DEEPAK KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Today, this case is listed for hearing on IA No.6368 of 2025, first application u/S 389 (1) of CrPC filed on behalf of appellant- Deepak Kushwah for suspension of jail sentence and grant of bail.

(2.) On being asked, learned Counsel for appellant agreed to argue the matter finally. Accordingly, IA No.6368 of 2025 stands closed. With the consent of learned Counsel for parties, matter is heard finally.

(3.) Being dissatisfied with the judgment of conviction and order of sentence dated 28th of February, 2025 passed by Special Judge (POCSO Act, 2012), Shivpuri in Special Case No.SC/06/2024, convicting the appellant under Sec. 5L/6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter it would be referred to as "the POCSO Act") and sentencing him to undergo 20 years' Rigorous Imprisonment with fine of Rs.2,000.00 with default stipulation, the instant criminal appeal under Sec. 374(2) of CrPC has been filed.