SUNIL BABAN GADHAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Present appeals are filed by the accused who are convicted by learned Special Judge, Osmanabad in Spl. (Child Sex) Case No.23 of 2014 for different offences. Appellant - Amol in Criminal Appeal No.293 of 2015/original accused No.1 was convicted for the offences punishable under section 376 of the Indian Penal Code and section 4 of the Protection of Children from Sexual Offences Act and sentenced to suffer rigorous imprisonment for seven years and to pay fine of Rs.5000/-. The appellants in Criminal Appeal No.92 of 2015/original accused Nos. 2, 4 and 7 were convicted for the offences punishable under section 6 punishable under section 17 of the Protection of Children from Sexual Offences Act and sentenced to suffer rigorous imprisonment for seven years and to pay fine of Rs.2000/- each.

(3.) The prosecution case, in short, is as under :