RAVINDRA LAXMAN NARETE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (accused) has challenged judgment and order dtd. 18/8/2017 passed by learned Additional Sessions Judge, Nagpur (learned Judge of the trial court) in Special Child Criminal Case No.2/2016.

(2.) By the said judgment impugned in the appeal, the accused is convicted for offences under Ss. 354- A(i) of the Indian Penal Code and 8 of the Protection of Children from Sexual Offences Act, 2012 (the POCSO Act) and sentenced to undergo rigorous imprisonment for 3 years and to pay fine Rs.5,000.00, in default, to undergo simple imprisonment for two months.

(3.) Brief facts of the prosecution case emerged from the police papers and recorded evidence are as under: