SAGAR SAKHAHARI WAGH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Issue notice to the respondent. Learned APP waives service of notice for respondent/State.

(3.) This is an application for bail along with appeal by the applicant who has been convicted by the Additional Sessions Judge, Vaijapur, in Special Case (Child Pro) No. 35/2016 for the offence punishable under section 363 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs. 5000/- in default of payment of fine rigorous imprisonment for one month. The applicant is also convicted for the offence punishable under section 8 of the Protection of Children from Sexual Offences Act and sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs. 5000/-, in default of payment of fine rigorous imprisonment for one month.