NAREDRA GULABPARI GOSWAMI Vs. STATE OF GUJARA

JUDGEMENT

(1.) By way of preferring the present Criminal Appeal under section 374 of the Code of Criminal Procedure, the appellant herein - original accused No.1 has challenged the judgement and order of conviction and sentence passed by the Additional Sessions Judge & Special Judge (POCSO), Rajkot in Sessions (POCSO) Case No.206 of 2013 dated 29/12/2017, by which the Sessions Judge convicted the appellant - original accused No.1 for the offences punishable under sections 363, 366 and 376 of Indian Penal Code ("IPC" for short). The Sessions Judge also convicted the appellant - accused No. 1 for the offences punishable under sections 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 ("POCSO Act" for short).

(2.) The case of the prosecution, in nutshell is as under :-

(3.) Ms.Ashwini K. Mehta, the learned counsel appearing for the appellant - original accused No.1 vehemently submitted that the Sessions Court erred in convicting the appellant for the offence punishable under sections 363, 366 and 376 of the IPC and under sections 4 and 6 of the POCSO Act and sentencing the sentence.