SUDAM KONDIBA GOPHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board. On being mentioned taken on board.

(2.) The present appeal which is presented today is filed challenging judgment and order dtd. 23/10/2024 passed by the learned Special Court under the Protection of Children From Sexual Offences Act, 2012 (Hereinafter referred to as "POSCO Act") at Jalna.

(3.) The appellant is convicted for offence under Sec. 8 of the POSCO Act and Sec. 354A(1) of the IPC. After convicting the appellant vide judgment and order dtd. 23/10/2024, learned special Court has suspended the sentence vide order dated 10.2024 passed below Exhibit-32 in the said case. The period for which the sentence is suspended is not mentioned in the order.