NITIN S/O DNYANOBA MASKE Vs. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, PARLI (V) CITY POLICE STATION, TQ PARLI (V), DIST BEED

JUDGEMENT

(1.) The appellant preferred this appeal against his conviction recorded by the Special Judge in Special (POSCO) Case No. 12 of 2015 for the offence punishable under section 354A of the Indian Penal Code and sentenced to suffer rigorous imprisonment for two years and to pay fine of Rs. 500/-, in default to suffer simple imprisonment for seven days. He is further convicted for the offence punishable under section 8 of the Protection of Children from Sexual offences Act, 2012 and sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs. 1000/-, in default to suffer simple imprisonment for ten days. He is also convicted for the offence punishable under section 10 of the Protection of Children from Sexual offences Act, 2012 and sentenced to suffer rigorous imprisonment for five years and to pay fine of Rs. 2000/-, in default to suffer simple imprisonment for fifteen days. The sentences imposed shall run concurrently. The appellant/accused has been acquitted from the charge punishable under section 323 of the Indian Penal Code.

(2.) Heard Mr. Solanke, learned counsel for appellant and Mr. Munde, learned APP for the respondent/State.

(3.) P.W. 3 victim lodged a complaint to the police station Parali (Vaijnath) on 02.02015 alleging that her native place is Sarkoli Tq. Pandharpur. Name of her father is Datta Pawar and name of her mother is Shamal Pawar. Her father Datta Pawar convicted in certain offences therefore he was sent to jail, thereafter, mother Shamal came to Parali (V) and started residing with Nitin Maske i.e. the appellant/accused. When the victim was residing along with her other sisters at Jamkhed, her mother Shamal and appellant/accused came there and brought them to their house at Parali (V). The appellant/ accused was maintaining the victim just like a father.