KARAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.73/2024, which is first application for suspension of sentence and grant of bail filed under Sec. 389(1) of the Cr.P.C. on behalf of appellant - Karan @ Kamal.

(2.) Appellant has been convicted by the Thirteenth Additional Sessions Judge and Special Judge, POCSO Act, District - Indore vide its judgement dtd. 12/12/2023 passed in S.C. Case No.165/2021 for commission of offence punishable under Sec. 354(gha) of IPC and sentenced to undergo RI for 02 years with fine of Rs.2,000.00 with default stipulations.

(3.) Learned counsel for the appellant submits that short sentence has been awarded to the appellant by the learned trial Court. The appellant has been suspended by the trial Court till 11/1/2024. Final conclusion of the appeal shall take considerable time hence, prays that application for suspension of sentence be allowed.