DNYANESHWAR MANJABAPU BANGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned A.P.P. for respondent - State.

(2.) The appellant herein is convicted for the offence punishable under Section 376 of Indian Penal Code and sentenced to suffer rigorous imprisonment for seven years and to pay fine of Rs.5,000/- in default of payment of fine to undergo simple imprisonment for six months. He is also convicted for the offence punishable under Section 4 of Protection of Children from Sexual Offences Act, 2012 and sentenced to suffer rigorous imprisonment for seven years and to pay fine of Rs.5,000/- in default of payment of fine to undergo undergo simple imprisonment for six months.

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