JAGESHWAR WASUDEO KAWLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the judgment and order dated 12/11/2019 passed by the Additional Sessions Judge, Hinganghat in Special (Ch.) Case No. 17/2017, by which the appellant/accused is convicted for the offence punishable under Sections 376(2)(n) of the Indian Penal Code, 1860 (for short "IPC"), and Section 5 punishable under Section 6 of the Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act"), and sentenced to suffer rigorous imprisonment for 10 years and to pay fine of Rs.5,000/- (rupees five thousand), in default, to suffer rigorous imprisonment for 3 months.

(3.) The case of the prosecution, in nutshell, is as under :