REGENT COMPUTRONICS PVT. LTD.

Rupchand Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

UDAY VS. STATE OF KARNATAKA [REFERRED TO]
DILIP S/O BHAIYYASINGH TEKAM VS. STATE OF MAHARASHTRA [REFERRED TO]
DR.DHRUVARAM MURLIDHAR VS. THE STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
SHIVASHANKAR VS. STATE OF KARNATAKA [REFERRED TO]
ATTORNEY GENERAL FOR INDIA VS. SATISH AND ANR. [REFERRED TO]
NAIM AHMED VS. STATE (NCT OF DELHI) [REFERRED TO]
DEEPAK GULATI VS. STATE OF HARYANA [REFERRED TO]
ASHIK RAMJAN ANSARI VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHADEO S/O KERBA MASKE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The appellant (accused) has preferred this appeal against judgment and order dtd. 19/9/2022 passed by learned Special Judge (under POCSO Act), Bhandara (learned Judge of the trial court) in Special Criminal Case No.40/2019.

(2.) By the said judgment impugned, learned Judge of the trial court convicted the accused under Sec. 376(2)(h) of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years and to pay fine Rs.2000.00, in default, to undergo rigorous imprisonment for two months.

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

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RUPCHAND Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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