SATAURAM MANDAVI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises from the judgment dtd. 5/9/2023 passed by the High Court of Chhattisgarh, whereby the appellant's appeal challenging the judgment of conviction dtd. 30/11/2021 rendered by the Trial Court was dismissed. By the said judgment, the appellant was convicted under Sec. 376AB of the Indian Penal Code, 1860 [IPC] and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 [POCSO] and sentenced to imprisonment for life, meaning imprisonment for the remainder of his natural life, along with a fine of Rs.10,000.00.

(3.) The facts, in brief, are as follows: