AKHIL ISMAIL PINJARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Appeal is admitted.

(3.) The appellant herein is convicted of the offence punishable under Section 354 of the Indian Penal Code and sentenced to suffer rigorous imprisonment of one year and fine of Rs.1,000/-, in default of payment of fine, simple imprisonment for two months. The appellant is also convicted for an offence punishable under Section 7 read with 8 of Protection of Children from Sexual Offences Act, 2012 and sentenced to suffer rigorous imprisonment for three years and a fine of Rs.2,000/-, in default of payment of fine, simple imprisonment for three months by the Additional Sessions Judge, Court No. 4, Pune in Special Case (POCSO) No. 227 of 2017 vide judgment and order dated 11th April 2018. Such of the facts necessary for the decision of this appeal are as follows :