MANOJ RAIKWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the point of admission. After perusal o f the statement o f the witnesses, this appeal is having arguable point, it is admitted for final hearing.

(2.) Also heard on I.A. No.3686/2020, application under Section 389(1) of the Code of Criminal Procedure, 1973 for suspension of sentence and grant of bail to the appellant-Manoj Raikwar.

(3.) T h e ap p ellant s t a n d s c o nvic ted f o r t h e offence punishable under Section 5(j)(ii)(l)/6 of the POCSO Act and sentenced to undergo R.I. for 10 years with fine of Rs.5,000/-, under Section 363 of IPC, sentenced to undergo R.I. for 3 years with fine of Rs.1,000/- and under Section 366 of IPC sentenced to undergo R.I. for 7 years with fine of Rs.2,000/-, with default stipulations.