GAJANAN DNYANBA MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this appeal, the challenge is to the judgment and order, dtd. 30/8/2021, passed by the learned Additional Sessions Judge, Buldhana, whereby the learned Judge, convicted the accused/appellant for the offence punishable under Sec. 376-AB of the Indian Penal Code (for short 'the IPC') and Ss. 4, 6 and 8 of the Protection of Children From Sexual Offences Act, 2012 (for short 'the POCSO Act') and sentenced him to suffer rigorous imprisonment for twenty (20) years and to pay a fine of Rs.2,000.00 (Rupees Two Thousand Only) and in default to suffer simple imprisonment for one month. No separate sentence has been awarded for the offence punishable under Ss. 4, 6 and 8 of the POCSO Act.

(2.) Background facts:

(3.) It is stated that the accused/appellant called the victim and requested her to help him in holding the pipes. The victim accompanied the appellant in the field of maize. The appellant, in the field of maize, removed his underwear and the underwear of the victim. He committed sexual intercourse with the victim. The victim started crying. The appellant threatened the victim not to disclose the incident to anybody. He promised to give Rs.15.0020 to her after going back home.