ARUN POPATRAO PINGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant has impugned Judgment and Order dtd. 1/9/2018 passed by the learned Special Judge, Pune (under POCSO Act) in Special (C) Sessions Case Case No. 23 of 2016 by its Judgment and Order dtd. 1/9/2018, convicting him under Ss. 376 and 506 of the Indian Penal Code (for short, 'I.P.C.') and is sentenced to suffer 7 years and 1 year of rigorous imprisonment on each count respectively and to pay a fine of Rs.5,000.00, and is also convicted under Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'POCSO Act') and is directed to suffer rigorous imprisonment for 7 years and 10 years on each count respectively and to pay a fine of Rs.15,000.00. The Trial Court has directed that, all the substantive sentences shall run concurrently.

(2.) Heard Mr.Rajiv Patil, learned Senior Advocate for Appellant, Ms.S.S. Kaushik, learned A.P.P. for Respondent No.1-State and Mr.Aditya Bapat, learned Advocate appointed to represent Respondent No.2. Perused entire record.

(3.) As the victim was minor on the date of lodgment of crime, with a view to protect her identity and in consonance with provisions of Sec. 228(A) of I.P.C. and Sec. 33(7) of P.O.C.S.O. Act, the facts or any other material disclosing her identity are hereinafter avoided.