RAVINDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The appellant/original accused has approached this Court challenging his conviction awarded by the Additional Sessions Judge (Fast Track Special Court), Jalgaon in Special (POCSO) Case No. 11 of 2018, by which he was convicted for commission of offence punishable under Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred as 'Act of 2012' for the sake of convenience) and was sentenced to suffer rigorous imprisonment for ten years and to pay fine of Rs.10,000.00.In default, he was directed to undergo rigorous imprisonment for three months.

(3.) The appellant was also convicted for commission of offence under Sec. 6 of the act of 2012 and directed to suffer rigorous imprisonment for twenty years and to pay fine of Rs.20,000.00. In default, to suffer rigorous imprisonment for six months.