MONU BHILALA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The prosecutrix/victim, Mrs. Jyoti Bhilala is present in person. In order to prove identity, she has produced the original 'Aadhar Card', photocopy of which is already on record. She has also produced original birth certificate.

(2.) I.A No.22898 of 2022, an application under Sec. 389(1) of the Cr.P.C for suspension of sentence and grant of bail to appellant - Monu Bhilala arising out of judgment dtd. 1/11/2022 delivered in S.C. No. 783/2021 by XVIII Additional Sessions Judge/Special Judge, POCSO Act, Bhopal, District - Bhopal (M.P.) is taken up.

(3.) The appellant has been convicted under Sec. 363 of the IPC and sentenced to undergo R.I. for seven years with fine of Rs.1,000.00, Sec. 366 of the IPC and sentenced to undergo R.I. for ten years with fine of Rs.1,000.00, Sec. 376(2)(n) of I.P.C. read with Sec. 5(l)/6 of POCSO Act, 2012 and sentenced to undergo rigorous imprisonment for twenty years with fine of Rs.1,000.00 and Sec. 376(2)(m) of I.P.C. read with Sec. 5(J)(ii)/6 of POCSO Act, 2012 and sentenced to undergo rigorous imprisonment for twenty years with fine of Rs.1,000.00, with default stipulations.