NARSHIV USAPKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. R. Menezes, learned Counsel for the appellant and Mrs. Pinto, learned Additional Public Prosecutor for the respondent.

(2.) By this appeal, the appellant takes exception to the judgment and order dated 28/07/2010 passed by the Children's Court in Special Case No.22/2009 convicting and sentencing the appellant/ accused of the offences punishable under Sections 452, 506(ii) and 354 of I.P.C. read with Section 8(2) of the Goa Children's Act, 2003 ('the Act' for short) as follows : <p><table class = tablestyle width="90%" border="1" align="center" cellpadding="1" cellspacing="0"> <tr> <td width="32%"><div align="center"><font face="Verdana"><b>Section</b></font></div></td> <td width="68%"><div align="center"><font face="Verdana"><b>Sentence</b></font></div></td> </tr> <tr> <td><font face="Verdana">452 of IPC</font></td> <td><font face="Verdana">Simple Imprisonment for six months and<br> to pay fine of Rs.1,000/-. In default,<br> Simple Imprisonment for one month.</font></td> </tr> <tr> <td><font face="Verdana">354 r/w S.8(2) of<br> the Act</font></td> <td><font face="Verdana">Simple Imprisonment for one year and to<br> pay fine of Rs.1 Lakh. In default, Simple<br> Imprisonment for three months.</font></td> </tr> <tr> <td><font face="Verdana">506(ii) of IPC</font></td> <td><font face="Verdana">Simple Imprisonment for three months.</font></td> </tr> </table>

(3.) Briefly, the facts leading to filing of the present appeal are as under :