RAHUL RAVINDRA BARAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these three Appeals are decided by this common judgment because they arise out of the same impugned judgment and order dtd. 26/5/2023 passed by the learned Special Judge under POCSO Act and Additional Sessions Judge, Pune in Special Case Child Prot. No.246/2014. For convenience, the Appellants are referred to by their original status as the accused in the trial.

(2.) Criminal Appeal No.1165/2023 is preferred by the original accused No.1 Rahul Barai, Criminal Appeal No.976/2023 is preferred by the original accused No.2 Jishan Kureshi and Criminal Appeal No.976/2024 is preferred by the original accused No.3 Santosh Jugdar.

(3.) The learned trial Judge convicted and sentenced all of them for commission of the offences punishable under Ss. 363 read with 120-B, 366-A read with 120-B, 376-D read with 120-B, 302 read with 120-B, 201 read with 120-B of Indian Penal Code and under Ss. 4 and 6 of the Protection of Children From Sexual Offences Act, 2012 (for short, 'POCSO Act'). They were sentenced as follows :