KISHOR KAMLAKAR PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (accused) has challenged judgment and order dtd. 31/1/2023 passed by learned Additional Sessions Judge, Nagpur (learned Judge of the trial court) in Special POCSO Case No.93/2018.

(2.) By the said judgment impugned, the accused is convicted for offence under Sec. 376(2)(f)(i)(j)(k) and (n) of the Indian Penal Code read with Sec. 6 of the Protection of Children from Sexual Offences Act (the POCSO Act) and sentenced to undergo rigorous imprisonment for fifteen years and to pay fine Rs.15,000.00, in default, to undergo rigorous imprisonment for five months. The accused is further convicted for offence under Sec. 506 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for one year and to pay fine Rs.1000.00, in default, to undergo rigorous imprisonment for one month.

(3.) Facts of the prosecution case necessary for disposal of the appeal run as under: