ANIL CHHOTELAL CHHEVLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this appeal, challenge is to the judgment and order dtd. 19/5/2022, passed by the learned Extra Joint Additional Sessions Judge, Nagpur, whereby the learned Judge convicted the accused for the offences under Sec. 5(m) punishable under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (for short, "POCSO Act") and under Sec. 376(2)(i) of the Indian Penal Code, 1860 (for short, "IPC"), and sentenced him to suffer rigorous imprisonment for ten years and to pay a fine of Rs.5,000.00 and in default of fine to suffer rigorous imprisonment for six months on both the counts.

(2.) BACKGROUND FACTS:

(3.) It is further case of the prosecution that, on the next day in the morning, her husband called the accused in order to establish the identity of the person responsible for the incident. The victim was present there. The victim identified the accused being the same uncle who had committed the bad act with her. After establishing the identity of the perpetrator of the crime, the informant, with her daughter and husband, went to the Tahsil Police Station, Nagpur, and reported the matter to the police. On the basis of the report of the informant, a Crime bearing No.33/2017 was registered against the accused at Tahsil Police Station, Nagpur.