ARUN GULABRAO INGOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) The present appellant was convicted by the learned Additional Sessions Judge cum Special Judge, Hingoli in Special Child Case No. 09 of 2014 vide judgment and order dated 02/04/2015 for the offences punishable under section 4 of the Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act") and section 325 of the Indian Penal Code. He was sentenced to suffer rigorous imprisonment for a period of 10 years and to pay a fine of Rs.20,000/for the offence punishable under section 4 of POCSO Act. He was further sentenced to suffer rigorous imprisonment for 5 years and to pay a fine of Rs.5000/for the offence punishable under section 325 of the Indian Penal Code. It was directed that in case the fine amount is recovered, compensation of Rs.20,000/be paid to the victim child.

(3.) Case of the prosecution is that on 23/3/2014 at village Jawala Bk., Tq. Sengaon, the appellant has committed rape i.e. penetrative sexual assault on a five years old minor victim girl, resident of his own village. During the sexual assault, he caused grievous hurt to the said victim.