Bombay High Court
Kishor Bhagwan Bhagat vs The State Of Maharashtra on 24 September, 2019
Author: K.K. Sonawane
Bench: T.V. Nalawade, K.K. Sonawane
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 639 OF 2015
Kishor Bhagwan Bhagat
Age 31 years, Occ. Agriculture
R/o. At post Wamanbhaunagar
Taluka Pathardi, District
Ahmednagar.
Now at present in jail .. APPELLANT
VERSUS
The State of Maharashtra
through Police Station
Pathardi, District Ahmednagar.
.. RESPONDENT
Smt. Sanghamitra Wadmare, Advocate appointed through Legal
Services Authority, Sub-Committee, Aurangabad
Mr. N.B. Narwade, Advocate for the original complainant
Mrs. D.S. Jape, APP for respondent /State of Maharashtra.
WITH
CRIMINAL APPEAL NO. 708 OF 2015
The State of Maharashtra
through Police Station
Pathardi, District Ahmednagar. .. APPELLANT
VERSUS
Kishor Bhagwan Bhagat
Age 27 years, Occ. Agriculture
R/o. At post Wamanbhaunagar
Taluka Pathardi, District
Ahmednagar.
Now at present in jail .. RESPONDENT
Mrs. D.S. Jape, APP for appellant
Mrs. Sanghamitra Wadmare, Advocate for respondent sole
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WITH
CRIMINAL APPEAL NO. 876 OF 2018
The State of Maharashtra
through Police Station
Pathardi, District Ahmednagar. .. APPELLANT
VERSUS
Kishor Bhagwan Bhagat
Age 27 years, Occ. Agriculture
R/o. At post Wamanbhaunagar
Taluka Pathardi, District
Ahmednagar.
Now at present in jail .. RESPONDENT
Mrs. D.S. Jape, APP for appellant
Mrs. Sanghamitra Wadmare, Advocate for respondent sole
CORAM : T.V. NALAWADE
& K.K. SONAWANE, JJ.
DATE : 24TH SEPTEMBER, 2019.
ORAL JUDGMENT [ PER K.K. SONAWANE, J] :-
1] These appeals are directed against the impugned judgment and order dated 25.6.2015 rendered by the learned Sessions Judge, Ahmednagar in Sessions Case No. 367 of 2013.. The appellant-original accused, in Criminal Appeal No. 639 of 2015, put in question the validity and propriety of the fndings of conviction and resultant sentence awarded to him for the ofence punishable under Section 4 of the POCSO Act 2012 as well as for the ofence punishable under Section 384 and 506 of IPC. The learned trial court imposed the following sentence of imprisonment and fne on the ::: Uploaded on - 19/11/2019 ::: Downloaded on - 19/04/2020 21:34:04 ::: {3} crapl 639.15 w 708 & 875.15.odt appellant :-
"OFFENCE : U/Sec.4 of the Protection of Children from Sexual Ofences Act, 2012 To sufer R.I. for ten (10) years and to pay a fne of Rs. 5,000/- (Rs. Five thousand only) in default of fne, to undergo R.I. for further period of 3 months. U/Section 384 of IPC To sufer R.I. for two years.
U/ Section 506 of IPC.
To sufer R.I. for one year.
All three sentences awarded to accused Kishor Bhagat shall run concurrently".
Being dissatisfed with the impugned judgment and order of conviction and resultant sentence, the appellant-accused, taking recourse of remedy under Section 374 of the Cr.P.C. preferred the appeal to redress his grievances. Simultaneously, the prosecution also found not satisfed with the quantum of punishment inficted on the appellant-accused as well as his acquittal for the ofence under Section 376(2)(i), 328 and 504 of IPC. Therefore, the prosecution, invoking provisions under Section 377 and 378 of Cr.P.C. fled the criminal appeals No. 708/2015 and 876/2018, for substantial justice.
All these appeals arise from one and the same judgment and order of conviction and resultant sentence passed by the Sessions Judge Ahmednagar in Sessions Case No. 367 of 2013, therefore, these appeals are dealt with together for its adjudication on merit by this common judgment.
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{4} crapl 639.15 w 708 & 875.15.odt 2] The prosecution case, sans unnecessary details is that, the ill-fated minor prosecutrix - 16 year old - studying in 12 th standard was residing with parents, brother and other members of her family. The appellant-accused came in contract with the prosecutrix being resident of the same locality. He gradually developed intimacy with the prosecutrix. According to prosecution, the appellant-accused on 8.6.2012 visited to the prosecutrix when she was alone at home. He had also brought a bottle of soft drink with him having intoxicated substance in it. He made the prosecutrix to drink the same. Thereafter, the appellant-accused started vulgar and indecent act with the prosecutrix. It has been alleged that the victim-prosecutrix attempted to oppose the lustful misconduct of appellant - accused. But, he did not pay any heed to her demur and went on to slake his sexual urge. The appellant-accused forcibly ravished the minor prosecutrix and also given threats of life to her if she disclose the incident to her parents or anybody else. The frantic prosecutrix maintained silence and did not divulge the alleged incident to anybody else. Thereafter, she started avoiding to maintain relation with the appellant-accused, but her endeavour found unavailing. The appellant-accused continuously persuaded her and at last, he showed the video-clip recorded by him in his cell- phone. It was the recording of sexual act committed by the appellant-accused with the prosecutrix. On seeing the video-clip, ::: Uploaded on - 19/11/2019 ::: Downloaded on - 19/04/2020 21:34:04 ::: {5} crapl 639.15 w 708 & 875.15.odt the prosecutrix was aghast and requested him not to spoil her life. However, the appellant-accused under the pretext of threats to make the video clip public on social media, used to ravish the minor prosecutrix time and again at various places. Meanwhile, the appellant-accused also given some tablets/pills to the prosecutrix for termination of pregnancy. According to prosecution, the appellant- accused did not stop at this stage of black-mailing the prosecutrix but he stooped to the level of extorting fnancial gain from the father of prosecutrix. The appellant-accused in July, 2013, visited to the father of the prosecutrix and shown the video clip of recording of obscene activities with the prosecutrix and demanded Rs. 50,000/-. He gave threats to make public the video clips/CDs on social media which would put the private life of the members of family of prosecutrix at stake. The hapless father, fearing defamation and damage to the reputation of family in the society, paid Rs. 50,000/- in two installments to the appellant-accused. But, the ordeals of the prosecutrix did not come to an end. The appellant-accused once again demanded Rs.1,00,000/-(One Lakh) to the father of the prosecutrix under threats of black-mailing. Fed up with the continuous mental and physical torture and following threats on the part of appellant-accused, the minor prosecutrix mustered the courage and rushed to the police station and fled the report for penal action against the appellant-accused.
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{6} crapl 639.15 w 708 & 875.15.odt 3] Pursuant to FIR of the prosecutrix, police of Pathardi P.S., Dist. Ahmednagar registered the Crime No. 262 of 2013 punishable under Section 376, 384, 328, 504, 506 of IPC as well as Section 3(a) and 4 of the POCSO Act 2012, and set the penal law in motion. I.O. visited to the spot of incident and drawn the panchanama of scene of occurrence. He recorded statements of witnesses acquainted with the facts of the case. I.O. apprehended accused for the sake of investigation and recovered the CD as well as his cell phone under Panchanama. The bottle of soft drink was seized in presence of panchas. The prosecutrix was referred for clinical examination. I.O. collected all relevant documents of medical certifcate as well as the School Leaving Certifcate of prosecutrix. The clothes of the accused and prosecutrix were referred to Forensic Laboratory for Chemical Analysis. After completion of investigation, I.O. preferred the charge sheet against the accused bearing Sessions Case No. 367 of 2013.
4] The learned Sessions Judge, framed the charges against appellant-accused. He pleaded not guilty and claimed for trial. In order to bring home guilt of the appellant-accused, prosecution examined in all 12 witnesses in this case. The learned Sessions Judge also recorded statement of appellant-accused prescribed under Section 313(1)(b) of Cr.P.C. After hearing both sides, the learned Sessions Judge, appreciated the evidence of prosecution ::: Uploaded on - 19/11/2019 ::: Downloaded on - 19/04/2020 21:34:04 ::: {7} crapl 639.15 w 708 & 875.15.odt witnesses adduced on record and held the appellant-accused guilty for the ofence punishable under Section 4 of the POCSO Act, 2012 as well as Section 384 and 506 of IPC. However, the learned Sessions Judge exonerated the appellant-accused from the ofences punishable under Section 376(2)(i), 328 and 504 of IPC. Accordingly, the learned Sessions Judge, passed the impugned judgment and order of conviction and resultant sentence, the validity and propriety of which is agitated in the aforesaid appeals, fled on behalf of appellant-original accused as well as prosecution/State of Maharashtra.
5] The learned counsel for the appellant-convict vehemently submitted that the learned trial court did not appreciate the oral and circumstantial evidence adduced on record in its proper perspective. The impugned fnding of conviction is erroneous, illegal and perverse one. The learned trial court failed to consider the strain relation in between the accused and father of prosecutrix on account of sale transaction of house property of the appellant- accused. According to learned counsel, there are material discrepancies in the evidence of prosecutrix and her father. They did not disclose about the alleged incident to anybody else nor fled the FIR at the earliest. There was delay in lodging the FIR which was fatal to the prosecution case. There is no corroboration to the version of prosecutrix and her father. The medical evidence also not ::: Uploaded on - 19/11/2019 ::: Downloaded on - 19/04/2020 21:34:04 ::: {8} crapl 639.15 w 708 & 875.15.odt supported the case of the prosecutrix for forcible rape on the prosecutrix. The learned counsel also created doubt about the evidence of age of the prosecutrix. The learned counsel for appellant contends that School leaving certifcate of the prosecutrix would not be considered as a conclusive proof to determine her age. The documents of C.A. report does not show any incriminating circumstances against the appellant-accused. The learned counsel explained the circumstances on record in detail and criticized the impugned fndings of conviction as perverse and improper one. 6] The learned APP raised objection to the arguments advanced on behalf of appellant-accused and submits that the fndings of conviction for the ofence of sexual assault committed by the appellant-accused are just, proper and reasonable one. The evidence of prosecutrix and her father is sufcient to draw adverse inference against the appellant-accused. Therefore, interference in the conclusions of guilt of the appellant-accused drawn by learned trial court is unwarranted. The learned APP also attempted to give much more emphasis on the issue of conviction of the appellant- accused for the ofence under Section 376(2)(i), 328 and 504 of IPC. According to learned APP, the acquittal of appellant-accused for these charges are not proper and legal one. The learned APP harped on the circumstances for enhancement of quantum of punishment imposed on the appellant-accused for commission of such heinous ::: Uploaded on - 19/11/2019 ::: Downloaded on - 19/04/2020 21:34:04 ::: {9} crapl 639.15 w 708 & 875.15.odt and social ofence.
7] We have given anxious consideration to the arguments advanced on behalf of both sides. We have also delved into the entire evidence adduced on record. Obviously, the present matter pertains to allegations of exploitation of minor prosecutrix of 16 year old, sexually by the appellant-accused under threats to expose embarrassing information about her. There are also allegations of extortion of money from the father of prosecutrix under threats to divulge the discrediting information about immoral relation of his daughter i.e. prosecutrix. In view of nature of ofence and gravity of allegations of sexual abuse of minor prosecutrix, the present matter assumes social importance. Therefore, it would imperative for the court to deal with such kind of ofences against children with great care and caution.
8] The intense scrutiny of the oral and circumstantial evidence adduced on record reveals that the verdict of guilt rendered by learned Sessions Judge appears formidable and appreciable one. There are no legal infrmities and perversity in it and, therefore, any kind of interference in the fndings of conviction is unwarranted.
9] The PW-7 - prosecutrix - victim herself stepped into the witness box and verbalized entire episode of sexual assault and ::: Uploaded on - 19/11/2019 ::: Downloaded on - 19/04/2020 21:34:04 ::: {10} crapl 639.15 w 708 & 875.15.odt mischief of black-mailing committed by the appellant-accused. The prosecutrix was the - 16 year old adolescent studying in 12 th standard at the time of alleged incident. She was having age of understanding. She deposed that her date of birth was 2.10.1995. The prosecutrix and appellant-accused both were acquainted with each other being resident of same locality. According to prosecution, the intimate relations were developed in between prosecutrix and accused. The appellant-accused had also gifted one instrument of cell-phone to the prosecutrix containing some obscene video clips. The prosecutrix protested such act on the part of accused, but he tendered apology. The prosecutrix further testifed that on 8.6.2012, she was alone at home. The appellant-accused came to the house of prosecutrix with bottle of soft-drink. He made the prosecutrix to drink the same and thereafter he indulged in the vulgar and indecent activities with the prosecutrix. It has been alleged that the accused did not pay heed to the demur and ventured to ravish the prosecutrix. He forcibly committed physical intercourse with the prosecutrix to slake his sexual urge. According to prosecutrix, she started avoiding the appellant-accused, but he continuously persuaded her. Eventually he showed the clip of video recording of sex activities committed by him with the prosecutrix and under the threats to make the video clip public, the appellant-accused time and again exploited the prosecutrix sexually at various places. The prosecutrix also cast allegations against the accused for extortion of ::: Uploaded on - 19/11/2019 ::: Downloaded on - 19/04/2020 21:34:04 ::: {11} crapl 639.15 w 708 & 875.15.odt money from her father. She has also deposed about the payment of Rs. 30,000/- and 20,000/- on 28/7/2013 and 20/8/2013 to the appellant-accused. She added that, on 15.9.2013 the accused once again demanded Rs. 1,00,000/- (rupees one lakh) from her father to maintain silence. According to prosecutrix, the demand of money from the accused was increasing and avaricious conduct of the accused made the prosecutrix to approach to the police and lodge report.
10] PW-10 - father of the prosecutrix also strengthen the version of his daughter about mischief of sexual assault committed by the accused under the threats to make public the video-clip of obscene pictures of his daughter on social media. He has also stated about visits of accused at his shop for extortion of money. He disclosed about payment of Rs. 50,000/- to the accused for preventing him from uploading the video clips/CD on social media. But, the greedy conduct and demeanour of the accused constrained the prosecutrix to lodge FIR against him. The PW-10 produced the alleged CD and one memory card of one GB to the police for investigation. These articles were given by the accused to him at the time of extortion of money from him under threats. 11] Prosecution examined PW-8 Jayesh Patel - a hotel owner running the hotel and lodging on Shevgaon-Paithan Road. He stated ::: Uploaded on - 19/11/2019 ::: Downloaded on - 19/04/2020 21:34:04 ::: {12} crapl 639.15 w 708 & 875.15.odt about the visit of accused with prosecutrix to his lodge on 16.2.2013. The room No.7 of the hotel was allocated to accused and prosecutrix to get themselves refresh within two hours. He produced the extract of Passenger Register maintained in his lodging. 12] PW-9 - Dr. Manisha Hange examined the prosecutrix clinically and issued the report of her medical examination (Exh.45). The PW-9 Dr. Manisha Hange also produced the extract of original MLC Register maintained and preserved in the Sub-District Hospital, Pathardi, Dist. Ahmednagar. The medical report of the prosecutrix categorically demonstrates that she was subjected to physical intercourse. At this juncture, the learned counsel for the appellant harped on the circumstances that there were no injuries seen on the private parts of the prosecutrix nor the PW-9 Dr. Hange gave defnite opinion in explicit manner about sexual assault on the prosecutrix. We are not in agreement with the contentions propounded on behalf of learned counsel for appellant. It is to be noted that these issues were also raised before the learned trial court and the fndings expressed by learned Sessions Judge appear reasonable and plausible one. The learned Sessions Judge observed that the prosecutrix was subjected to physical relations on multiple occasions under threats. She was ravished by the accused time and again much prior to her medical check-up by PW-9 Dr. Hange. Therefore, obviously there would not be any kind of injuries on the ::: Uploaded on - 19/11/2019 ::: Downloaded on - 19/04/2020 21:34:04 ::: {13} crapl 639.15 w 708 & 875.15.odt private parts of the prosecutrix or any marks of violence on her body. Moreover, the learned Sessions Judge has rightly placed reliance on legal guidelines delineated by Honourable Apex Court in Mukesh Vs. State of Chattisgarh, reported in 2014 SCC 3874 as well as State of Maharashtra Vs. Nanumanth Khairate reported in 2002 Cri.L.J.4239, in which it was held that the absence of medical evidence does not itself sufcient to discredit the version of prosecutrix.
13] In regard to the age of prosecutrix, she has herself deposed that her date of birth was 2/10/1995. The PW-9 Dr. Manisha Hange also recorded the age of prosecutrix as 17 years in the record of medical examination of prosecutrix. The PW-12 Sandhya Kulkarni, employee of the High School produced the documents of School Leaving Certifcate of prosecutrix (Exh.66 and
67), in which the date of birth of prosecutrix was shown as 2/10/1995. It was not put in question that at the time of alleged incident the prosecutrix was studying in 12th standard. In view of all these attending circumstances, there is no impediment to draw the inference that at the time of alleged incident, the prosecutrix was below the age of 18 years being an child as defned under Section 2(d) of the POCSO Act, 2012.
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{14} crapl 639.15 w 708 & 875.15.odt 14] The prosecution also examined the Panch Witnesses for seizure of C.D. of obscene pictures of prosecutrix from the custody of accused, under panchanama (Exh.21), seizure of clothes of the appellant-accused, seizure of bottle of cold -drink, seizure of cell phone of accused under panchanama (Exh.35 and 37, 27, 32 and 33) respectively. All these circumstances lend support to the prosecution case being corroborative piece of evidence.
15] The overall assessment of entire oral and circumstantial evidence adduced on record reveals that the prosecution has succeeded to prove the guilt of accused. The adolescent prosecutrix supported the case of the prosecution and narrated the entire episode in detail how the appellant- accused played the mischief with her and ravished her under threats of black-mailing. She has also described the overt act of accused and his attempt to extract money from her father by putting them under threats of defamation. There is no reason to disbelieve the prosecutrix and her father especially when their evidence is strongly corroborated by the other circumstantial evidence discussed above. The evidence of prosecutrix and her father found credible and truthful one; inspire confdence. There was no reasonable cause for prosecutrix or her father to embroil the appellant-accused in this case by making false accusation and putting the entire character and chastity of adolescent prosecutrix at stake. There were eforts on the part of ::: Uploaded on - 19/11/2019 ::: Downloaded on - 19/04/2020 21:34:04 ::: {15} crapl 639.15 w 708 & 875.15.odt accused to putforth the theory of his false involvement into the crime following strain relations in between accused and father of prosecutrix on account of sale-transaction of house property. It would fallacious to appreciate such kind of defence in a matter of serious allegations of sexual assault on the adolscent girl. It cannot be ignored that the appellant-accused attempted to molest the honour and virginity of a young girl leaving with an unmatched stigma for her entire remaining life.
16] The Honourable Apex Court, in the case of State of Haryana vs. Basti Ram reported in (2013)4 SCC 200, held in para. No.25, as under :-
"25. The law on the issue whether a conviction can be based entirely on the statement of a rape victim has been settled by this Court in several decisions. A detailed discussion on this subject is to be found in Vijay vs. State of M.P. (2010)8 SCC 191. After discussing the entire case law, this Court concluded in para.14 of the Report as follows : (SCC p.198) "14. Thus, the law that emerges on the issue is to the efect that the statement of the prosecutrix, if found to be worthy of credence and reliable, requires no corroboration. The court may convict the accused on the sole testimony of the prosecutrix."::: Uploaded on - 19/11/2019 ::: Downloaded on - 19/04/2020 21:34:04 :::
{16} crapl 639.15 w 708 & 875.15.odt 17] At this juncture, the learned counsel for the appellant- accused made feeble attempt to give emphasis on the issue of delay in lodging FIR in this case. We would like to mention that the learned trial court has dealt with this legal issue of delay appropriately within ambit of law. It would be reiterated that the Honourable Apex Court in the case of "Bharwada Hirjibhai Vs. State of Gujarat"
reported in AIR 1983 SC 753 as well as in the case of State of Punjab Vs. Gurmit Singh and others" categorically elucidated the pathetic and pitiable condition of the victim of sexual assault in tradition bound non-permissive society. It was held that the delay in lodging FIR in such cases is natural in tradition bound society to avoid embarrassment which is inevitable when the reputation of a woman is concerned. Therefore, the delay in every case cannot be a ground to arouse suspicion.
18] In the matter in hand, the sequence of events of molestation, sexual assault and extortion of money on the part of accused, verbalized by the prosecutrix, if scrutinized minutely, reveals that there was no delay in lodging the FIR. As referred above, the continuous mental and physical torture and greedy conduct of accused prompted the prosecutrix to muster the courage and lodged the FIR. Therefore, in the face of the evidence adduced on record, we are unable to persuade ourselves to subscribe to the theory propounded on behalf of appellant-accused.::: Uploaded on - 19/11/2019 ::: Downloaded on - 19/04/2020 21:34:04 :::
{17} crapl 639.15 w 708 & 875.15.odt 19] In the proceeding of Criminal Appeals No.208 of 2015 and 876 of 2018, the learned prosecutor fervidly contends that the prosecutrix has proved the circumstances of rape on the prosecutrix by the appellant-accused. In such circumstances, the appellant-
accused is required to be held guilty for the ofence punishable under Section 376(2)(i) of IPC. At this juncture, we fnd that the learned prosecutor unwittingly overlooked the legal provision as contemplated U/Sec.376(2)(i) of IPC. The provision of Section 376(2)
(i) reads as under :-
"Sec. 376 (1) xxxxxx xxxxx xxxx (2) xxxxx xxxxx xxxxx
a)
b)
(i) Commits rape on a woman when she is under sixteen years of age or"
20] In the instant case, admittedly the prosecutrix was more than 16 years of age at the time of commission of crime. Her date of birth was 2/10/1995 and the alleged sexual assault was committed by the accused on her for the frst time on 8/6/2012. The mathematical calculation indicate that at the time of alleged incident she was not under the age of sixteen years. Therefore, no question arises for application of provisions of Section 376(2)(i) in this case against the accused.
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{18} crapl 639.15 w 708 & 875.15.odt 21] The learned prosecutor also drawn attention of this court towards acquittal of appellant-accused U/sec. 328 and 504 of IPC. According to learned prosecutor, it is evident from the version of prosecutrix that on 8.6.2012, the appellant-accused visited to her with bottle of soft drink containing intoxicated substance. He made her to drink the same and thereafter committed rape on her. It is to be noted that the prosecution produced the C.A. report (Exh.57) on record. But, there was no any intoxicated substance detected in the bottle of thump-up recovered from the accused under panchanama (Exh.27). Therefore, it would unsafe to fasten guilt on the accused for charges under Section 328 of IPC. The rest of the arguments advanced on behalf of prosecution for conviction of appellant- accused under Section 504 of IPC and for enhancement of substantive sentence of imprisonment does not appeal to our mind. At the time of commission of ofence, the appellant-accused was 27 years old youngster. There is no doubt that he is an accused of heinous and serious anti-social crime. But, in view of his age and possibility of correction and reformation of the appellant-accused, we fnd that the learned trial court has exercised the discretion judicially for determination of quantum of punishment awarded to the appellant-accused. The Honourable Supreme Court in Ram Narain Vs. State of Uttar Pradesh reported in AIR 1973 SC 2200, laid down the factors which should be considered in awarding ::: Uploaded on - 19/11/2019 ::: Downloaded on - 19/04/2020 21:34:04 ::: {19} crapl 639.15 w 708 & 875.15.odt sentence as below :-
"The question of sentence is always a matter of some difculty. It generally poses a complex problem which requires a working compromise between the competing views based on reformative, deterrent and retributive theories of punishments. Though a large number of factors fall for consideration in determining the appropriate sentence, the broad object of punishment of an accused found guilty in progressive civilized societies is to impress on the guilty party that commission of crime does not pay and that it is both against his individual interest and also against the larger interest of the society to which he belongs. The sentence to be appropriate should, therefore, be neither too harsh nor too lenient."
22] In the above premises, we have no hesitation to arrive at the conclusion that the prosecution has proved the charges of penetrative sexual assault as contemplated under Section 3 r/w. Section 4 of the POCSO Act, 2012 . The fndings expressed by the learned trial court for conviction of appellant-accused for the ofence punishable under Section 4 of the POCSO Act, 2012 and Section 384, 506 of IPC and his acquittal under Section 376(2)(i), 328 and 504 of IPC, deserve to be upheld. There are no legal infrmities or perversity in the impugned judgment and order of learned trial court. Therefore, the appeal preferred by the appellant-accused as well as appeals fled on behalf of prosecution, all stand dismissed. The impugned judgment and order conviction of the appellant-accused ::: Uploaded on - 19/11/2019 ::: Downloaded on - 19/04/2020 21:34:04 ::: {20} crapl 639.15 w 708 & 875.15.odt and resultant sentence of imprisonment on him is hereby confrmed and made absolute.
Accordingly, all the appeals are disposed of in above terms. No orders as to costs.
[K.K. SONAWANE] [T. V. NALAWADE]
JUDGE. JUDGE
grt/-
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