ABHIJIT @ ROHIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellants were charged for offences punishable under Ss. 363, 366-A, 342, 376(d), 506 read with Sec. 34 of Indian Penal Code (for short "IPC").

(2.) Vide Judgment and and order dtd. 23/8/2016 passed by the learned District Judge-1 & Additional Sessions Judge, Islampur in Sessions Case No.30 of 2015 Appellants were convicted for offences under Ss. 376(D), 363, 366-A, 342, 323 & 506 read with Sec. 34 of IPC. For conviction under Sec. 376(d) of IPC the Appellants were sentenced to suffer rigorous imprisonment for 20 years and to pay fine of Rs.5,000.00 each. No separate sentence was given for offences under Ss. 363, 366- A, 342, 323 and 506 of IPC. The Appellants were acquitted of the offences under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act").

(3.) The case of the prosecution is as follows: