S. Talapatra, J. - (1.)Heard Ms. S Chakraborty, learned counsel appearing for the applicant as well as Mr. S Debnath, learned Addl. PP appears for the State.
(2.)This is an application under Section 389 of the Cr.P.C. for suspension of the sentence dated 06.09.2019 as passed in case No. Special (POCSO) 22 of 2017 by the Special Judge, POCSO South Tripura, Belonia.
(3.)The applicant has been convicted under Section 8 of the POCSO Act and under Section 451 of the IPC. Pursuant to such conviction, the applicant has been sentenced to suffer rigorous imprisonment for 3 years and to pay a fine of Rs.2000/- with default stipulation under Section 8 of the POCSO Act. The applicant has been further sentenced to suffer rigorous imprisonment for 6 months and a fine of Rs. 10,000/- with default stipulation for committing offence under Section 451 of the IPC.
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