MAHADEV ASARAJI BORADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal against the judgment of conviction and sentence delivered by the Special Judge under the provisions of the Protection of Children from the Sexual Offences Act, Khed,-Rajgurunagar, District-Pune on 4th October, 2016 by which the appellant has been convicted as under;

(2.) The appellant has been convicted of an offence punishable under section 354 of the Indian Penal Code (for short ' I.P.C ') and has been sentenced to suffer Rigorous Imprisonment for one year with fine of Rs.1,000/-, in default, Rigorous Imprisonment for two months.

(3.) The appellant has further been convicted of an offence punishable under section 506 of the I.P.C and has been sentenced to suffer Rigorous Imprisonment for two years with fine of Rs.1000/-, in default, Rigorous Imprisonment for two months.