KIRAN CHANDRAKANT OVHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Appeal, the Appellant-Accused is challenging the judgment and order dtd. 23/12/2019, passed by the learned Special Judge at Pune in Special POCSO Case No.17 of 2017. By the impugned judgment the learned Special Court has convicted the Appellant for the offence punishable under Sec. 5(m) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act') read with Sec. 376(2)(i) of the Indian Penal Code (IPC for short).

(2.) The Appellant has been sentenced to suffer rigorous imprisonment for 10 years with fine. The learned Special Judge however has acquitted the Appellant from the offence punishable under Sec. 323 of Indian Penal Code.

(3.) The prosecution case may be briefly stated thus :-