ALKESH GANGADHAR LOYATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally with the consent of learned Advocates for the parties.

(2.) In this appeal, the challenge is to the judgment and order dtd. 12/3/2020 passed by the learned Additional Sessions Judge, Amravati, whereby the learned Sessions Judge on conviction sentenced the appellant/accused to undergo rigorous imprisonment for ten years for the offence punishable under Sec. 376(1)(2)(i)(j) of the Indian Penal Code (for short 'the IPC') and to pay a fine of Rs.10,000.00, in default to suffer rigorous imprisonment for one year. No separate sentence has been awarded for the proved offences under Ss. 3 and 4 of the Protection of Children from Sexual Offences Act, 2012 (for short 'the POCSO Act').

(3.) Background facts: