POORAN SINGH PATLE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Though this matter is listed for consideration of I.A.No.21503/2025, an application for suspension of sentence and grant of bail on behalf of appellant/Pooran Singh Patle, however learned counsel for the appellant submits that he does not want to press this interlocutory application and prays for final hearing of the criminal appeal. The above prayer is not opposed by learned Government Advocate for the respondent/State. Prayer is allowed. With the consent of learned counsel for the parties, matter is heard finally.

(2.) This appeal is filed against judgment dtd. 11/12/2023 passed by learned Additional Sessions Judge, Rajendragram, District Anuppur in SC/30/2020 [State of M.P. Vs. Pooran Singh Patle and another] whereby appellant No.1 (Pooran Singh) has been convicted for offences under Sec. 363, 366, 342, 376(2)(N) IPC and Sec. 5(L)/6 of POCSO Act and appellant No.2 (Ten Singh) has been convicted under Sec. 366A, 342, 376, 376(2)(N) IPC and Sec. 16/17 of the POCSO Act as per paragraph 59 of the judgment and they have been sentenced as below as per paragraph 67 thereof:-

(3.) As per paragraph 59 of the judgment appellant No.1/Pooran Singh has been acquitted from offence u/s 506 Part-II and appellant No.2/Ten Singh has been acquitted of Sec. 363 IPC.