LAWS(BOM)-2019-12-53

BABURAO @ SAGAR RUPAJI DHURI Vs. STATE OF MAHARASHTRA

Decided On December 20, 2019
Baburao @ Sagar Rupaji Dhuri Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) By this appeal, the appellant challenges the judgment and order dated 30th June, 2018 passed by the learned Special Judge under the Protection of Children from the Sexual Offences Act, 2012 (for short 'POCSO'), wherein he has been convicted under section 6 of the POCSO Act and is sentenced to suffer rigorous imprisonment for ten years with a fine of Rs.1000/-, in default, to suffer simple imprisonment for 30 days.

(2.) The appellant has also been convicted of an offence punishable under section 342 of the Indian Penal Code (for short 'I.P.C') and sentenced to suffer rigorous imprisonment for one year.

(3.) The appellant came to be acquitted of the offences punishable under section 10 of the POCSO Act and under sections 376, 366 (A) of the I.P.C. The appellant has been directed to pay compensation of Rs.25,000/- to the victim as per section 33(8) of the POCSO Act.