JITENDRA ALIAS JITU ALIAS RONAK SHIRODKAR Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) The accused was charged and tried under Sections 363 and 376 I.P.C. and Section 8(2) of the Goa Children's Act, 2003. The accused was convicted and sentenced under Section 376 r/w Section 8(2) of the Goa Children's Act, 2003 and acquitted under Section 363 I.P.C.

(3.) Against the Judgment of conviction, the accused filed Criminal Appeal No.61 of 2009, and against the acquittal the State filed Criminal Appeal No. 29 of 2010.