SK. JAFAR SK. KHALID Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this appeal, challenge is to the judgment and order dtd. 21/9/2017, passed by learned Sessions Judge, Amravati in Special Case (POCSO Act) No. 109 of 2015, whereby the learned Judge convicted the appellant for the offences punishable under Sec. 8 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as "the POCSO Act" for short) and under Sec. 451 of the Indian Penal Code. He is sentenced to suffer rigorous imprisonment for three years and six months and to pay fine of Rs.5,000.00 and in default to suffer SI for one year for the offence punishable under Sec. 8 of the POCSO Act and rigorous imprisonment for one year and to pay fine of Rs.2,000.00 and in default to suffer SI for two months for the offence punishable under Sec. 451 of the IPC.

(2.) BACKGROUND FACTS :

(3.) On the basis of the report, a crime bearing No.55/2015 was registered at Police Station, Shirkhed, Tah. Morshi, Dist. Amravati. PW4 PI Pradip Pullarwar conducted the investigation. The investigation revealed complicity of the appellant and culminated in filing of the charge-sheet.