EUGEEN PATRICK C-11150 Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (accused) has challenged judgment and order dtd. 15/10/2022 passed by learned Extra Joint Additional Sessions Judge, (Special Judge POCSO Court, Nagpur (learned Judge of the trial court) in Special Criminal (Child) Case No.609/2021.

(2.) By the said judgment impugned in the appeal, the accused is convicted for offence under 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 fine Rs.10,000.00, in default, to undergo rigorous imprisonment for 1 year.

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