MANOJ KAMLA CHOUHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is seeking suspension of sentence and grant of bail during the pendency of appeal challenging the Judgment of conviction.

(2.) The applicant is convicted for the offences punishable under Ss. 376(2)(n) , 506(2) of Indian Penal Code (for short " IPC ") and sentenced to suffer imprisonment of ten years and two years on each count.

(3.) The case of the prosecution is that the minor victim was subjected to sexual assault by the applicant which had resulted in pregnancy. The alleged incident had occurred somewhere in March-2017 and the FIR was lodged on 9/7/2017.