Bombay High Court
Baliram Sitaram Chavan vs The State Of Maharashtra And Other on 17 December, 2025
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
910 CRIMINAL APPLICATION NO. 2760 OF 2025
IN APEAL/1160/2023
Baliram Sitaram Chavan
VERSUS
The State Of Maharashtra And Other
...
Mr. Salunke J. Salunke - Advocate for Applicant
Mr. A. D. Wange - APP for the State
Mr. Amol T. Jagtap - Advocate (appointed through legal aid) for
Respondent No. 2
...
CORAM : NEERAJ P. DHOTE, J.
DATED : 17TH DECEMBER, 2025
PER COURT : -
1. This is an Application for suspension of the substantive
sentence imposed upon the Applicant by the learned Special Judge
(POCSO), Aurangabad, by Judgment and Order dated 30.10.2023 in
Spl. Case (POCSO) No. 360 of 2022, convicting and sentencing the
Applicant/Appellant as follows:
"Order
1) Accused Baliram Sitaram Chavan is hereby convicted
for the offence punishable u/sec.376-A, 506 of IPC and
u/sec.4(2) and 6 of POCSO Act vide section 235(2)
Cr.P.C.
2) For commission of offence punishable u/sec.376-A IPC,
the accused shall suffer rigorous imprisonment for
twenty years and to pay a fine of Rs.10000/- (Rupees
Ten Thousands Only), in default to suffer S.I. for two
months.
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3) For commission of offence punishable u/sec.506 IPC,
he shall suffer rigorous imprisonment for one year and
to pay a fine of Rs.3000/- (Rupees Three Thousands
Only), in default to suffer S.I. for 21 days.
4) For commission of offence punishable u/sec.4(2) of
POCSO Act, he shall suffer rigorous imprisonment for
twenty years and to pay a fine of Rs.30000/- (Rupees
Thirty Thousands Only), in default to suffer S.I. six
months.
5) For commission of offence punishable u/sec.6(1) of
POCSO Act, he shall suffer rigorous imprisonment for
twenty years and to pay a fine of Rs.30000/- (Rupees
Thirty Thousands Only), in default to suffer S.I. six
months.
6) The accused shall undergo all sentences of
imprisonment concurrently.
7) Period of detention of accused in jail, if any be given in
set off u/sec.428 Cr.P.C. as per rule.
8) The accused shall pay total fine of Rs.73000/- (Rupees
Seventy three Thousands Only). Out of the fine
amount deposited, an amount of Rs.30000/- (Rupees
Thirty Thousands Only) be paid to the victim
u/sec.4(3) of the said Act for her rehabilitation.
9) Muddemal property- clothes of victim as well as
accused attached under panchanamas (Exh.18 & 19)
being worthless be destroyed after expiry of appeal
period vide Section 452 Cr.P.C.
10) Copy of judgment be given to the accused free of cost
immediately.
11) Issue conviction warrant accordingly.
(Pronounced in open court)."
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2. The case of the Prosecution as revealed from the Police
Papers made available on record is that, the Victim was a Child. The
Applicant/Appellant was having his grocery shop nearby her house. On
21.09.2023, the Victim had gone to the Applicant's shop for bringing
Biscuits and Bread. The Applicant/Appellant took the Victim inside the
shop and thereafter inside his house. The Applicant inserted his penis in
the mouth of the Victim and licked her private part. The Victim on
returning home reported the incident to her mother. The incident was
reported to the Police and Crime bearing No. 325 of 2022 came to be
registered under various Sections of the Indian Penal Code [hereinafter
referred to as 'IPC'] and the Protection of Children from Sexual Offences
Act [for short 'POCSO'] against the Applicant. After the investigation,
the Charge-sheet was filed and after the trial, the Applicant came to be
convicted and sentenced as above.
3. It is submitted by the learned Advocate for the Applicant
that, the evidence available on record was not sufficient to convict the
Appellant. He submits that the spot panchanama shows that, the
Applicant was residing along with his family members and, therefore,
happening of such incident in his house is highly improbable. He
submits that, the Applicant is behind the bars since registration of Crime
and, therefore, the Application be allowed.
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4. The Application is opposed by the learned APP and learned
Advocate for the Respondent No. 2 / Victim. They submit that, the age
of the Victim has been admitted by the Applicant/Appellant. The Victim
has deposed the incident in her testimony before the learned Trial Court
which find corroboration from the testimony of the Victim's mother, who
lodged the report with the Police Station. They submit that, the
presumption under Section 29 of the POCSO Act comes into play and
the Applicant was unable to rebut the same. He submits that the
learned Trial Court has rightly convicted and sentenced the Applicant
and the Application be rejected.
5. The paper show that, the extract of the School admission
wherein the Victim's name, her date of birth and other details are
mentioned, has been admitted by the Applicant. In the answer to
Question No. 2 in the statement under Section 313 of the Cr.P.C., the
Applicant admitted the date of birth of the Victim. From the admitted
date of birth of the Victim and date of the Crime, it is established that
the Victim was a Child. The Prosecution examined the Victim as PW2.
Her testimony show that, the learned Trial Court put the necessary
questions to her to ascertain whether she understands the sanctity of
oath and, thereafter, recorded her testimony by observing that she was
not aware of the sanctity of the oath. Her testimony was recorded in the
question and answer form. She has deposed about the incident against
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the Appellant / Applicant in clear terms. Nothing has come in the cross-
examination so as to create any dent in her testimony. The history given
by the Victim at the time of medical examination corroborate her
testimony. The Victim's testimony prima facie makes out the case for the
offences for which the Applicant/Appellant has been convicted.
Immediately on the next date the incident was reported to the Police by
the Victim's mother. Absence of injuries on the Victim will not be fatal.
The spot panchanama is admitted by the Applicant/ Appellant. With
this material on record, in my considered view, no case is made out for
suspension of substantive sentence and bail. Hence, I pass the following
order.
ORDER
[i] The Application is rejected.
[ii] The fees of the learned Advocate Mr. Amol T. Jagtap appointed to represent Respondent No. 2 / Victim, is quantified at Rs. 15,000/- [Rupees Fifteen Thousand], which shall be paid by the High Court Legal Services Sub Committee, Aurangabad Bench.
[iii] R&P with Paper-book is awaited. Intimation be sent to the learned Trial Court to send the same at the earliest.
[NEERAJ P. DHOTE] JUDGE SG Punde Signed by: Sandeep Gulabrao Punde Designation: PS To Honourable Judge Date: 17/12/2025 18:48:11