SAGAR GAUTAM SABLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard respective learned counsels.

(2.) By that instant appeal, the original accused/appellant has challenged his conviction awarded by, Special Judge (POCSO), Aurangabad, in Special Case (POCSO) No. 383/2021, dtd. 12/12/2023, by which, the appellant was convicted for commission of offence punishable under Sec. 363 of Indian Penal Code (herein after would be referred to as 'the IPC' for sake of brevity), and was directed to suffer rigorous imprisonment of three years and pay fine of Rs.5,000.00 in default to suffer simple imprisonment for one month.

(3.) The appellant was also convicted for commission of offence punishable under Sec. 376-AB of the IPC and directed to suffer rigorous imprisonment for 20 years and pay fine of Rs.20,000.00 in default to suffer simple imprisonment for four months.