ANIL VITTHAL JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this appeal is to a judgment and order of conviction and sentence, dtd. 27/5/2019, passed by learned Additional Sessions Judge, Vaijapur, District Aurangabad in Special Case (Child Pro.) No.10/2017. The appellant has been convicted for the offence punishable under Ss. 363, 376(2)(i) of the Indian Penal Code as well as under Sec. 3 read with 4 of the Protection of Children from Sexual Offences Act, 2012 and sentenced to suffer rigorous imprisonment for 3 years and to pay fine of Rs.5000.00, in default to suffer rigorous imprisonment for 1 month and rigorous imprisonment for 10 years and to pay fine of Rs.5000.00, in default, to suffer rigorous imprisonment for 3 months respectively.

(2.) The facts giving rise to the present appeal are as follows :-

(3.) The trial Court framed charge (Exh.C/5). The appellant pleaded not guilty. His defence is of false implication. According to him, the victim was in love with 2 - 3 village boys. He had seen her with them. A false F.I.R. has, therefore, been lodged.