SOMNATH SADHU BIRAJDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is preferred by the accused challenging his conviction awarded by Special Court, (POCSO Act), Assistant Sessions Judge, Nilanga, dtd. 19/5/2023, passed in Special (POCSO) Case No. 07/2020, by which, the present appellant was convicted for commission of offence punishable under Sec. 376 (2) (n) of the Indian Penal Code (herein after would be referred to as 'the IPC' for sake of brevity) and directed to suffer rigorous imprisonment for ten years and pay fine of Rs.1,000.00 in default to suffer rigorous imprisonment for one year.

(2.) The appellant was also convicted for commission of offence punishable under Sec. 376 (3) of IPC and directed to suffer rigorous imprisonment for twenty years and pay fine of Rs.2,000.00 in default to suffer rigorous imprisonment for two years.

(3.) He was also convicted for commission of offence punishable under Sec. 4 read with Sec. 3 of Protection of Children from Sexual Offences Act (herein after would be referred to as 'the Act of 2012' for sake of brevity) and directed to suffer rigorous imprisonment of ten years and pay fine of Rs.1,000.00 in default to suffer rigorous imprisonment for one year.