexual Offences Act, 2012. He has been sentenced to suffer imprisonment for five years and to pay fine of Rs.5,000.00.

(3.) The case of the prosecution is that, the accused had removed clothes of the victim child aged around three years and touched her.