UTTAM VITTHAL BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application the applicant has sought suspension of execution of sentence imposed by the judgment dated 18th September, 2017 in Sessions Case No. 95 of 2014 on the file of Special Judge and Additional Sessions Judge-2, Sangli. and has prayed for release on bail.

(2.) The applicant was tried for the offences under Sections 354-A, 452, 342, 323, 504, 506 of Indian Penal Code and Sections 8 and 12 of the POCSO Act, and has been sentenced to undergo the sentence for three years in respect of offence under Section 8 of POCSO Act.

(3.) Heard the learned counsel for the applicant and the learned APP for the State. Perused the records and considered the submissions advanced by the learned Counsels for the respective parties.