ABHISHEK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.8978/2024, an application under Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail to appellant, pending the appeal.

(2.) Appellant has been convicted for commission of offence under Sec. 354 of IPC and has been sentenced to undergo R.I. for 01 year and fine of Rs.1000.00 with default stipulation vide judgment dtd. 22/3/2024 delivered by Special Judge, POCSO Act, 2012/ 4th Additional Sessions Judge, District Chhatarpur, in Special Case No.35/2023 (State of M.P. Vs. Abhishek @ Atal Dwivedi).

(3.) Learned counsel for the appellant has submitted that appellant has not committed any offence. He has been erroneously convicted by the trial Court.