MAHESH KAHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The appeal appears to be arguable, hence, admitted for final hearing. Also heard on IA No.8259 of 2024, an application under Sec. 389 (1) of the Criminal Procedure Code, 1973 for suspension of sentence and grant of bail filed on behalf of appellant.

(3.) Vide judgment and order dtd. 14/5/2024 passed by learned Second Additional Sessions Judge and Special Judge (under POCSO Act), Mahidpur, District Ujjain (MP) in Sessions Trial No.42 of 2020, the appellant has been convicted for short sentence under Sec. 354 of Indian Penal Code, 1860 and also under Ss. 7/8 and 11 (iv)/12 of Protection of Children from Sexual Offences Act, 2012 for 3 years RI, 3 years RI and 1 year RI respectively with fine and default stipulations.