VISHWAS SOMNATH BANSODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein is convicted for the offence punishable under section 377 of the Indian Penal Code and sentenced to suffer R.I. for 10 years and to pay fine of Rs. 5000/- I.d. to suffer R.I. for 6 months. He is also convicted for the offence punishable under section 4 of the Protection of Children from Sexual Offences Act, 2012 and sentenced to suffer R.I. for 10 years and to pay fine of Rs. 5000/- I.d. to suffer R.I. for 6 months. He is also convicted for the offence punishable under section 8 of the Protection of Children from Sexual Offences Act, 2012 and sentenced to suffer R.I. for 5 years and to pay fine of Rs. 5000/- I.d. to suffer R.I. for 6 months by the Special Judge & District Judge-1, Pune (Under the Protection of Children from Sexual Offences Act, 2012) in Special (C) Sessions Case No. 145 of 2014 vide Judgment and order dated 27/1/2016. Hence, this appeal.

(2.) The bail was refused to the appellant/accused and hence, he had filed Petition for Special Leave to Appeal (Cri) No. 9214 of 2016 before the Hon'ble Supreme Court and the Hon'ble Apex Court had directed the High Court to hear the appeal expeditiously. Pursuant to the said order, this appeal is being finally disposed of out of turn.

(3.) Such of the facts necessary for the decision of this appeal are as under :