SACHIN BALIRAM KAKDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the recording of conviction of the present appellant by the learned Special Judge, Latur vide judgment and order dated 5th Dec., 2014 in Spl. Case (POCSO Act) No. 14 of 2013 for the offences punishable under section 376 of the Indian Penal Code and section 6, 12 of the Protection of Children from Sexual Offences (POCSO) Act and under section 292 and 506 of the Indian Penal Code, and consequently sentencing him to suffer rigorous imprisonment for 10 years and to pay fine of 2,000.00, in default to suffer rigorous imprisonment for 2 months for the offence punishable under section 6 of the Protection of Children from Sexual Offences Act, to suffer rigorous imprisonment for 3 years and to pay fine of 1,000/, in default to suffer rigorous imprisonment for 1 month for the offence punishable under section 12 of the Protection of Children from Sexual Offences Act and to suffer rigorous imprisonment for 2 years and to pay fine of 2,000/, in default to suffer rigorous imprisonment for 2 months for the offence punishable under section 292 of the Indian Penal Code and to suffer rigorous imprisonment for 1 year and to pay fine of 500.00, in default to suffer rigorous imprisonment for 15 days for the offence punishable under section 506 of the Indian Penal Code, with further direction to run the substantive sentences concurrently, the present appeal is preferred.

(3.) The prosecution case, in short, is as under :