MOHAN Vs. STATE OF MAHARASHTRA,

JUDGEMENT

(1.) This appeal questions the judgment dated 06.02.2019 rendered by the Additional Sessions Judge-3, Yavatmal in Special (POCSO) Case 9 of 2018 whereby the appellant - accused is convicted for the offences punishable under Section 376 (2)(n) of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for a term of ten years and to payment of fine of Rs. 15,000/- and in default to suffer simple imprisonment for one year, and is further convicted for the offence punishable under Section 506 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for a term of two years and to payment of fine of Rs.1000/- and in default to suffer simple imprisonment for one month.

(2.) The prosecution case:-

(3.) I have heard the learned counsel Ms. F.N. Haidri for the appellant and the learned Additional Public Prosecutor Shri T.A. Mirza for the respondent/State.