JAMIL AMIR SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant, the learned A.P.P. for respondent No.1/State and the learned counsel for respondent No.2.

(2.) The applicant is seeking suspension of sentence imposed upon him, in Special (POCSO) Case No.46 of 2021, by the learned Special Judge, Vaijapur, District Aurangabad, on 15/3/2023, to suffer rigorous imprisonment of twenty years for the offence punishable under Sec. 376 of the Indian Penal Code and Sec. 4(2) of the Protection of Children from Sexual Offences Act, 2012 and one year for the offence punishable under Sec. 506(2) of the Indian Penal Code.

(3.) The learned counsel for the applicant submits that the fine amount has been deposited. The receipt has been taken on record and marked as Annexure- 'A'.