SURENDRA DAYARAM BOBDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) In this appeal, challenge is to the judgment and order dtd. 23/2/2021 passed by the learned Additional Sessions Judge and Special Judge, Amravait, in Spl. Case No.57/2019, whereby the learned Judge convicted the appellant for the offences punishable under Ss. 376(2)(i)(f)(j)(n), 323 and 506 of the Indian Penal Code and under Ss. 4, 8, and 12 of the Protection of Children from Sexual Offences Act, 2012 (in short "POCSO Act"). The learned Judge sentenced the appellant to suffer rigorous imprisonment for ten years and to pay a fine of Rs.5,000.00 and, in default, to suffer rigorous imprisonment of six months for the offence punishable under Sec. 376(2)(i)(f)(j) of the Indian Penal Code. No separate sentence has been awarded for the other proved offences.

(3.) Background facts:-