PRADIP DEVIDAS DONGRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present appeal, appellant is challenging judgment and order of conviction dated 22.11.2017 passed by learned Additional Sessions Judge-2, Akola in Sessions Trial No.114/2016, whereby appellant was found guilty for an offence punishable under Section 4 of the Protection of Children From Sexual Offences Act, 2012 (POCSO Act) and under Section 376 (2) (i) of the Indian Penal Code (IPC). Appellant is directed to suffer rigorous imprisonment for 10 years for committing offence punishable under Section 4 of the POCSO Act and also directed to pay fine amount of Rs.3,000/-, with default clause. Though the appellant was found to be guilty for the offence under Section 376 (2)(i) of the IPC, no separate sentence is awarded for said offence.

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(3.) I have heard Mr.Sirpurkar, learned counsel for appellant and Mr. Ghodeswar, learned A.P.P. for State in extenso. I have also perused record and proceeding and notes of evidence.