TAYYAB Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The trial Court has convicted the appellant vide judgment of conviction and order of sentence dtd. 25/8/2023 in case No.SCATR/49/2020 passed by the Special Judge, POCSO Act, Ratlam as under:- <FRM>JUDGEMENT_113_LAWS(MPH)9_2023_1.html</FRM>

(3.) Learned counsel for the appellant submits that short sentence of 3 years has been involved in this case. The appellant was on bail during the trial and he never misused the liberty so granted to him. Trial Court has itself suspended the jail sentence of the appellant till 30/9/2023 and hence prayer is made for suspension of jail sentence and grant of bail to the appellant.