PRASHANT RAMCHANDRA KASARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is assailing the judgment dated 19-1-2019 rendered by the Additional Sessions Judge-3, Yavatmal in Special (POCSO) Case 63/2017, by and under which the appellant-who shall be referred to as the 'accused'-is convicted for offence punishable under Section 376(2)(i)(n) of the Indian Penal Code ("IPC" for short) and Section 5(l) read with Section 6 of the Protection of Children from Sexual Offences Act ("POCSO Act" for short) and is sentenced to suffer rigorous imprisonment for ten years and to payment of fine of Rs.10,000/-, and in default to suffer simple imprisonment for one year.

(2.) The accused is acquitted of offence punishable under Section 417 of the IPC.

(3.) The co-accused Sou. Bebi Sasane-the mother of the prosecutrix-who was charged under Section 316 of the IPC is acquitted.