HARIDAS Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A.No.895/2022, an application under Sec. 389(1) of Cr.P.C.for suspension of sentence filed on behalf of appellant.

(2.) The appellant has been convicted under Sec. 354 of IPC and sentenced to undergo one year RI with fine of Rs.1,000.00, under Sec. 12 of the Protection of Children from Sexual Offences Act and sentenced to undergo one year RI with fine of Rs.1,000.00 with default stipulation vide judgment of conviction dtd. 5/1/2022 passed by Special Judge (Protection of Children from Sexual Offences Act, 2012), Indore, District Indore in Special S.T.No.167/2020.

(3.) Learned counsel for the appellant submits that learned trial Court has not properly appreciated the evidence available on record. The appellant was on bail during trial and he has not misused the liberty. The trial Court has already suspended the sentence for a period of one month. There is no likelihood of early conclusion of the trial. Therefore, in the aforesaid circumstances prays for suspension of sentence and enlargement of appellant on bail, on such terms and conditions this Court deems fit and proper.