STATE OF MAHARASHTRA Vs. VIJAY BHIKA DIVE

JUDGEMENT

(1.) State has taken an exception to a judgment and order dtd. 9/12/2013 passed by Ad-hoc Additional Sessions Judge, Nashik in Session Case No.201 of 2013 by which respondentaccused was acquitted of the offences punishable under Ss. 363, 366A of the Indian Penal Code, 1860 (for short 'I.P.C') and Sec. 5 of The Immoral Traffic (Prevention) Act, 1956 (for short 'Act of 1956').

(2.) Facts in brief, are as follows.

(3.) Victim was a 14 years old girl and the daughter of the first informant. She was prosecuting her studies in a Ashram School in 9th standard situate at Gayachiwadi. It was a Boarding School. Her parents were residents of Nashik. Victim's brother - Rajendra and his wife were residing at Kochargaon Taluka Dindori, District Nashik along with their children. The respondent-accused was a neighbour of Rajendra. Since families of the victim and the respondent-accused were acquainted, victim and other siblings used to call the respondent as 'Mama' (maternal uncle).