SONABAI SANJAY PANDIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against judgment and order dated 22nd March, 2017 passed by the learned Additional Sessions Judge, Parbhani in Special Case (POCSO) No. 24 of 2015. By the impugned judgment and order, the appellants herein have been convicted for the offences punishable under Indian Penal Code ("I.P.C." for short), Immoral Traffic (Prevention) Act, 1956 ("PITA" for short) and Protection of Children from Sexual Offences Act, 2012 ("POCSO" for short) and sentenced to suffer imprisonment and to pay fine. For the sake of convenience, details of the offences for which the appellants have been convicted and sentenced to imprisonment are given in a tabular form below :-

(2.) The facts giving rise to the present appeal are as follows :-

(3.) To substantiate the charge, prosecution examined nineteen witnesses. Documents in the nature of panchanamas and medical certificates came to be tendered in evidence. On appreciation of the evidence in the case, trial Court was pleased to convict the appellants for the offences stated here-in-above. The appellants are, therefore, in appeal before this Court.