KHALIL MEHBOOB SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant herein is convicted for offence punishable under Section 323 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for one year and to pay a fine of Rs.1000/- in default to suffer rigorous imprisonment for one month. The appellant is also convicted for the offence punishable under Section 377 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for 10 years and to pay fine of Rs. 5000/- in default to suffer rigorous imprisonment for one year. The appellant is also convicted for an offence punishable under Section 6 of the Protection of Children from Sexual Offences Act, 2012 and sentenced to suffer rigorous imprisonment for 10 years and to pay a fine of Rs. 5000/- in default to suffer rigorous imprisonment for one year. The appellant is also directed to pay Rs. 10,000/- as compensation to the victim of the offence vide judgment and order dated 27th February 2014 passed by the Designated Court under Protection of Children from Sexual Offences Act, 2012, for Greater Bombay in Sessions Case No. 464 of 2013. Hence, this appeal.

(2.) Such of the facts necessary for the decision of this appeal are as follows :

(3.) P.W.1, Sujit Manohar Mone happens to be the Constable who had received information on the wireless and has reached the spot and rescued the child. The accused was given in custody of Crime Detection branch.