SANTOSH MUKUND GHOTEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant challenges the judgment and order dated 20 th October 2016 passed by Additional Sessions Judge, Nashik in Sessions Case No.258 of 2015 whereby appellant is convicted for the offence punishable under Sec. 376(2)(i) of Indian Penal Code and sentenced to suffer rigorous imprisonment for 10 years and pay fine of Rs.10,000.00. The appellant was also convicted for offence under Sec. 363 of Indian Penal Code and sentenced to suffer imprisonment for 3 years and pay fine of Rs.5,000.00. He is further convicted for the offence under Sec. 366 of Indian Penal Code and sentenced to suffer imprisonment for 3 years and to pay fine of Rs.5,000.00.

(2.) The prosecution case is as under :-

(3.) Charge was framed against accused by order dated 4 th January 2016 under Ss. 363, 366, 37692)(i) of Indian Penal Code and Sec. 4 of POCSO Act.