PRAMOD HARIBHAU ZOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this appeal, challenge is to the judgment and order dtd. 22/7/2019, passed by the learned Special Judge, Yavatmal, whereby the learned Judge, on conviction of the accused for the offences punishable under Sec. 376(2) of the Indian Penal Code, 1860 (for short, "IPC") and under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (for short, "POCSO Act"), sentenced the accused to suffer rigorous imprisonment for 15 years and to pay a fine of Rs.25,000.00 and in default to suffer rigorous imprisonment for one year. Separate sentence was not awarded for the proved offence punishable under Sec. 6 of the POCSO Act.

(2.) BACKGROUND FACTS:

(3.) The wheels of the investigation were put into motion on the basis of this report. PW-7 conducted the investigation. The victim was sent to the hospital for medical examination. PW-7 drew the spot panchanama. PW-7 seized the cloths of the victim and the accused. PW-7 recorded the statement of the victim and the statements of other witnesses. PW-7 collected the evidence with regard to the date of birth of the victim. On completion of the investigation, PW-7 filed the charge-sheet against the accused.