BHAGU KOKRE Vs. STATE OF GOA

JUDGEMENT

(1.) Challenge in this appeal is to a judgment of conviction and order of sentence passed by the President, Children's Court for the State of Goa at Panaji, in Special Case No.68 of 2014 whereby and whereunder the appellant-accused came to be convicted for the offences punishable under Sec. 363 of Indian Penal Code and under Sec. 376 (2)(i) of Indian Penal Code r/w Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 and Sec. 8(2) of the Goa Children's Act, 2003 and sentenced to suffer simple imprisonment for one year and fine of 1,000/- and rigorous imprisonment " for ten years and fine of " 2,00,000/-, with default stipulations on the respective counts.

(2.) The facts which are essential to be exposited for the disposal of this appeal are that the complainant is the brother of the victim girl.

(3.) As usual, the first informant reported for work on 22/4/2014. The accused came to the room rented by the first informant and requested the victim for some water to drink. The victim was alone in the room and was washing her clothes. After drinking the water, the accused held her hand, led her to a cashew plantation and raped her there. Accused then made her to go with him to his uncle's place.