HEMKRUSHNA GONGAL SINDHIMESHRAM 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. 3/5/2019, passed by the learned Special Judge, Bhandara whereby the learned Judge convicted the accused/appellant for the offences punishable under Ss. 363 and 376(2)(n) of the Indian Penal Code (for short 'the IPC') and sentenced him to suffer rigorous imprisonment for 10 years and directed to pay a fine of Rs.10,000.00, in default to suffer rigorous imprisonment for one year, for the offence punishable under Sec. 376 of the IPC and further sentenced him to suffer rigorous imprisonment for three years and pay a fine of Rs.3000.00, in default to suffer rigorous imprisonment for four months for the offence punishable under Sec. 363 of the IPC. A separate sentence has not been awarded for the offence proved under Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 (for short 'the POCSO Act').

(3.) Background facts: