DAMODAR PRATAPRAM JANGID Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the recording of the conviction by the learned Special Judge, Latur, vide judgment and order dated 30/07/2014 passed in Special Case (POCSO Act) No. 7 of 2013 for the offences punishable under section 376 of the Indian Penal Code and under section 4 of the Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act") and sentence to undergo rigorous imprisonment for 10 years on these counts and also of conviction for the offence punishable under section 506 of the Indian Penal Code and sentence to suffer rigorous imprisonment for 1 year, with direction to pay fine amount and with further direction to run the substantive sentences concurrently, the present appeal is preferred.

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