REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

VISHNU Respondents

Referred Judgements :-

JUDGEMENT

(1.) The accused in Special Case (POCSO) No. 02/2017, Shri. Vishnu Madan Gore, has been convicted for having committed the offence punishable u/s 376-A and Section 302 of the Indian Penal Code along with Sections 5 and 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'POCSO' Act). He has also been held guilty of committing the offence punishable u/s 201, 363 and 364 of the IPC. He has been awarded the sentence of hanging by the neck till he is dead u/s 354(5) of the Code of Criminal Procedure. As such, the trial Court has forwarded the said case under Section 363 of the Code of Criminal Procedure for confirmation, to this Court. So also, the accused has preferred Criminal Appeal No. 402 of 2020 praying for quashing the impugned Judgment and, consequentially, for acquittal.

(2.) The case put forth by the prosecution against the accused, is as follows : -

(3.) We have extensively heard the submissions of the learned Prosecutor and the learned Advocate for the accused on 01.02.2021, 02.02.2021, 03.02.2021, 04.02.2021 and 05.02.2021, who have referred to the appeal paper-book, the record and proceedings and the muddemal.

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STATE OF MAHARASHTRA Vs. VISHNU

Referred Judgements :-

JUDGEMENT

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