STATE OF MAHARASHTRA Vs. NAZIR JAVED KHAN

JUDGEMENT

(1.) The confirmation case arises from judgment dated 28.03.2016 delivered by Special Judge under the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as "POCSO Act" for the sake of brevity) in POCSO Special Case No. 230 of 2013. The trial court has vide its judgment and order convicted accused Nazir Javed Khan for offences punishable under Section 302 of IPC and sentenced him to death. He is also directed to pay fine of Rs.500/- and in default, to suffer rigorous imprisonment for six months. He is also convicted under Section 376 of IPC with life imprisonment and to pay fine of Rs.500/- or in default to undergo rigorous imprisonment for six months. For conviction under Section 201 of IPC, he is sentenced to rigorous imprisonment for 7 years and to pay fine of Rs.3000/- or in default to undergo rigorous imprisonment for six months. This forms subject of challenge in Criminal Appeal No. 853 of 2018.

(2.) Accused no. 2 Vinod Meher is convicted under Section 201 of IPC and sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs.5000/- or in default, to suffer rigorous imprisonment for six months.

(3.) Accused no. 2 Vinod has filed Criminal Appeal No.293 of 2016 challenging his conviction and it is being heard alongwith Confirmation Case.