ROSHAN S/O PURUSHOTTAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two appeals arise out of the judgment and order dtd. 23/3/2017 passed by the learned Sessions Judge Amravati, and therefore, the same are being disposed of by common Judgment.

(2.) Appeal No.572/2018 is filed by original accused No.1 and appeal No.477/2018 is filed by original accused No.2. Learned Sessions Judge, vide judgment and order dtd. 23/3/2017, held the accused/appellants guilty of the offences punishable under Ss. 376(D) of the Indian Penal Code (for short "the I.P.C.") and under Sec. 3 read with Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 (for short, " POCSO Act"). On first count i.e. under Sec. 376-D of the I.P.C., they are sentenced to suffer rigorous imprisonment for twenty years and to pay a fine of Rs.50,000.00, in default, to suffer rigorous imprisonment for one year each, and on the second count under Sec. 3 read with Sec. 4 of the POCSO Act, they are sentenced to suffer rigorous imprisonment for seven years and to pay a fine of Rs.5,000.00, in default, to suffer rigorous imprisonment for six months each.

(3.) Background facts:-