PRAKASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal against judgment and order passed by the Sessions Court, Nagpur in Special Child Cri. Case No. 37/2018 dated 29/09/2020 against conviction of the appellant/accused in Crime No. 328/2017 for the offence punishable under Sections 363, 366(A), 376(2)(n)(i) of the Indian Penal Code and Section 4 and 6 of the Protection of Children from Sexual Offences Act, (POCSO), 2012, registered at police station Narkhed, Dist. Nagpur.

(2.) For the offence punishable under Section 363 of the Indian Penal Code, the appellant/accused is sentenced to undergo S.I. for one year and fine of Rs. 500/-, in default sentence for one month.

(3.) For the offence punishable under Section 376 of the Indian Penal Code, the appellant/accused is sentenced to undergo R.I. for seven years and to pay fine of Rs. 1000/-, in default sentence for one month.