PENGALURU VIJAY Vs. STATE OF A.P.

JUDGEMENT

(1.) These Criminal Appeals are preferred against the judgment dtd. 8/9/2016 in POCSO S.C.No.69 of 2015 on the file of the I Additional District and Sessions Judge, Chittoor (hereinafter referred to, as 'the Sessions Judge').

(2.) The appellant in Criminal Appeal No.349 of 2017 is A.2, and the appellant in Criminal Appeal No.358 of 2017 is A.1, in the said Sessions Case.

(3.) Vide the impugned judgment in the aforesaid Sessions Case, the learned Sessions Judge -found the appellants/A.1 and A.2 guilty of the offence punishable under Sec. 366A read with 34 IPC; found the appellant/A.1 guilty of the offences punishable under Sec. 496 IPC and 376 (2) (i) IPC read with Sec. 4 of the POCSO Act, 2012 and found appellant/A.2 guilty of the offence punishable under Sec. 17 of the POCSO Act, 2012, and accordingly convicted them of the respective charges and sentenced A.1 and A.2 to undergo rigorous imprisonment for 10 years each and to pay a fine of Rs.2,000.00 each in default to suffer simple imprisonment for two months each, for the offence punishable under Sec. 366A read with 34 IPC; sentenced A.1 to undergo rigorous imprisonment for seven years and to pay a fine of Rs.2,000.00 in default to suffer simple imprisonment for two months for the offence punishable under Sec. 496 IPC; sentenced A.1 to undergo imprisonment for life and to pay a fine of Rs.10,000.00 in default to suffer simple imprisonment for two months, for the offence punishable under Sec. 376 (2) (i) read with Sec. 4 of the POCSO Act, 2012; and sentenced A.2 to undergo imprisonment for life and to pay a fine of Rs.10,000.00 in default to suffer simple imprisonment for two months for the offence punishable under Sec. 17 of the POCSO Act, 2012. All the substantive sentences were directed to run concurrently.