CHETAN KAILAS VAIDYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Taken up for final disposal by the consent of learned Advocates for the parties.

(3.) In this appeal, challenge is to the judgment and order, dtd. 25/2/2022, passed by the learned Additional Sessions Judge, [Special Court (POCSO Act)] Yavatmal (for short 'the learned Judge'), whereby the learned Judge, convicted the appellant/ accused for the offence punishable under Sec. 376(2)(n) of the Indian Penal Code (for short 'the IPC') and Ss. 4 and 6 of the Protection of Children From Sexual Offences Act, 2012 (for short 'the POCSO Act') and sentenced him to suffer rigorous imprisonment for ten (10) years and to pay a fine of Rs.10,000.00 (Rupees Ten Thousand Only) and in default to suffer simple imprisonment for six months for the offence punishable under Sec. 376(2)(n) of the IPC. No separate sentence has been awarded for the offence punishable under Ss. 4 and 6 of the POCSO Act.