SHAILESH ASHOK MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these appeals are decided by this common Judgment because they arise out of the same trial. For the sake of convenience, both the Appellants are referred to by their status as accused before the trial Court.

(2.) The Appellant Parmeshwar Shivaji Narke was the accused No.1 and Appellant Shailesh Ashok Mane was the accused No.2 in Special Child Case No.67 of 2015 before learned Adhoc District Judge-1 and Additional Sessions Judge, Baramati. By his Judgment and order dtd. 20/10/2018 passed in Special Child Case No.67 of 2015 both the appellants were convicted for commission of offence punishable U/s.376-D of I.P.C. Both of them were sentenced to suffer R.I. for 20 years each and to pay a fine of Rs.10,000.00 each and in default of payment of fine to suffer R.I. for 2 years each. Both the Appellants were also convicted for commission of offence punishable U/s.4 of the Protection of Children from Sexual Offences Act (for short 'POCSO Act'). Each of them was sentenced to suffer R.I. for 7 years and to pay a fine of Rs.1000.00 and in default of payment of fine to suffer R.I. for 3 months. Both substantive sentences were directed to run concurrently. Both of them were given set of

(3.) Heard Shri. Rajput, learned counsel for the Appellant in Criminal Appeal No.1481 of 2018, Shri. Satyavrat Joshi, learned counsel for the Appellant in Criminal Appeal No.165 of 2022 and Shri. Agarkar, learned APP for the State in both Appeals.