DAMODAR RUSHI GEDAM Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant is aggrieved by the judgment and order dated 15-10-2016 rendered by the learned Additional Sessions Judge, Gadchiroli in Special POCSO Case 2/2014, by and under which the appellant-accused is convicted for offence punishable under Section 376(2)(l) of the Indian Penal Code (" IPC " for short) and Section 4 of the Protection of Children from Sexual Offences Act ("POCSO Act" for short) and is sentenced to suffer rigorous imprisonment for ten years and to payment of fine of Rs.5,000/-.

(2.) Heard Shri N.A. Badar, learned Advocate for the accused and Shri N.H. Joshi, learned Additional Public Prosecutor for the respondent.

(3.) The prosecution case :