LAWS(BOM)-2015-8-333

DAMODHAR Vs. THE STATE OF MAHARASHTRA

Decided On August 12, 2015
DAMODHAR Appellant
V/S
THE STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard both sides.

(2.) The appellant, who is convicted by learned Addl. Sessions Judge/Special Judge, Majalgaon in Sessions Case No.47 of 2013, vide judgment and order dated 10th April, 2014, for the offences punishable under Section 376 read with 511 of Indian Penal Code and Sections 4 and 8 of the Protection of Children from Sexual Offences Act (for short, "POCSO Act") and sentenced to suffer rigorous imprisonment for seven years on account of offence punishable under Section 376 read with 511 of Indian Penal Code and Section 4 of POCSO Act; and for three years on account of offence punishable under Section 8 of POCSO Act, with a direction to pay fine, has preferred present appeal.

(3.) The prosecution case would reveal that the present appellant as well as the family of the victim girl, who was seven years old at the time of the incident, were residing in the fields in the neighbourhood.