SAMEER SHASHIKANT JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has challenged the judgment and order dtd. 25/3/2021 passed by the Additional Sessions Judge, Ratnagiri in Special Case No. 19/2018. The appellant was convicted and sentenced as follows:

(2.) He was granted set off under Sec. 428 of Cr. P.C. Learned Trial Judge directed that the fine amount, if recovered from the appellant, shall be paid to the victim towards compensation in view of Sec. 357(1) of Cr. P.C. r/w Sec. 33(8) of the POCSO Act. The District Legal Services Authority, Ratnagiri was requested and recommendation was made for providing additional compensation to the victim as per the provisions of Sec. 357-A of Cr. P.C.

(3.) Heard Shri Mandar Soman, learned appointed counsel for the appellant, Shri S.R. Agarkar, learned APP for the respondent No. 1 and Smt. Megha Bajoria, learned appointed counsel for the respondent No. 2.