LALLU ALIAS DEEPAK Vs. STATE OF M.P.

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situations due to the outbreak of Novel Corona Virus COVID-19 and considering the advisories issued by the Government of India, this application is being heard and decided through video conferencing to maintain social distancing. The parties are being represented through their respective counsels through VC and therefore, norms of social distancing/physical distancing were followed in letter and spirit.

(2.) This criminal appeal under Section 374 of Cr.P.C assails the judgment of the trial Court dated 28.2.2020 passed by VI ASJ, Special Judge (POCSO) Act, Bhind in ST No. 44 of 2020, whereby appellant No.1 Lallu has been convicted under Sections 363 , 368 of IPC and 11 (I) read with Section 12 of POCSO Act and sentenced to undergo RI for five years with fine of Rs.5000/-, five years with fine of Rs.5000/- and three years RI with fine of Rs.5000/- and appellants No.2 and 3 Manju and Anju under Section 506(I) of IPC and each of them sentenced to undergo RI for one year with fine of Rs.1000/- respectively with default stipulation.

(3.) Heard on I.A. No.2717 of 2020, first application under Section 389 (1) of Cr.P.C for suspension of jail sentence and grant of bail on behalf of appellant No.2 Manju Saras.