On Wednesday, the Delhi High Court has suspended the sentence of an appeallant on an interim basis taking in view that he has now been married to his victim of the case.
The appellant has been charged was convicted for an offence under Section 363/366/376 of the IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012.
The Court was though informed that the the prosecutrix in the case has married the appellant and both have a son from the wedlock.
Considering this fact, the Court thus allowed the application.
The order has been delivered by Justice VIBHU BAKHRU on 03-06-2020.
Read Order Here:
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