MOHAMMAD SIDDAQI Vs. STATE

JUDGEMENT

(1.) Heard Mr. V. Amonkar, learned counsel for the Appellant under Legal Aid Scheme and Mr. Nagvenkar, learned Additional Public Prosecutor for the State.

(2.) This appeal is directed against the judgment and order dated 31st August, 2017, in Special Case No.108/2015 made by the Children's Court for the State of Goa at Panaji, convicting and sentencing the Appellant (Accused) for offence under Section 375(a), punishable under Section 376(2) (f), (i) and (n) of IPC, under Section 2(y)(i) and (iii), punishable under Section 8(2) of the Goa Children's Act, 2003, under Section 3(a), punishable under Section 4, under Section 5(m) and (n), punishable under Section 6 and under Section 11(iii), punishable under Section 12 of the Protection of Children from Sexual Offences Act, 2012 and sentencing him to undergo rigorous imprisonment for a term of 10 years for offences under the Goa Children's Act, 2003 and three years for offence under the Protection of Children from Sexual Offences Act, 2012

(3.) The case of the prosecution is that for the period between November, 2009 and November, 2014, the accused committed rape/grave sexual assault/penetrative sexual assault/incest/aggravated penetrative sexual assault on his minor step daughter, aged 9 to 14 years by having forcible sexual intercourse/oral sex with her and also showed pornographic video on his mobile phone with sexual intention and required her to perform similar acts.