Madhya Pradesh High Court
Kishor vs The State Of Madhya Pradesh on 27 February, 2020
Author: Anand Pathak
Bench: Anand Pathak
1
THE HIGH COURT OF MADHYA PRADESH
Criminal Appeal No.371/2020
(Kishore Vs. State of M.P.)
Gwalior, dated : 27.02.2020
Shri Anand Jaiswal, learned counsel for the appellant.
Shri Kshitij Sharma, learned PP for the respondent/State.
Heard on I.A. No.1137/2020, this is first application under Section 389(1) of Cr.P.C. for suspension of sentence as well as objections filed on the application.
The appellant has been convicted under Section 5/6 of POCSO Act and sentenced to undergo RI ten years with fine of Rs.5000/- with default stipulations.
Learned counsel for the appellant submits that false case has been registered against him and trial court erred in convicting the appellant and awarding jail sentence. He referred the statement of Ms.Simran (PW-1) and cross-examination indicate that no such offence has been committed and only on the basis of the fact that appellant slapped the victim over her cheek and in retaliation thereof, this false case has been registered. The testimony of said child witness indicates that no such incident took place and contentions of appellant are supported by the medical evidence. Hymen was intact whereas if penetration would have been done, then it could have been torn apart with severe injury but medical opinion of Dr. Asha Singh (PW-4) nowhere indicates such symptoms. The appellant / child in conflict with law suffering 2 THE HIGH COURT OF MADHYA PRADESH Criminal Appeal No.371/2020 (Kishore Vs. State of M.P.) incarceration because of rivalry between father of prosecutrix and father of appellant. He is a keen student of graduation (humanity subjects) and intends to pursue his studies and examinations are soon approaching. He also intends to abide by the terms and condition imposed by this Court and further intends to perform some community service to come out of such mental commotion in his life. Report of Probation Officer is satisfactory so far as conduce of appellant is concerned. He has good case on merits. Hearing of appeal shall take time to conclude. He undertakes to do some community service. Therefore, suspension of sentence may be granted to the appellant.
Learned PP for the State opposed the prayer and prayed for its rejection.
Considering the overall facts and circumstance of the case, without commenting on the merits of the case as there is no possibility of early hearing of this criminal appeal before this Court, hence, I.A. No.1137/2020 is allowed subject to deposit of fine amount and it is ordered that on furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) by appellant with a solvent surety of the like amount to the satisfaction of the concerned trial Court, appellant's jail sentence shall remain suspended till disposal of this appeal and he be released on bail. The appellant is 3 THE HIGH COURT OF MADHYA PRADESH Criminal Appeal No.371/2020 (Kishore Vs. State of M.P.) further directed to remain present before the Registry of this Court on 04.08.2020 and, thereafter, on such subsequent dates as may be fixed by the Registry.
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