BHUSHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this appeal, challenge is to the judgment and order dtd. 2/1/2020, passed by learned Sessions Judge, Amravati in Special (POCSO) Case No. 235 of 2018, whereby the learned Judge convicted the appellant for the offence punishable under Sec. 354-D of the Indian Penal Code and sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs.5,000.00 and in default to suffer SI for eight days.

(2.) BACKGROUND FACTS :

(3.) It is further the case of the prosecution that the victim girl, who was scared on account of this incident, did not attend the school and return back to her home. She narrated the incident to her mother. The mother of the victim was shocked. She did not allow the victim to go to the school for two days. It is further the case of the prosecution that on 25/7/2018 while the victim was proceeding to attend the tuition class in the village, she saw both the accused together by the side of the road. After seeing them, the victim was scared and returned back to her home. She narrated the incident to her mother. Her mother narrated the incident to her husband. Thereafter, they decided to approach the police. On the next day, they went to the police station and the victim girl lodged the report.