SOURABH & ANR Vs. STATE OF MP

JUDGEMENT

(1.) Considered I.A. No.404/2018 and I.A. No. 1442/2018.

(2.) I.A. No.404/2018 has been filed for suspension of sentence, whereas I.A. No. 1442/2018 has been filed under Section 9 of Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) The appellant No.2 Shivam has been convicted for offence under Sections 363 and 366 of I.P.C. and has been sentenced to undergo the rigorous imprisonment of 3 years and a fine of Rs. 500/- and rigorous imprisonment of 5 years and a fine of Rs.1000/- with default imprisonment, respectively.