PRAVIN NARAYAN KHOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Challenge in this appeal is to the judgment and order of conviction in Special (Child) Case No.9/2014 whereby the Additional Sessions Judge, Pusad has convicted the appellant / accused for the offence punishable under Sections 8, 10, 12 of the Protection of Children from Sexual Offences Act (POCSO Act) and under Section 506 of the Indian Penal Code. The Trial Court has imposed maximum sentence for the offence punishable under Section 10 of the POCSO Act, to suffer simple imprisonment for 5 years. The total fine has been imposed to the tune of Rs. 12,000/- with default clause. Since all the sentences were directed to run concurrently, the term of imprisonment for different offences has not been mentioned. However, the Trial Court has acquitted accused of the offence punishable under Section 376(1) of the Indian Penal Code.

(3.) The State has neither challenged the acquittal of accused for the offence punishable under Section 376(1) of the Indian Penal Code, nor sought for enhancement of sentence for the offence under which he was convicted.