RAMESHCHANDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.1943/2024, which is an application filed under Sec. 389 of the Criminal Procedure Code, 1973 for suspension of sentence on behalf of appellant.

(2.) The appellant has been convicted under Sec. 11(iv)/12 of Protection of Children from Sexual Offences Act, 2012 and sentenced to undergo 6 months R.I with fine each and default stipulations.

(3.) Learned counsel for the appellant submits that the appellant is innocent and has falsely been implicated in the case. It is submitted that the sentence of the appellant is already suspended by the trial Court till 27/2/2024. There is no likelihood final hearing of this appeal. Hence, remaining jail sentence of the appellant may be suspended.