UMESH RAJABHAU KHANDEKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the conviction and sentence recorded against the appellant/accused for the offences punishable under Section 363, 366 and 376 of Indian Penal Code and Section 4 of the Protection of Children from Sexual Offences Act, 2012, present appeal is preferred.

(3.) The appellant was sentenced to suffer rigorous imprisonments for various periods for the above offences. The major sentence is seven years rigorous imprisonment for the offence punishable under Section 376 of Indian Penal Code and Section 4 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as "POCSO Act"). All the sentences were directed to run concurrently. Various orders regarding imposition of fine and in default of payment of fine, further imprisonment, were recorded, as found in the impugned judgment.