PRADEEP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant has filed an application i.e. I.A. No.14970/2022 under Sec. 389(1) of Code of Criminal Procedure for suspension of jail sentence. Appellant has been convicted under Sec. 354 of the Indian Panel Code and Sec. 7 read with Sec. 8 of Protection of Children from Sexual Offences Act and sentenced to undergo R.I. for three years each with fine amount of Rs.500.00 each, with default stipulation to undergo RI for one month each by the impugned judgment dtd. 30/7/2022 passed by Special Judge, POCSO Act, Khandwa (M.P.) in Special Case No. 34/2020.