VINOD MEWADA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.9907/2016, an application for hearing during summer vacation. Application is allowed.

(2.) Also heard on IA No.22038/2015, an application for suspension of sentence and grant of bail to the appellant.

(3.) Appellant has been convicted for commission of offence punishable under Sections 363, 366 (a) of IPC and 5/6 of POCSO Act for RI five years with fine of Rs.1,000/ - in first count, while RI seven years with fine of Rs.1,000/ - in second count and RI ten years with fine of Rs.2,000/ - in last count.