Madhya Pradesh High Court
Arun Sahu vs The State Of Madhya Pradesh on 3 March, 2017
CRA-2304-2016
(ARUN SAHU Vs THE STATE OF MADHYA PRADESH)
03-03-2017
Mr.Kuldeep Singh, learned counsel for the appellant. Mr.Vijay Soni, learned PL for the State. Heard on I.A.No.609/2017, an application for grant of bail on behalf of appellant.
The appellant has been convicted for offences under sections 342 IPC and sentenced to RI for six months, section 324 IPC sentenced to RI for one year and section 8 of the Protection of Children from Sexual Offences Act, sentenced to RI for 4 years and a fine of Rs.2000/-.
The appellant has been sentenced by the Trial Court to suffer imprisonment as hereinabove. According to the case of the prosecution, the prosecutrix who is only 10 years of age was playing outside with her brother when the appellant came there and took her to a cow shed, removed her clothes and acted in an extremely objectionable manner with her. She is stated to have cried and thereafter going home when her mother was giving her bath the mother had noticed bite marks around her breasts and nipple upon which they went to the Police Station and reported the matter. The MLC which is Exhibit P5/ P.W.5 clearly reveals that they are human teeth bite marks on both the breasts and the duration is 72 hours.
Looking at the facts and circumstances of the case, I.A.No.609/2017 for grant of bail is dismissed.
(ATUL SREEDHARAN) JUDGE ss