VISHNU RAMA SHELKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Applicant has been convicted by the Additional Sessions Judge, Panvel - Raigad in Special (POCSO) Case No.273 of 2020 on 27/3/2023 of the offences punishable under Sec. 354 of the Indian Penal Code (for short " I.P.C ") and 7, 8, 9 (m) (p) and 10 of The Protection of Children from Sexual Offences Act, 2012 (for short "POCSO"), however, in view of Sec. 42 of the POCSO Act, he was sentenced to undergo rigorous imprisonment for a period of five years with fine of Rs.5,000.00.

(2.) The applicant has prayed for suspension of execution of sentence pending the appeal.

(3.) Heard learned Counsel for the applicant and the learned A.P.P.