(1.) This appeal is directed against the judgment dated 14.5.2019 rendered by Special Judge and Additional Sessions Judge, Chandrapur in Special (POCSO) Case 70 of 2016 whereby the appellant - accused is convicted for offence punishable under section 450 of the Indian Penal Code (IPC) and is sentenced to suffer rigorous imprisonment for five years and to payment of fine of Rs.5,000/-, in default to suffer rigorous imprisonment for four months, and is further convicted for offence punishable under Section 376(1), 376(2)(i) of the IPC and and under section 4 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act) and is sentenced to suffer rigorous imprisonment for ten years and to payment of fine of Rs.10,000/-, in default to suffer rigorous imprisonment for six months.
(2.) The prosecution case:
(3.) I have heard Shri Y.B. Mandpe, the learned counsel for the accused and Shri A.R. Chutke, the learned Additional Public Prosecutor for the respondent / State and with their able assistance, the material on record is scrutinized.