(1.) In this appeal, challenge is to the judgment and order dtd. 22/1/2021, passed by the learned Additional Sessions Judge-1, Achalpur, whereby the learned Additional Sessions Judge held the appellant/accused guilty of the offence punishable under Sec. 376AB of the Indian Penal Code (for short, "the I.P.C.") and under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (for short, "the POCSO Act") and sentenced him to suffer rigorous imprisonment for twenty years and to pay a fine of Rs.20,000.00, in default of payment of the fine to suffer rigorous imprisonment for six months.
(2.) Background facts:-
(3.) PW-8 conducted the investigation. The victim was referred to the Primary Health Centre, Asegaon for medical examination. She was referred to the District Women Hospital at Amravati. She was examined. The investigating officer drew the spot panchanama. The clothes of the victim and the accused were seized. Investigating officer collected documentary evidence relating to the birth date of the victim. After completion of the investigation, the investigating officer filed the charge-sheet against the accused.