PUNAMCHAND KACHRUSING BAHURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant/accused who is in jail, has preferred this appeal challenging his conviction under Ss. 376 (2) (f), 354, 354A and 354B of the Indian Penal Code and under Ss. 4, 6, 8 of the Protection of Women from Sexual Offences (POCSO) Act, imposed upon him by the learned Special Judge (POCSO), Aurangabad (hereinafter referred to as 'the learned trial Court') under the judgment dtd. 2/1/2021 in Special Case No. 37/2018.The appellant/accused has been convicted for the offences punishable under the aforesaid Sec. and sentenced to suffer imprisonments alongwith fine under these Sec. . The maximum sentence of imprisonment awarded to the appellant/accused is of 20 years alongwith fine.

(2.) The prosecution case, in brief, is as under :

(3.) Learned trial Court, after conducting the trial, found the appellant/accused guilty for the offence under the aforesaid Ss. and sentenced him to suffer imprisonment and fine as mentioned in the operative part of the judgment. Hence, this appeal.