RAJA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.10110/2023, which is an application filed under Sec. 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail moved on behalf of appellant Raja s/o Narmada Prasad Tyagi.

(2.) The appellant has been convicted under Ss. 363, 366, 344 of the IPC and 5(L)/6 of the POCSO Act and sentenced to undergo 3 years R.I. with fine of Rs.500.00, 3 years R.I. with fine of Rs.500.00, 1 year R.I. with fine of Rs.500.00 and and 20 years R.I. with fine of Rs.1,500.00 respectively with default stipulation, vide judgement of conviction and order of sentence dtd. 4/1/2020 passed by the Second Additional Sessions Judge, Shujalpur, District Shajapur (M.P.) in Sessions Trial No.09/2019.

(3.) The allegations against the appellant is that on 16/11/2018, he had fled away with the minor daughter of the complainant and abused her physically and committed offence against her. On the basis of the aforesaid, crime has been registered.