High CourtsSingle Bench

Dharampal Singh Gond vs State Of Madhya Pradesh

Madhya Pradesh High Court · Decided on 13 August 2020 · Citation: (2020) 08 MP CK 0042

HON’BLE JUDGES
J. P. Gupta, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 389(1) · Indian Penal Code, 1860 — Section 363, 366(a), 376(2)(n) · Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
CASE NUMBER
Criminal Appeal No. 566 Of 2017
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

18 paragraphs · 389 words

Heard on I.A.No.7902/2020 which is second application under section 389(1)Â Â Â Â Â Â of Cr.P.C. filed by the appellant / accused for

suspension of his jail sentence awarded by the Court of Special Judge (POCSO) Act, Shahdol, District Shahdol in Special case no.88/15 vide its

judgment dated 11.11.2016 convicting the appellant / accused under sections 363, 366 (a), 376 (2) (n) of the IPC and sentencing him to undergo RI for

2 years along with fine of Rs.1000/-, RI for 3 years along with fine of Rs.1000/-, RI for 10 years along with fine of Rs.1000/- and further convicting

under Section 3 / 4 of the POCSO Act and sentencing him to undergo RI for 10 years along with fine of Rs.1000/-, respectively, with default

stipulation as mentioned in the impugned judgment.

It is submitted that the appellant is in custody since 11.11.2016 and the prosecutrix has remained with the appellant for 9 months without any

resistance. So far as the age of the prosecutrix is concerned, as per the medical expert, she was above 17 years. In such circumstances, her age may

be more than 18 years at the time of incident. So far as other evidences are concerned that are also not a nature of conclusive proof and there is

reasonable possibility to get benefit of doubt. In the circumstances, if the sentence is not suspended, his right to appeal will be futile.

Learned PL has opposed the application and prayed for its rejection. Having considered the arguments advanced by learned counsel for the parties

and looking to the other facts and circumstances of the case and the evidence available on record, this application is allowed. It is ordered that subject

to payment of fine amount, if not already deposited, the execution of jail sentence of the appellant Dharampal Singh Gond shall remain suspended

during the pendency of this appeal and he be released on bail on his furnishing a personal bond for a sum of Rs.50,000/- with one surety in the like

amount to the satisfaction of the trial Court for his appearance before the Trial court on 25.11.2020 and thereafter on all other such subsequent dates

as may be fixed by that Court in this regard.

List the case for final hearing in due course as per listing policy.

C.C. as per rules.