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Damodar Pratapram Jangid vs The State Of Maharashtra on 5 September, 2018

Bench: Navin Sinha, K.M. Joseph

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                                        IN THE SUPREME COURT OF INDIA
                                        CRIMINAL APPELLATE JURISDICTION


                                       CRIMINAL APPEAL NO. 604 OF 2016
                                                  
                           
                 
     DAMODAR PRATAPRAM JANGID                                                 ...  Appellant(s)
      
                           Versus

       THE STATE OF MAHARASHTRA                                               ...  Respondent(s)


                                                  O R D E R


                         The   appellant­accused   has   been   convicted   under   Section

     376 of the Indian Penal Code, 1860 (IPC) read with Section

     506 and Section 4 of the Protection of Children from Sexual

     Offences Act, 2012 (POCSO). The sentence of 10 years imposed

     by the Trial Court has been reduced to seven years along with

     fine, by the High Court.

                         We have considered the submissions made on behalf of the

     parties   as   also   the   evidence   available   on   record   including

     that of the prosecutrix (PW­3).  The evidence with regard to

     her   age   as   minor,   has   also   been   duly   established   by   Shri

     Rajesh   Kamalakar   Bakalikar   (PW­9)   from   the   original   school

     admission register.
Signature Not Verified

Digitally signed by R
NATARAJAN
                         The appellant­accused was a tenant in the house of the
Date: 2018.09.07
16:19:01 IST
Reason:

     prosecutrix (PW­3) at the relevant time.   The FIR has been

     lodged by the mother of the victim, the next day.  The delay,
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which was emphasized as a ground to urge falsity, has been

duly   explained   both   by   PW­3   and   her   father   PW­2.   The

appellant­accused had threatened PW­3 to annihilate her and

the  entire  family  if   she  disclosed  the   sexual  assault  made

upon her.

     In the entirety of the evidence on record, we find no

reason   to   interfere.   The   present   appeal   is   accordingly

dismissed.   




                                         ......................J.
                                          (NAVIN SINHA)      



                                           ......................J.
                                            (K.M. JOSEPH)
 
         
New Delhi,
Dated: September 5, 2018.            
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ITEM NO.106                   COURT NO.10                       SECTION II-A

               S U P R E M E C O U R T O F             I N D I A
                       RECORD OF PROCEEDINGS

                    Criminal Appeal       No(s).    604/2016

DAMODAR PRATAPRAM JANGID                                       Appellant(s)

                                    VERSUS

THE STATE OF MAHARASHTRA                                       Respondent(s)

Date : 05-09-2018 This appeal was called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE NAVIN SINHA
          HON'BLE MR. JUSTICE K.M. JOSEPH

For Appellant(s)      Mr.   Abhijeetam, Adv.
                      Mr.   Rakesh Tiwari, Adv.
                      Mr.   Anant Kumar Sinhad, Adv.
                      Mr.   Satyajeet Kumar, AOR

For Respondent(s)     Ms Alka Agrawal, Adv.
                      Mr. Nishant Ramakantrao Katneshwarkar, AOR


           UPON hearing the counsel the Court made the following
                              O R D E R

The appeal is dismissed in terms of the signed order. Pending applications, if any, shall stand disposed of.

(MANAV SHARMA)                                     (TAPAN KUMAR CHAKRABORTY)
COURT MASTER (SH)                                            BRANCH OFFICER

(Signed Order is placed on the file)