BABLU SOUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard I.A. No.5270/2020 under Section 389 (1) of the Code of Criminal Procedure, 1973 for suspension of sentence and grant of bail to the appellant-Bablu Sour.

(2.) T h e appellant stands convicted for the offence punishable under Section 8 of POCSO Act and sentenced to undergo R.I. for 4 years along with fine of Rs.3,000/-, with default stipulation. Being aggrieved by that conviction and sentence, the appellant has filed this appeal.

(3.) Learned counsel for the appellant submits that the appellant was previously enlarged on bail and his jail sentence was suspended by the this Court. Later on, he violated the conditions of non-bailable warrant issued against him for securing his presence. When he appeared, he was sent to jail to undergo the remaining part of sentence. He is in jail since March, 2020; therefore, it has been prayed that jail sentence of the appellant may be suspended.