SADDAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Also Heard on I.A. No. 11639/2023, which is an application filed under Sec. 389 of the Code of Criminal Procedure, 1973 for suspension of jail sentence and grant of bail filed on behalf of appellant.

(3.) The appellant has been convicted under Sec. 7/8 of POCSO, 2012 and sentenced to undergo 3 years R.I. with fine of Rs.3,000.00 and usual default stipulation and under Sec. 341 of IPC and sentenced to undergo 1 month R.I.