SANJAY S/O. GOWARDHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally with the consent of learned Advocates of the parties.

(2.) In this appeal, the challenge is to the judgment and order dtd. 16/10/2020 passed by the learned Special Judge, Gadchiroli, whereby the learned Judge held the accused guilty of the offences punishable under Sec. 376(2)(l) of the Indian Penal Code (for short, "the I.P.C.") and under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (for short "the POCSO Act") and sentenced him to suffer rigorous imprisonment for 15 years and to pay a fine of Rs.60,000.00, in default to suffer simple imprisonment for four months. A separate sentence has not been awarded for the offence punishable under Sec. 376 (2) (l) of the I.P.C.

(3.) Background facts:-