VIJAY MEHRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Vijay Mehra has filed D.B. Cr. Misc. Suspension of Sentence Application No. 589/2019 praying that the sentence awarded upon him by the court of Special Judge, POCSO Act, No. 1, Kota be suspended and the applicant be released on bail.

(2.) The applicant/appellant Vijay Mehra was tried by the court of Special Judge, POCSO Act, No. 1, Kota and the said court vide impugned judgment dtd. 13/8/2018 convicted the appellant for the offences under Ss. 376(2)(i) IPC read with Sec. 5(m)/6 of Protection of Children from Sexual Offences Act.

(3.) Having convicted the appellant for the aforesaid offences, the trial Judge vide a separate order of even date sentenced the appellant to undergo life imprisonment and to pay a fine of Rs.50,000.00, in default of payment of fine to further undergo additional six months imprisonment.