(1.) I.A. No.6367/2017:
(2.) The present appeal arises out of a judgment passed by the learned Sessions Judge, Mandla on 10.02014 convicting the appellant for an offence punishable under Section 376(2)(n) of the Indian Penal Code, 1860 (for short "the IPC") and Section 6 of the Protection of Children from Sexual Offences Act, 2012 and sentencing him to suffer imprisonment for life for an offence under Section 376(2)(n) of the IPC and fine of Rs.20, 000/-; in default of payment of fine, to further undergo rigorous imprisonment for two years.
(3.) The allegation against the appellant is that he exploited the prosecutrix of 14 years of age from October, 2010 to 10th February, 201 The appellant is related to the prosecutrix being his uncle. The accused was a visitor to the father of the prosecutrix at their house and used fiduciary relationship to sexually exploit her. The learned Trial Court convicted the appellant for the offences charged and sentenced the appellant in the manner indicated hereinabove.
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