PANKAJ @ SUYOG S/O SHRAMPRAVESHSINGH THAKUR, AGED ABOUT 21 YEARS, OCC. Vs. THE STATE OF MAHARASHTRA, THROUGH P.S.O., P.S. RAMNAGAR, DIST. CHANDRAPUR

JUDGEMENT

(1.) The appellant - accused was accused No. 1 in Sessions Case No. 129 of 2012. There was another accused with him but that accused has been acquitted.

(2.) Briefly stated charges against the present appellant and acquitted accused were under Sec. 376(2)(g) read with Sec. 377 of the Indian Penal Code. Accused No. 1 was also charge sheeted for the offence under Sec. 506 of Indian Penal Code and Sec. 67 of the Information Technology Act, 2000. The charge against accused No. 2 was under all these provisions read with Sec. 109 of the Indian Penal Code. The alleged incidence occurred on 12.07.2012 at about 4.00 P.M. and the victim is stated to be a child, aged about 14 years. Vide judgment delivered on 29.09.2014, the trial Court has acquitted accused No. 2 of all charges while accused No. 1 has been punished for the offence under Sections 376(2)(g), 377 and 506 of I.P.C. as also under Sec. 67 of the Information Technology Act. He is sentenced to suffer Life Imprisonment and fine of Rs. 5,000.00 under Sec. 376(2)(g), R.I. for seven years and fine of Rs. 1,000.00 under Sec. 377 thereof. R.I. of six month is ordered under Sec. 506 of I.P.C. while R.I. for one year under section 67 of the Information Technology Act. Fine of Rs. 1,000/- is imposed for the offence under section 377 and Rs. 100.00 for the offence under section 506 of I.P.C. In default of fine, the maximum punishment of three months R.I. has been ordered. One more juvenile is also accused in the matter.

(3.) Heard Shri Daga, learned counsel for the appellant - accused No. 1 and Shri Jawade, learned Additional Public Prosecutor for the respondent - State.