SATYAM SINGH BAGHEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the State submits that victim has been served.

(2.) Heard on I.A. No.8308 of 2023, an application under Sec. 389(1) of the Cr.P.C for suspension of sentence and grant of bail to appellant - Satyam Singh Baghel @ Chandra Shekhar Singh Gaharwar arising out of judgment dtd. 27/2/2023 delivered in S.T. No. 58/2020 passed by Special Judge, POCSO Act Sidhi, Distt. Sidhi (M.P.).

(3.) The appellant has been convicted for the offence punishable under Sec. 376(3) of IPC and sentenced to undergo R.I. for 20 years with fine of Rs.5000.00, Sec. 363 IPC sentenced to undergo R.I. for 3 years with fine of Rs.1000.00, Sec. 366 IPC sentenced to undergo R.I. for 7 years with fine of Rs.2000.00 with default stipulation.