IMTIYAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant, who is original accused No.1, (the accused) has challenged judgment and order dtd. 24/8/2023 passed by learned Extra Joint District Judge and Additional Sessions Judge, Nagpur (learned Judge of the trial court) in Special (POCSO) Case No.94/2017.

(2.) By the said judgment impugned, the accused is convicted for offence punishable under Sec. 5(1) read with Sec. 6 of The Protection of Children from Sexual Offences Act, 2012 (the POCSO Act) and sentenced to undergo rigorous imprisonment for 20 years and to pay fine Rs.5000.00, in default, to undergo rigorous imprisonment for 2 months.

(3.) Brief facts of the prosecution case are as under: