ANOOP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Call for the trial Court record.

(2.) Learned counsel for the State is directed to serve notice upon the victim. As victim is not served, it would not be just and proper to decide the application under Sec. 389(1) of the Cr.P.C. filed by the appellant.

(3.) Appellant has been convicted under Sec. 341 of IPC and has been sentenced to undergo S.I. for one month and fine of Rs.200.00; under Ss. 354(a)(i), 354 of IPC and has been sentenced to undergo R.I. for 03-03 years and fine of Rs.200.00 - Rs.200.00 with default stipulation and under Sec. 7/8 of POCSO Act and has been sentenced to undergo R.I. for 3 years and fine of Rs.200.00 with default stipulation.