ASHWINBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the Special Judge (POCSO) and 3rd Additional Sessions Judge, Junagadh, dtd. 15/7/2021 in Special (POCSO) Case No.31 of 2019. The appellant is convicted under Sec. 376 of the Indian Penal Code and Ss. 4, 6, 8 and 12 of the Protection of the Children from Sexual Offences Act, 2012 and ordered to undergo sentence of rigorous imprisonment for ten years and fine of Rs.5,000.00 was also imposed and in default thereof, to undergo further simple imprisonment.

(2.) The Appeal was already admitted by this Court while suspending the sentence of the appellant vide order dtd. 9/8/2021.

(3.) Heard learned advocate for the appellant and learned Additional Public Prosecutor for the State.