VISHNU CHANDRAYYA YEDULLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed for suspension of sentence by the original accused, who faced trial in Sessions Case No.165 of 2015 before the learned Judge, Special Court (POCSO Act), Ahmednagar. He has been held guilty for committing offence punishable under Sec. 376(2)(i) of the Indian Penal Code (IPC) as amended by Criminal Law (Amendment) Act, 2013, and sentenced to to suffer imprisonment for life till his natural death and to pay fine of Rs.50,000.00, in default to suffer simple imprisonment for one year. Further he has been sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs.5,000.00, in default to suffer simple imprisonment for one month for offence under Sec. 354-A(1)(i) of the IPC as amended by Criminal Law (Amended) Act 2013. Further he has been sentenced to suffer rigorous imprisonment for one year for the offence punishable under Sec. 506 of the IPC. No separate punishment has been awarded for the offence under Sec. 5(j)(ii) and 5(1) punishable under Sec. 6 of the Protection of Children from Sexual Offences Act (POCSO Act).

(2.) Heard learned Advocate for the applicant, learned APP for respondent no.1 and learned Advocate for respondent no.2.

(3.) With the able assistance of learned Advocates for both the sides, we have gone through the paper book, which is now already prepared.