ATUL @ BITTU DIPAK KALE. Vs. STATE OF MAH.

JUDGEMENT

(1.) Not on board. Taken on board. Office to register the matter.

(2.) Heard Mr. M. V. Rai, the learned counsel for the appellant.

(3.) By the present appeal, the appellant is challenging the judgment and order of conviction passed by the learned Special Judge under the POCSO Act, Amravati in Special Case No. 250/2017 dated 07.03.2020. By the impugned judgment and order of conviction, the appellant is convicted for the offence punishable under Sections 452 and 354-A(1)(i)(ii) of the Indian Penal Code and under Section 8 of the Protection of Children from Sexual Offences Act, 2012. The appellant is sentenced to suffer rigorous imprisonment for one year and to pay a fine of Rs. 5,000/- for the offence punishable under Section 452 of the Indian Penal Code. He is also directed to suffer rigorous imprisonment for a period of four years and to pay a fine of Rs.5,000/-for the offence punishable under 8 of the POCSO Act. I have perused the impugned judgment. ADMIT.