ASHWINBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge in this appeal is made to the judgment and order passed by the Special Judge (POCSO) and 3rd Additional Sessions Judge, Junagadh dated 15.07.2021 in Special (POCSO) Case No.31 of 2019. The conviction is under Section and 376 of the Indian Penal Code and Sections 4, 6, 8 and 12 of the Protection of Children from Sexual Offences Act. The sentence awarded is rigorous imprisonment for ten years. Fine is also imposed and in default thereof, simple imprisonment is imposed.

(2.) Appeal needs to be admitted.

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