GAUTAM CHANDRAKANT KHAIRNAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant in Cr. Appeal No. 509 of 2015 is convicted for the offence punishable under sec. 6 of the Protection of Children from Sexual Offences Act, 2012(in short "POCSO Act") and sentenced to suffer Imprisonment for life and to pay fine of Rs. 1,00,000.00(Rs. One Lakh) in default to suffer R.I. for 3 years. He is also convicted for the offence punishable under sec. 506 of the Indian Penal Code and sentenced to suffer R.I. for 2 years. The appellant in Cr. Appeal No. 508 of 2015 is convicted for the offence punishable under sec. 12 of POCSO Act and sentenced to suffer R.I. for 3 years and to pay fine of Rs. 50,000/-(Rs. Fifty thousand) i.d. R.I. for one year by Additional Sessions Judge, Amalner in Sessions Case No. 15 of 2014 vide Judgment and Order dtd. 17/6/2015. Hence, these appeals.

(2.) Such of the facts necessary for the decision of these appeals are as follows:

(3.) The prosecution mainly rests on the evidence of the survivor, her sister(P.W.2), P.W. 5 Dr. Rati Attarde, P.W. 6 Dr. Hira Damle, who examined the accused and P.W. 7 Vilas Kulkarni-Investigating officer.