RUKMUDDIN KUDMINCHI @RUKMUDDIN KUNBENCHI Vs. STATE

JUDGEMENT

(1.) Heard Mr. Roshan Taricar, learned counsel for the Appellant and Mr. P. Faldessai, learned Additional Public Prosecutor for the Respondent.

(2.) This appeal is directed against the judgment and order dated 25th February, 2016/11th March, 2016 made by the learned Children's Court for the State of Goa in Special Case No.52/2011, convicting the Appellant (accused) for the offence punishable under Section 377 of IPC and Section 8(2) of the Goa Children's Act, 2003 (the said Act).

(3.) The accused in this case, has been sentenced to undergo rigorous imprisonment for a term of seven years and pay a fine of Rs. 1000/- and in default to undergo simple imprisonment for eight days for the offence punishable under Section 377 of IPC. Similarly, the accused, has been directed to undergo rigorous imprisonment for a term of 10 years and pay fine of Rs. 2,00,000/- and in default to undergo simple imprisonment for two years for the offence punishable under Section 8(2) of the said Act. The learned Children's Court has granted the accused benefit of provisions of Section 428 of Cr. P.C. and further directed the substantial sentences of imprisonment imposed upon the accused to run concurrently. Aggrieved by all these, the accused, has instituted the present appeal.