HARISHCHANDRA RAMPAL SAROJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Sec. 389 of the Code of Criminal Procedure, 1973 (for short "Cr. P.C").

(2.) The applicant has been convicted by Special Judge under POCSO Act, Greater Bombay in POCSO Special Case No.296 of 2017 on 7/2/2023 of an offence punishable under Sec. 354, 506 of the Indian Penal Code (for short " I.P.C ") and under Sec. 10 of the Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act").

(3.) The applicant has been sentenced to undergo rigorous imprisonment for five years with fine of Rs.5000.00, in default to pay fine, to undergo simple imprisonment for one month for an offence punishable under Sec. 10 the POCSO Act. He has been sentenced to undergo simple imprisonment of three months for an offence punishable under Sec. 506 of the I.P.C.