Tukaram Narayan Galpalwar vs The State Of Mah. Thr. Police ...
2021 Latest Caselaw 12686 Bom

Order                                                                                         0609apeal367.21
                                                    1


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.


                               CRIMINAL APPEAL NO. 367/2021.
                                        Tukaram Narayan Galpalwar.
                                               -VERSUS-
                      State of Maharashtra, through PSO Butibori, District Nagpur.

Office notes, Office Memoranda of
Coram, appearances, Court's orders                          Court's or Judge's Orders
or directions and Registrar's orders.

                                         Shri Y.B. Mandpe, Advocate for the Appellant.
                                         Shri A.M. Deshpande, A.P.P. for the Respondent.



                                                        CORAM : VINAY JOSHI, J.

DATE : SEPTEMBER 06, 2021.

Heard.

2. Admit. Call for R & P.

Learned A.P.P. waives notice for the

respondent.

...

Criminal Application (APPA) No.499/2021.

Heard.

2. This is an application seeking

suspension of execution of sentence passed by the

District and Sessions Judge-12, Nagpur on

10.08.2021 in Special Case No.102/2018. The

Order 0609apeal367.21

trial Court has imposed maximum sentence to

suffer simple imprisonment for 3 years for the

offence punishable under Section 8 of the

Protection of Children from Sexual Offence Act.

The total fine imposed is Rs.15,000/-.

3. It is submitted that the applicant was on

bail during trial. He has also deposited the entire

fine amount of Rs.15,000/- and post conviction the

sentence was suspended. Having regard to these

facts, following order is passed.

(i) Criminal Application is allowed and disposed of.

(ii) The execution and implementation of the sentence imposed by the District and Sessions Judge-12, Nagpur vide judgment and order dated 10.08.2021 in Special Case No.102/2018, is suspended on the same terms and conditions as are imposed by the trial Court.

JUDGE

Rgd.